Rungta Projects Ltd vs Central Coalfields Limited
2023 Latest Caselaw 1160 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI

                         Arbitration Appeal No.01 of 2021

              Rungta Projects Ltd.                          ...      ...     Appellant
                                       Versus
              Central Coalfields Limited             ...         ... Respondent
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Appellant : Mr. Rohit Ranjan Sinha, Advocate : Mr. Akchansh Kishore, Advocate

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06/16.03.2023 Learned counsel for the appellant submits that the impugned order arises out of final judgment passed by the Commercial Court and accordingly, the same is a Division Bench matter. He submits that the defect has been pointed out by the office to correct the nomenclature.

2. Learned counsel for the appellant is permitted to remove the surviving defect within a period of one week.

3. Office is directed to carry out the further stamp reporting and if required renumber the case with appropriate nomenclature so that the matter may be placed before the concerned Division Bench.

(Anubha Rawat Choudhary, J.) Saurav/