Modi Projects Limited vs East Central Railway Through Its ...
2021 Latest Caselaw 2893 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Arbitration Application No. 08 of 2020

      Modi Projects Limited                         .......              Petitioner
                               Versus
      East Central Railway through its General Manager & Ors.
                                                 ......           Respondents
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioner : Mr. Shresth Gautam, Advocate For the Respondents : Mr. Jalisur Rahman, Advocate

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th 6/Dated: 12 August, 2021

The matter has been taken up through video conferencing.

Mr. Shresth Gautam, learned counsel for the petitioner has submitted

that a compilation consisting of the judgments has been sent through mail

but the same is not on record, therefore, let this matter be posted on some

other day.

In view thereof, list this case on 02.09.2021.

Office is directed to place this case along with the compilation of the

judgments which has been filed on behalf of the petitioner.

This order has been passed in presence of Mr. Jalisur Rahman, learned

counsel for the respondent-Railway.

(Sujit Narayan Prasad, J.) Saket/-