Rajasthan High Court - Jaipur
M/S Avvas Infotech Pvt. Ltd vs Uidai on 21 April, 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. Punit Singhvi For Respondent(s) : Mr. Anil Mehta, AAG with Mr. Yashovardhan Pandey Dr. Ganesh Parihar, AAG HON'BLE MR. JUSTICE PANKAJ BHANDARI (Downloaded on 28/04/2022 at 09:11:22 PM) (2 of 2) [ARBAP-95/2020] Judgment / Order 21/04/2022 Notice by both mode for non-applicant No.1 has not been filed. The same be filed within four weeks, failing which the present arbitration applications shall stand dismissed without further reference to the Court.
On filing of the same, notices be issued to non-applicant No.1.
(PANKAJ BHANDARI),J ARTI SHARMA /3-7 (Downloaded on 28/04/2022 at 09:11:22 PM) Powered by TCPDF (www.tcpdf.org)