Guru Devi vs Union Of India And 4 Others
2019 Latest Caselaw 3365 ALL

Citation : 2019 Latest Caselaw 3365 ALL
Judgement Date : 23 April, 2019

Allahabad High Court

Guru Devi vs Union Of India And 4 Others on 23 April, 2019

Bench: Pankaj Mithal, Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 14129 of 2019
 

 
Petitioner :- Guru Devi
 
Respondent :- Union Of India And 4 Others
 
Counsel for Petitioner :- Akhilesh Singh,Shivam Yadav
 
Counsel for Respondent :- A.S.G.I.,C.S.C.,Vikas Budhwar
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

On the joint request of learned counsel for the parties, put up day-after-tomorrow, i.e., on 25.4.2019 as fresh by which time, they may enquire if there is any arbitration clause and if necessary bring it on record to establish that the agreement contains an arbitration clause.

Order Date :- 23.4.2019

Pramod Tripathi

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