M/S Continental Security ... vs Union Of India Through ...
2018 Latest Caselaw 1414 ALL

Citation : 2018 Latest Caselaw 1414 ALL
Judgement Date : 6 July, 2018

Allahabad High Court

M/S Continental Security ... vs Union Of India Through ... on 6 July, 2018

Bench: Abdul Moin




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- ARBITRATION APPLICATION No. - 43 of 2018
 

 
Applicant :- M/S Continental Security Services Soparikhurd Deoria
 
Opposite Party :- Union Of India Through Secy.Ministry Of Human Resource & Anr
 
Counsel for Applicant :- Pradeep Kumar Tiwari
 
Counsel for Opposite Party :- Pushpila Visht,Savitra Vardhan Singh
 

 
Hon'ble Abdul Moin,J.

Learned counsel for the applicant is present.

This Court vide order dated 13.4.2018 had required the learned counsel for the applicant to supply additional copy of the application to the office.

Learned counsel for the applicant states that inadvertently he could not supply the copy as directed by this Court and prays for a week's further time. Time prayed for is allowed. Let additional copy of the application as directed by the order dated 13.4.2018 be supplied by the learned counsel for the applicant within a week.

List after two weeks.

Order Date :- 6.7.2018

Rakesh

(Abdul Moin, J.)