Rajasthan High Court - Jaipur
M/S Avvas Infotech Pvt. Ltd vs Uidai on 20 January, 2022
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
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. Ayush Singh for Mr. Punit Singhvi through VC For Respondent(s) : Mr. Anil Mehta, AAG Dr. Ganesh Parihar through VC HON'BLE MR. JUSTICE PANKAJ BHANDARI (Downloaded on 27/01/2022 at 08:46:24 PM) (2 of 2) [ARBAP-95/2020] Order 20/01/2022 Counsel for the applicant seeks time to file registered post notices within a period of one week.
On filing the same, notices be issued to non-applicant No.1 through ordinary mode as well as by the registered post.
Counsel for the applicant is directed to supply copy of the application(s) to the non-applicant(s) Mr. Anil Mehta, AAG.
List after service.
(PANKAJ BHANDARI),J HEENA/41-45 (Downloaded on 27/01/2022 at 08:46:24 PM) Powered by TCPDF (www.tcpdf.org)