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Tapan Raut And Anr Th Spa Holder Amar ... vs Amr Infrastructures Ltd on 18 August, 2017

     ITEM NO.45                                   REGISTRAR COURT. 2                        SECTION XVI -A

                                          S U P R E M E C O U R T O F              I N D I A
                                                  RECORD OF PROCEEDINGS


                                                  BEFORE THE REGISTRAR MR. SANJAY PARIHAR

     Petition(s) for Arbitration (Civil)                             No(s).    19/2017

     TAPAN RAUT AND ANR TH SPA HOLDER AMAR ARORA                                        Petitioner(s)

                                                              VERSUS

     AMR INFRASTRUCTURES LTD                                                            Respondent(s)



     Date : 18-08-2017 This petition was called on for hearing today.



     For Petitioner(s)                            Ms. Akriti Tyagi,Adv.
                                                  Mr.Lalit Kumar Jha, AOR

     For Respondent(s)


                               UPON hearing the counsel the Court made the following
                                                  O R D E R

As per postal tracking report notice issued to the sole respondent has been received back with postal remarks “Left”. Hence, learned counsel for the petitioner shall within a period of four weeks file the fresh particulars of the said respondent and he shall also take fresh steps for the service of notice to him within the same period.

List again on 6.10.2017.

Registrar Date: 2017.08.19 12:40:05 IST Reason: MG