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Judgment
8 paragraphs · 153 wordsManoj Kumar Tiwari, J
Respondent no. 1 has filed an application under Section 34 of Arbitration & Conciliation Act, 1996 before learned Additional District Judge
(Commercial), Dehradun, challenging the award dated 08.07.2019. The said application has been filed in the month of August, 2019 and is numbered
as Arbitration Case No. 204 of 2019.
By means of this writ petition, petitioner has sought a direction to the Court concerned to expedite disposal of the said case.
On account of huge pendency before the Commercial Court at Dehradun, no timeline can be fixed for deciding the aforesaid case, however, having
regard to the fact that petitioner is a senior citizen and is aged about 75 years, the writ petition is disposed of with a request to the Court concerned to
hear & decide the aforesaid case, as early as possible. Any unnecessary adjournment to either of the parties shall be avoided.