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ARB.C/41/2020
2021 Latest Caselaw 2909 HP

Citation : 2021 Latest Caselaw 2909 HP
Judgement Date : 16 June, 2021

Himachal Pradesh High Court
ARB.C/41/2020 on 16 June, 2021
Bench: Ajay Mohan Goel

Arb. Case No. 41 of 2020 a/w Arb. C ase No. 50 of 2020& Ex. Pet. No. 13 of 2020

Arb. Case No. 41 of 2020

.

16.06.2021 Present: Mr. B.C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate for the petitioner.

Mr. Ashok Sud, Sr. Advocate with M/s Vishwa Bhushan and Devender K. Sharma, Advocates for the respondent.

Arb. Case No. 50 of 2020

Mr. Ashok Sud, Sr. Advocate with M/s Vishwa Bhushan and Devender K. Sharma, Advocates for rthe petitioner.

Ms. Shubh Mahajan, Advocate for the respondents.

Ex. Pet. No. 13 of 2020

Mr. Ashok Sud, Sr. Advocate with M/s Vishwa Bhushan and Devender K. Sharma, Advocates for the Decree Holder.

Ms. Shubh Mahajan, Advocate for the Judgment

Debtor.

(Through Video Conference)

OMP No. 3 of 2021 in Arb. Case No. 41 of 2020

As jointly prayed for, list on 24.06.2021. Reply, if

any, be filed in the meanwhile.

It is further observed that on the next date, if

possible, an endeavour shall be made by the Court to finally hear

the objections.

(Ajay Mohan Goel) Judge June 16, 2021 (narender)

 
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