M/S Shree Shakambhari Marketing ... vs Hindustan Petroleum Corporation ...
2022 Latest Caselaw 457 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI

                 Arbitration Application No.26 of 2019
     M/s Shree Shakambhari Marketing through its proprietor, Pawan Kumar
     Agrawal                                 .......                 Petitioner
                            Versus
     Hindustan Petroleum Corporation Limited ......                Respondent

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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioner : Mr. Ashim Kr. Sahani, Advocate For the Respondent : Mr. Rahul Lamba, Advocate

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th 7/Dated: 14 February, 2022

The matter has been taken up through video conferencing.

Heard the learned counsel for the parties.

Mr. Rahul Lamba, learned counsel appearing for the respondent has

relied upon a judgment of the Hon'ble Apex Court in Bharat Sanchar

Nigam Limited and Anr. vs. M/s Nortel Networks India Pvt. Ltd. reported

in (2021) 5 SCC 738.

Learned counsel for the parties have sought for time to scrutinize the

aforesaid judgment.

Accordingly, let this matter be posted on 24.02.2022 for further

hearing.

(Sujit Narayan Prasad, J.) Saket/-