Court No. - 20
Case :- MISC. SINGLE No. - 5343 of 2008
Petitioner :- U.P.State Road Transport Corporation Through Its
Managing
Respondent :- Sri Anand Garg
Counsel for Petitioner :- Mahesh Chandra
Counsel for Respondent :- C.S.C.,A.P.Singh Gaur,Prashant Singh
Gaur
Hon'ble Dr. Devendra Kumar Arora,J.
It has been informed by Ms. Alpana Srivastava, Advocate holding brief
of Shri Mahesh Chandra, learned counsel for the petitioner that by
means of present writ petition, petitioner has challenged the judgment
and order dated 25.09.2006 passed by the District Judge, Lucknow in
Misc. Case No. 12/2000 under Section 14 of the Arbitration and
Conciliation Act, 1996, by which the said petition under Section 14 was
allowed and the appointment of Sri Bechan Misra (opposite party no. 1
to the said petition) was terminated. It is also submitted that during the
pendency of the present writ petition, petitioner-corporation appointed
another arbitrator in the dispute and he has given his award. Therefore,
petitioner does not want to press this writ petition as the same has lost
its efficacy.
In view of the aforesaid statement, the writ petition is dismissed as
having become infructuous.
Order Date :- 21.4.2015
Tanveer/-