Allahabad High Court
Mala Devi vs Arbitrator / Addtiional Commissioner ... on 8 December, 2022
Author: Kaushal Jayendra Thaker
Bench: Kaushal Jayendra Thaker
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 44 Case :- APPEAL UNDER SECTION 37 OF ARBITRATION AND CONCILIATION ACT 1996 No. - 11 of 2020 Appellant :- Mala Devi Respondent :- Arbitrator / Addtiional Commissioner And 3 Others Counsel for Appellant :- Rahul Sahai Counsel for Respondent :- Pranjal Mehrotra Hon'ble Dr. Kaushal Jayendra Thaker,J.
(Ref : Civil Misc. Restoration Application in all the connected matters) This is an application seeking recall of order dated 13.01.2021 dismissing the appeal for want of prosecution.
Cause shown is sufficient.
Hence, the order dated 13.01.2021 is hereby recalled. The appeal is ordered to be restored to its original number.
This application, accordingly, stands allowed.
(Order on Appeal) List these matters on 13.01.2023 before the Bench taking up such matters.
Order Date :- 8.12.2022 PS