214 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR-2639-2015 Date of decision: 27.01.2026
PUNJAB STATE POWER CORPORATION LTD. AND OTHERS ...Petitioner(s)
VERSUS M/S AMITECH INSULATIONS AND ANOTHER
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI
Present:- Mr. Alok Jain, Advocate for the petitioners.
Mr. P. S. Rana, Advocate for respondent No.1.
****
JASGURPREET SINGH PURI, J. (Oral)
1. After arguing at length, learned counsels for the parties have
submitted that the remedy available to the petitioners was to file an appropriate
application under Section 14 of the Arbitration and Conciliation Act, 1996
before the competent Court.
2. Learned counsel for the petitioners prays for withdrawal of the
present petition in order to enable the petitioners to file an appropriate
application under Section 14 of the Arbitration and Conciliation Act, 1996
before the competent Court.
3. Learned counsel for respondent No.1 submitted that he has no
objection with regard to the same.
4. In view of the above, the present Civil Revision Petition is
dismissed as withdrawn. Liberty is granted to the petitioners to file an
appropriate application under Section 14 of the Arbitration and Conciliation
Act, 1996 before the competent Court, in accordance with law.
(JASGURPREET SINGH PURI) 27.01.2026 JUDGE Chetan Thakur
Whether speaking/reasoned : Yes/No Whether reportable : Yes/No