Rajasthan High Court - Jaipur
M/S Avvas Infotech Pvt. Ltd vs Uidai on 6 January, 2023
Author: Pankaj Mithal
Bench: Pankaj Mithal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Arbitration Application No. 97/2020
M/s Avvas Infotech Pvt. Ltd
----Petitioner
Versus
UIDAI
----Respondent
For Petitioner(s) : Mr. Akshay Singh for Mr. Punit Singhvi For Respondent(s) : Dr. Ganesh Parihar, AAG with Mr. Sameer Sharma Mr. Tahir Ashraf Siddhiqui through VC HON'BLE THE CHIEF JUSTICE MR. PANKAJ MITHAL Order 06/01/2023 Learned counsel for the petitioner has not filed rejoinder despite ample opportunity granted earlier. He prays for and is allowed a month's further time and no more for filing the rejoinder subject to payment of cost of Rs.1,000/-. Cost to be deposited with the Registry within a period of two weeks' which may be utilized for the benefit of the litigants.
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