Himachal Pradesh High Court
Jai Inder Pal Singh vs Jasvinder Singh Narula on 7 October, 2023
Jai Inder Pal Singh Versus Jasvinder Singh Narula Arbitration Case No.40 of 2009 .
07.10.2023 Present: Mr. J.S. Bhogal, Senior Advocate with Ms. Swati Verma, Advocate, for the petitioner.
Mr. Neeraj Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for the respondent.
of Mr. Neeraj Gupta, Learned Senior Counsel points out that in terms of Para-21 of the judgment dated rt 03.01.2023, passed in Arbitration Appeal No.5 of 2014, titled as Sh. Jai Inder Pal Singh Versus Shri Jasvinder Singh Narula, the respondent intends to file reply to the Amended Petition filed under Section 34 of the Arbitration and Conciliation Act, 1996. The prayer being innocuous is not opposed by the petitioner, hence allowed.
Accordingly, the reply to the Amended Petition, be filed by the respondent, within three weeks.
List on 03.11.2023.
(Ranjan Sharma) Judge October 07, 2023 (Bhardwaj) ::: Downloaded on - 07/10/2023 20:38:15 :::CIS