Patna High Court - Orders
M/S Kishan Freight Forwarders, New ... vs The Union Of India & Ors on 22 January, 2016
Author: Vikash Jain
Bench: Vikash Jain
IN THE HIGH COURT OF JUDICATURE AT PATNA
Request Case No.2 of 2014
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M/S Kishan Freight Forwarders, New Delhi
.... .... Petitioner
Versus
The Union of India & Ors
.... .... Respondents
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Appearance :
For the Petitioner : Mr. Binod Kumar Singh, Advocate
For the Respondents : Mr. Anil Kumar Sinha, Advocate
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
9 22-01-2016Supplementary affidavits have been filed on behalf of the petitioner proposing the names of Hon'ble Mr. Justice (Retired) Shyam Kishore Sharma and Hon'ble Mr. Justice (Retired) Rajendra Prasad for appointment of the arbitrator.
2. As prayed, learned counsel for the respondent- Railway is granted two weeks' time to respond the same particularly in view of 2015 Amendment made to Section 12 (5) read with VII Schedule of the Arbitration and Conciliation Act, 1996.
3. List this matter after two weeks.
(Vikash Jain, J) B.T/-
U