Gopi Chand vs Ram Avtar And Ors.
2014 Latest Caselaw 332 ALL

Citation : 2014 Latest Caselaw 332 ALL
Judgement Date : 28 March, 2014

Allahabad High Court

Gopi Chand vs Ram Avtar And Ors. on 28 March, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- ARBITRATION APPLICATION No. - 28 of 2009
 

 
Applicant :- Gopi Chand
 
Opposite Party :- Ram Avtar And Ors.
 
Counsel for Applicant :- Vikas Pandey
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

It has been informed by Sri Deepak Seth, learned counsel appearing for opposite parties that the copy of the restoration application (C.M. Application No. 18665 of 2014) has been filed without serving duplicate thereof, upon him.

Learned counsel appearing for the applicant undertakes to serve the duplicate of aforesaid restoration upon the learned counsel appearing for the opposite parties, during the course of the day.

List this case in the next cause list.

In the meantime, objection, if any, may be filed by the learned counsel for opposite parties.

Order Date :- 28.3.2014

Vijay

Download the LatestLaws.com Mobile App