PUNJAB STATE POWER CORPORATION LTD. AND ORS. v. M/S AMITECH INSULATIONS

214 IN THE HIGH COURT OF PUNJAB AND HARYANA

CR-2639-2015 Date of decision: 27.01.2026

PUNJAB STATE POWER CORPORATION LTD. AND OTHERS ...Petitioner(s)

Present:- Mr. Alok Jain, Advocate for the petitioners.

Mr. P. S. Rana, Advocate for respondent No.1.

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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dismissed as withdrawn.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