National Highway Authority Of India And Another Vs Jagpal Singh And 2 Others

Allahabad High Court 11 Nov 2024 Matters Under Article 227 No. 11516 Of 2024 (2024) 11 AHC CK 0024
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Matters Under Article 227 No. 11516 Of 2024

Hon'ble Bench

Neeraj Tiwari, J

Advocates

Shiv Kumar Singh, Devansh Misra, Devesh Kumar Verma

Final Decision

Dismissed

Acts Referred

Arbitration and Conciliation Act, 1996 — Section 32, 34(3), 36, 37, 38, 39, 42#National Highways Act, 1956 — Section 3G(2), 3G(5)

Judgement Text

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Case Metadata
  • Citation: (2024) 11 AHC CK 0024
  • Coram: Neeraj Tiwari, J
  • Bench: Single Bench
  • Advocates: Shiv Kumar Singh, Devansh Misra, Devesh Kumar Verma
  • Result: Dismissed
Referenced Acts & Sections

Arbitration and Conciliation Act, 1996 — Section 32, 34(3), 36, 37, 38, 39, 42#National Highways Act, 1956 — Section 3G(2), 3G(5)

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