Ravindra Kumar Goyal S/O Gulab ... vs Kotak Mahindra Premises Limited
2021 Latest Caselaw 6758 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                S.B. Arbitration Application No. 40/2019

                                    Ravindra Kumar Goyal S/o Gulab Chand Goyal
                                                                                                       ----Petitioner
                                                                        Versus
                                    Kotak Mahindra Premises Limited
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Rameshwar Prasad Vijay For Respondent(s) :

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

20/11/2021

Counsel for the applicant stated that respondent no. 1 has

been served. Respondent nos. 2 & 4 are not necessary parties.

Counsel for the applicant wants to move an application for

dispensing with service.

Application be filed within one week.

List this matter on 03.12.2021.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /4

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