Himachal Pradesh High Court
H.P. Power Corporation Ltd. vs . Patel Engineering Ltd. on 26 September, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
H.P. Power Corporation Ltd. vs. Patel Engineering Ltd.
.
CARBC No. 1 of 2022 26.09.2022 Present: Mr. Vivek Negi, Advocate for the petitioner.
Mr. D.S. Chadha, Mr. Atul Jhingan and Mr.Dhananjay Singh Advocates for the respondent.
It is informed by learned counsel for parties, in sequel to order passed on previous date, that there is no possibility of amicable settlement and matter is to be adjudicated on merits.
Reply was filed in May, 2022. Thereafter, rejoinder has not been filed till date.
On persuasive request of learned counsel for petitioner, one more but last opportunity of four weeks is granted to file rejoinder and no further time shall be granted to file rejoinder.
Record of learned Arbitrator also be requisitioned by next date by sending reminder through ordinary mode as well as through E-
mail, on the address to be supplied by learned counsel for parties.
List for consideration on 14th November, 2022.
September 26, 2022 (Vivek Singh Thakur)
(ms) Judge
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