Allahabad High Court
Gvk Emri (Up) Formerly Known As Gvk ... vs State Of U.P ... on 1 September, 2020
Author: Rajnish Kumar
Bench: Rajnish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?In Chamber Case :- ARBITRATION APPLICATION No. - 26 of 2020 Applicant :- Gvk Emri (Up) Formerly Known As Gvk Emri(Up) Pvt.Ltd. & Anr Opposite Party :- State Of U.P Thru.Addl.Chief.Secy.Medical Health & Ors. Counsel for Applicant :- Gaurav Mehrotra,Abhineet Jaiswal,Tushar Mittal Counsel for Opposite Party :- C.S.C. Hon'ble Rajnish Kumar,J.
Sri Gaurav Mehrotra, learned counsel for the applicants through video conferencing submitted that the Arbitral Tribunal has already been constituted as per the agreement. Therefore no cause of action survives and the application has rendered infructuous.
It is accordingly dismissed.
Order Date :- 1.9.2020 Akanksha