Rajasthan High Court - Jaipur
Vinod Kumar Bothra Son Of Late Shri Mal ... vs Kamal Kumar Bothra Son Of Late Shri Nemi ... on 24 September, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 10802/2021
Vinod Kumar Bothra Son Of Late Shri Mal Chand Bothra
----Petitioner
Versus
Kamal Kumar Bothra Son Of Late Shri Nemi Chand Bothra & Ors.
----Respondents
For Petitioner(s) : Mr. Nitin Jain For Respondent(s) :
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 24/09/2021 Learned counsel for the petitioner relies on the judgment passed by Supreme Court in the case of Jaipur Zila Dugdh Utpadak Sahkari Sangh Limited & Ors. Versus M/s Ajay Sales & Suppliers : Special Leave Petition (Civil) No.13520 of 2021 and other connected matters decided on 09.09.2021.
Issue notice of the writ petition as well as stay application, returnable by 15.11.2021.
List this case again on 15.11.2021. In the meanwhile, further proceedings by the Arbitrator shall remain stayed.
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