Gujarat High Court
M/S. Venkateshwara Infra vs Chief Engineer (Airforce) on 18 July, 2025
Author: Sunita Agarwal
Bench: Sunita Agarwal
NEUTRAL CITATION
C/MCA/1706/2025 ORDER DATED: 18/07/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/MISC. CIVIL APPLICATION (FOR RESTORATION) NO. 1706 of 2025
In R/PETN. UNDER ARBITRATION ACT NO. 161 of 2024
With
R/PETN. UNDER ARBITRATION ACT NO. 161 of 2024
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M/S. VENKATESHWARA INFRA
Versus
CHIEF ENGINEER (AIRFORCE)
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Appearance:
MS HETVI H SANCHETI(5618) for the Applicant(s) No. 1
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CORAM:HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE
SUNITA AGARWAL
Date : 18/07/2025
ORAL ORDER
Order in MCA (For Restoration) No.1706 of 2025 Restoration application seeking for recall of the order dated 14.02.2025 is hereby allowed. The order dated 14.02.2025 is recalled. The Arbitration Petition is restored to its original number.
Order in Arbi.P.No.161 of 2024 As prayed put up this matter on 25.07.2025.
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