Rajasthan High Court - Jaipur
M/S Avvas Infotech Pvt. Ltd vs Uidai on 4 August, 2022
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Arbitration Application No. 95/2020
M/s Avvas Infotech Pvt. Ltd
----Petitioner
Versus
Uidai
----Respondent
Connected With S.B. Arbitration Application No. 96/2020 M/s Avvas Infotech Pvt. Ltd
----Petitioner Versus Uidai
----Respondent S.B. Arbitration Application No. 97/2020 M/s Avvas Infotech Pvt. Ltd
----Petitioner Versus Uidai
----Respondent S.B. Arbitration Application No. 98/2020 M/s Avvas Infotech Pvt. Ltd
----Petitioner Versus Uidai
----Respondent S.B. Arbitration Application No. 99/2020 M/s Avvas Infotech Pvt. Ltd
----Petitioner Versus Uidai
----Respondent For Petitioner(s) : Mr. Ayush Singh Mr. Swapnil S.Sharma for Mr. Punit Singhvi For Respondent(s) : Mr. Yashodhar Pandey for Mr. Anil Mehta, AAG for Respondent No.3 Dr. Ganesh Parihar, AAG with Mr. Sameer Sharma for Respondent No.2 Mr. Tahir Ashraf Siddiqui, for Respondent No.1 (UIDAI) (Downloaded on 08/08/2022 at 09:35:03 PM) (2 of 2) [ARBAP-95/2020] HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 04/08/2022 It is informed by counsel for Respondent No.3 that Corporate Insolvency Resolution Process (CIRP) has been initiated with regard to applicant and the Resolution Professional has been appointed.
Counsel for the Respondent No.1 wants time to seek instruction from the Resolution Professional and seeks time to file reply.
Reply, if any, be filed within two weeks.
List these matters on 01.09.2022.
(PANKAJ BHANDARI),J ARTI SHARMA /7-11 (Downloaded on 08/08/2022 at 09:35:03 PM) Powered by TCPDF (www.tcpdf.org)