Diamond Cement vs Union Of India Thru' General ...
2012 Latest Caselaw 1500 ALL

Citation : 2012 Latest Caselaw 1500 ALL
Judgement Date : 9 May, 2012

Allahabad High Court

Diamond Cement vs Union Of India Thru' General ... on 9 May, 2012

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- ARBITRATION AND CONCILI. APPL.U/S11(4) No. - 27 of 2007
 

 
Petitioner :- Diamond Cement
 
Respondent :- Union Of India Thru' General Manager & Another
 
Petitioner Counsel :- Anoop Trivedi,Nitin Srivastava
 
Respondent Counsel :- Govind Saran
 

 
Hon'ble Pankaj Mithal,J.

In this application seeking appointment of an arbitrator, the respondents were not called upon to file counter affidavit but even then they have filed a counter affidavit as far back as on 14.7.2009. However, no rejoinder affidavit has been filed.

Learned counsel for the petitioner is allowed one month's time, and no more, to file rejoinder affidavit.

List thereafter.

Order Date :- 9.5.2012

sks-grade iv

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