State Of Jharkhand Through ... vs M/S. N.R. Construction Private ...
2023 Latest Caselaw 804 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI

                              Arbitration Appeal No. 12 of 2009

                 State of Jharkhand through Secretary, Road Construction Department,
                 Jharkhand Ranchi and others                  ...     ...     Appellants
                                          Versus
                 M/s. N.R. Construction Private Limited ...        ...      Respondent
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Appellants : Mr. Sachin Kumar, A.A.G. II : Ms. Rishi Bharti, A.C. to A.A.G. II For the Respondent : Mr. Indrajit Sinha, Advocate : Ms. Puja Agarwal, Advocate

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20/17.02.2023 Learned counsel for the parties are present.

2. Heard learned counsel for the parties.

3. Arguments concluded.

4. Learned counsel for the parties submit that they shall file their written argument by 24.02.2023.

5. Post this case for judgment on 28.04.2023.

(Anubha Rawat Choudhary, J.) Binit