M/S Ram Jeevan Gupta vs Union Of India And Another
2017 Latest Caselaw 4198 ALL

Citation : 2017 Latest Caselaw 4198 ALL
Judgement Date : 11 September, 2017

Allahabad High Court

M/S Ram Jeevan Gupta vs Union Of India And Another on 11 September, 2017

Bench: Suneet Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- ARBITRATION AND CONCILI. APPL.U/S11(4) No. - 91 of 2016
 

 
Applicant :- M/S Ram Jeevan Gupta
 
Opposite Party :- Union Of India And Another
 
Counsel for Applicant :- Vijay Prakash Mishra
 
Counsel for Opposite Party :- A.S.G.I.,Dr. Santosh Kr. Shukla
 

 
Hon'ble Suneet Kumar,J.

Civil Misc. Restoration Application No. 164470 of 2017.

Heard learned counsel for the parties.

Cause shown is good and sufficient.

The order dated 20.4.2017 dismissing the application for want of prosecution is recalled.

Application under Section 11(4) of the Arbitration and Conciliation Act is restored to its original file and number.

List this case along-with Arbitration and Conciliation Application no. 77 of 2016.

Order Date :- 11.9.2017

Ishan

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