M/S Lalloo Ji & Sons vs State Of U.P. & Another
2012 Latest Caselaw 1523 ALL

Citation : 2012 Latest Caselaw 1523 ALL
Judgement Date : 9 May, 2012

Allahabad High Court

M/S Lalloo Ji & Sons vs State Of U.P. & Another 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. - 10 of 2011
 

 
Petitioner :- M/S Lalloo Ji & Sons
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Ashish Agrawal
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Pankaj Mithal,J.

In view of the arbitration clause 18 of the agreement dated 3.12.2008, petitioner is seeking appointment of an arbitrator as despite notice dated 1.1.11 the matter had not been referred to the arbitrator.

Learned Standing Counsel has accepted notice on behalf of respondent nos. 1 and 2 and is allowed a month's time for filing counter affidavit. Two weeks thereafter are granted to file rejoinder affidavit.

List on the expiry of the above period.

Order Date :- 9.5.2012

sks-grade iv

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