Ravindra Kumar Goyal S/O Gulab ... vs Kotak Mahindra Premises Limited
2022 Latest Caselaw 3422 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) : Mr. Kuldeep Aswal through VC for Respondent No.3

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

28/04/2022

Application for dispensing with service of Respondents No.2

& 4 has not been filed.

Two weeks time is given to move an appropriate application

for dispensing with service of Respondents No.2 & 4, failing which

the present Arbitration Application shall stand dismissed without

further reference to the Court.

(PANKAJ BHANDARI),J

ARTI SHARMA /5

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