Dr. Amaresh Chandra Pandey vs Maya Infraestates Limited And 6 ...
2014 Latest Caselaw 3598 ALL

Citation : 2014 Latest Caselaw 3598 ALL
Judgement Date : 24 July, 2014

Allahabad High Court

Dr. Amaresh Chandra Pandey vs Maya Infraestates Limited And 6 ... on 24 July, 2014

Bench: Surya Prakash Kesarwani




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- ARBITRATION AND CONCILI. APPL.U/S11(4) No. - 62 of 2014
 

 
Applicant :- Dr. Amaresh Chandra Pandey
 
Opposite Party :- Maya Infraestates Limited And 6 Ors.
 
Counsel for Applicant :- Ratnesh Kumar Pandey,Vinod Kumar Sharma
 

 
Hon'ble Surya Prakash Kesarwani,J.

Heard Sri Ratnesh Kumar Pandey, learned counsel for the applicant.

This arbitration application has been filed under Section 11 of the Arbitration and Conciliation Act, 1996 impleading 7 persons as respondent. The applicant has failed to point out the agreement to which these 7 persons impleaded as respondents are parties. There is no pleading in the application with regard to any loss.

Learned counsel for the applicant prays for and is granted three weeks' time to file supplementary affidavit.

List after three weeks.

Order Date :- 24.7.2014

Mukesh

(Surya Prakash Kesarwani,J. )

Supreme Court Judgments

High Court Judgments

Campus Buzz

Library

Legal Education

More

Circulars & Notices

Dr. Amaresh Chandra Pandey vs Maya Infraestates Limited And 6 ...
2014 Latest Caselaw 3598 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Dr. Amaresh Chandra Pandey vs Maya Infraestates Limited And 6 ...2014 Latest Caselaw 3598 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Dr. Amaresh Chandra Pandey vs Maya Infraestates Limited And 6 ...
2014 Latest Caselaw 3598 ALL