Modi Projects Limited Through One ... vs East Central Railway Through Its ...
2022 Latest Caselaw 77 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI

                 Arbitration Application No. 08 of 2020
     Modi Projects Limited through one of its Directors Pradip Modi
                                                 .......                Petitioner
                              Versus
     East Central Railway through its General Manager & Ors.
                                                 ......                 Respondents
                              ---------

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 10/Dated: 06 January, 2022

The matter has been taken up through video conferencing.

Heard learned counsel for the parties.

Post this case on 27.01.2022 for further hearing.

In the meanwhile, learned counsel for the petitioner may file

compilation copy of the judgment in hard copy.

(Sujit Narayan Prasad, J.) Saket/-