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Judgment
4 paragraphs · 127 wordsManoj Kumar Tiwari, J
According to the petitioner, in the year 2015, he filed an application under Section 34 of Arbitration & Conciliation Act challenging the award given by the Arbitrator under the provisions of National Highways Act, 1956.
Grievance of the petitioner is that arbitration application filed by him, which is numbered as Arbitration Miscellaneous Application No. 178 of 2015, is not being considered by the court concerned.
Having regard to the facts of the case, the writ petition is disposed of with request to learned District Judge, Haridwar to expedite disposal of Arbitration Miscellaneous Application No. 178 of 2015 and decide the same as early as possible, preferably within six months from the date of production of certified copy of this order.