Gauhati High Court
Basanta Kumar Gogoi vs Jitu Moni Medhi on 20 September, 2023
Author: Manish Choudhury
Bench: Manish Choudhury
Page No.# 1/2
GAHC010200092023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Arb.P./32/2023
BASANTA KUMAR GOGOI
S/O- LATE CHANDRA GOGOI, R/O- SONAIGHULI, KALAPAHAR,
GUWAHATI, DIST. KAMRUP(M), ASSAM
VERSUS
JITU MONI MEDHI
S/O- LATE DHANI RAM MEDHI, R/O- HOUSE NO. 57, SAPTA SWAHID PATH,
SARUMOTORIA, DISPUR, GUWAHATI-06, DIST. KAMRUP(M), ASSAM
Advocate for the Petitioner : MR R SENSUA
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
20.09.2023 Heard Mr. G. Kaushik, learned counsel for the petitioner. The present petition under Section 11 of the Arbitration and Conciliation Act, 1996 has been preferred seeking appointment of an arbitrator.
Issue notice to the sole respondent. The notice is made returnable in 4 [four] weeks.
Page No.# 2/2 The petitioner shall take steps for service of notice upon the sole respondent by registered post with A/D within 3 [three] working days from today.
List the case after 4 [four] weeks.
JUDGE Comparing Assistant