Patna High Court - Orders
M/S. Lallooji And Sons, vs Bihar Rural Livelihood Promotion ... on 26 April, 2024
Author: Chief Justice
Bench: Chief Justice
IN THE HIGH COURT OF JUDICATURE AT PATNA
REQUEST CASE No.43 of 2024
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M/S. Lallooji & Sons, a registered Partnership firm, having their office at
Rajpath Club Road, P.R.L. Colony, Thaltej, Ahmedabad, Gujarat- 380054 &
Head Office at No. 1, Rambagh, Prayagraj- 211003 (U.P) [Partner Shri
Jagdish Kumar Agrawal, r/o- No. 1, Rambagh, Prayagraj-211003 (U.P.]
Through its Manager, Ram Avtar Labheriya, Gender: Male, aged about 60
Years, son of Late Halke Prasad, resident of 104, Chakdaud Nagar, Naini,
Prayagraj- 211008, Uttar Pradesh
... ... Petitioner/s
Versus
Bihar Rural Livelihood Promotion Society, [A Society under the Department
of Rural Development, Govt. of Bihar] 1st Floor Vidyut Bhawan, Bailey Road
Patna- 800021 Through the Chief Executive Officer-cum-Mission- Director
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Ramesh Kumar Agrawal, Advocate
Mr. Sanjeev Kumar, Advocate
For the Respondent/s : Mr.Abhinav Srivastava, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
ORAL ORDER
2 26-04-2024Both the learned Counsel consent to extension of time before the learned Arbitrator. It is also submitted that the proceedings are almost complete and what remains is only the final arguments.
2. In view of the above, time for passing an Award in Arbitration Case No. 02 of 2020, arising out of Request Case No. 30 of 2020, is extended for six months.
3. The Request Case stands disposed off.
(K. Vinod Chandran, CJ) P.K.P./-
U