Gujarat High Court
Tata International Limited vs Trisuns Chemicals Industries Limited on 3 March, 2023
Author: A. S. Supehia
Bench: A.S. Supehia
C/ARBI.P/108/2017 ORDER DATED: 03/03/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/PETN. UNDER ARBITRATION ACT NO. 108 of 2017
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TATA INTERNATIONAL LIMITED
Versus
TRISUNS CHEMICALS INDUSTRIES LIMITED,
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Appearance:
NOTICE UNSERVED for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
Date : 03/03/2023
ORAL ORDER
Endorsement on the Board reflects that the petitioner as well as respondent are unserved, in view of the endorsement mentioned therein that the respondent company is closed.
Hence, the matter stands dismissed as non-prosecution. Notice is discharged.
Liberty is reserved to revive the matter by filing a simple note, in case, the petitioner is interested in further pursuing the matter.
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