M/S Prestress Wire Industries vs The Union Of India Through The ...
2014 Latest Caselaw 4847 ALL

Citation : 2014 Latest Caselaw 4847 ALL
Judgement Date : 22 August, 2014

Allahabad High Court

M/S Prestress Wire Industries vs The Union Of India Through The ... on 22 August, 2014

Bench: Surya Prakash Kesarwani




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- ARBITRATION AND CONCILI. APPL.U/S11(4) No. - 80 of 2010
 

 
Applicant :- M/S Prestress Wire Industries
 
Opposite Party :- The Union Of India Through The G.M.,North Central Railway
 
Counsel for Applicant :- Amit Saxena
 
Counsel for Opposite Party :- Sushil Kumar Srivastava
 

 
Hon'ble Surya Prakash Kesarwani,J.

Heard Ms. Roshni Shukla holding brief of Sri Amit Saxena, learned counsel for the applicant.

Arbitration application was dismissed in default on 12.2.2014. Restoration application was moved on 14.2.2014. Cause shown for non appearance is sufficient.

Under the circumstances, Restoration Application is allowed and the order dated 12.2.2014 is recalled. Arbitration application is restored to its original number.

List in the next cause list.

Order Date :- 22.8.2014

SKS

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