HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Arbitration Application No. 102/2021
M/s Sethi Enterprises, A Proprietorship Firm,
----Petitioner
Versus
Jaipur Zila Dugdh Utpadak Sahkari Sangh Limited
----Respondent
For Petitioner(s) : Mr. Arvind Gupta with Mr. Sohan Sharma For Respondent(s) : Ms. Ishita Rawat HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 06/07/2022 The matter comes up on a letter received from Mr. Chandra Bhan Gupta, Retired District and Sessions Judge, wherein he has mentioned that the parties have not filed statement of claim and therefore, the proceedings were terminated under Section 25 (a) of the Arbitration and Conciliation Act 1996.
The said letter is taken on record and Office is directed to consign the present arbitration application to the record.
(PANKAJ BHANDARI),J ARTI SHARMA /18 (Downloaded on 08/07/2022 at 09:51:18 PM) Powered by TCPDF (www.tcpdf.org)