N.R. Construction Private ... vs The State Of Jharkhand And Others
2023 Latest Caselaw 1548 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI

                               Arbitration Appeal No. 17 of 2009

                 N.R. Construction Private Limited           ...    ...     Appellant
                                          Versus
                 The State of Jharkhand and others     ...       ...      Respondents
                                          ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

                 For the Appellant        : Ms. Prerna Jhunjhunwala, Advocate
                 For the Respondents      : None
                                          ---


11/10.04.2023             Ms. Prerna Jhunjhunwala, learned counsel appearing on behalf

of the appellant submits that this matter has to be argued by Ms. Puja Agarwal and she is not available today. She accordingly submits that the matter may be adjourned.

2. Post this case on 28.04.2023 under the heading for Final Disposal.

3. Since, counsel for the respondent is absent, let a copy of this order be forwarded to the office of learned Advocate General for needful .

4. Counsel for the parties shall file short synopsis of the case, list of dates and the judgment which they seek to rely upon much prior to the next date of listing.

(Anubha Rawat Choudhary, J.) Binit