Rajasthan High Court - Jaipur
M/S Avvas Infotech Pvt. Ltd vs Uidai on 11 November, 2022
Author: Pankaj Mithal
Bench: Pankaj Mithal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Arbitration Application No. 95/2020
M/s Avvas Infotech Pvt. Ltd
----Petitioner
Versus
Uidai
----Respondent
Connected With S.B. Arbitration Application No. 96/2020 M/s Avvas Infotech Pvt. Ltd
----Petitioner Versus Uidai
----Respondent S.B. Arbitration Application No. 97/2020 M/s Avvas Infotech Pvt. Ltd
----Petitioner Versus Uidai
----Respondent S.B. Arbitration Application No. 98/2020 M/s Avvas Infotech Pvt. Ltd
----Petitioner Versus Uidai
----Respondent S.B. Arbitration Application No. 99/2020 M/s Avvas Infotech Pvt. Ltd
----Petitioner Versus Uidai
----Respondent For Petitioner(s) : Mr. Akshay Singh Mr. Aayush Singh for Mr. Punit Singhvi For Respondent(s) : Mr. V.S. Badaya for Dr. Ganesh Parihar, AAG Mr. Tahir Ashraf Siddiqui on behalf of Mr. Puneet (Downloaded on 14/11/2022 at 09:26:23 PM) (2 of 2) [ARBAP-95/2020] HON'BLE THE CHIEF JUSTICE MR. PANKAJ MITHAL Order 11/11/2022 Learned counsel for the petitioners seeks an adjournment and submits that he has the consent of the other side.
In view of the above, list the matters in the month of December 2022.
In the meantime, petitioners may file rejoinder affidavit.
(PANKAJ MITHAL),CJ N.Gandhi/Charu/5-9 (Downloaded on 14/11/2022 at 09:26:23 PM) Powered by TCPDF (www.tcpdf.org)