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Judgment
9 paragraphs · 214 wordsSuvir Sehgal, J
For the reasons given in the application, it is allowed.
Delay of 3 days in the re-filing of the appeal is condoned.
This appeal has been filed under Section 37 of the Arbitration and Conciliation Act, 1996 (for short “the Arbitration Act”) assailing order dated 14.10.2015 passed by the learned Additional District Judge, Jalandhar, whereby the objections filed by the appellants under Section 34 of the Arbitration Act and cross objections, preferred by the land-owners, have been dismissed by a common order.
Counsel for the land-owners/respondents No.1 to 4, at the outset, submits that he does not have any objection, in case, the impugned order is set aside and the matter is sent back to the Court concerned for re-determination.
In view of the statement made by counsel for the contesting respondents, impugned order is set aside. Matter is remitted to the court of learned Additional District Judge, Jalandhar for decision afresh on merits.
Appeal is disposed of.
Parties are directed to appear before the Court of learned Additional District Judge, Jalandhar on 28.11.2024, for further proceedings in accordance with law. The Court concerned shall make an endeavour and decide the objections/cross-objections as expeditiously as possible.
Pending application, if any, stands disposed of.