M/S Hadoti Tele Signal ... vs General Manager, Telecom ...
2022 Latest Caselaw 3231 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               S.B. Arbitration Application No. 52/2021

                                   M/s Hadoti Tele Signal Construction Company
                                                                                                       ----Petitioner
                                                                        Versus
                                   General Manager, Telecom Department
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Satish Chandra Mittal For Respondent(s) :

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

21/04/2022

It is contended by counsel for the applicant that there is

arbitration clause.

Issue notice to the respondent/s. Rule is made returnable

within four weeks.

Office to proceed.

(PANKAJ BHANDARI),J

ARTI SHARMA /9

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