M/S Avvas Infotech Pvt. Ltd vs Uidai
2022 Latest Caselaw 5519 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

          S.B. Arbitration Application No. 95/2020
M/s Avvas Infotech Pvt. Ltd
                                                                  ----Petitioner
                                   Versus
Uidai
                                                                ----Respondent

Connected With S.B. Arbitration Application No. 96/2020 M/s Avvas Infotech Pvt. Ltd

----Petitioner Versus Uidai

----Respondent S.B. Arbitration Application No. 97/2020 M/s Avvas Infotech Pvt. Ltd

----Petitioner Versus Uidai

----Respondent S.B. Arbitration Application No. 98/2020 M/s Avvas Infotech Pvt. Ltd

----Petitioner Versus Uidai

----Respondent S.B. Arbitration Application No. 99/2020 M/s Avvas Infotech Pvt. Ltd

----Petitioner Versus Uidai

----Respondent

For Petitioner(s) : Mr. Ayush Singh Mr. Swapnil S.Sharma for Mr. Punit Singhvi For Respondent(s) : Mr. Yashodhar Pandey for Mr. Anil Mehta, AAG for Respondent No.3 Dr. Ganesh Parihar, AAG with Mr. Sameer Sharma for Respondent No.2 Mr. Tahir Ashraf Siddiqui, for Respondent No.1 (UIDAI)

(2 of 2) [ARBAP-95/2020]

HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order

04/08/2022

It is informed by counsel for Respondent No.3 that Corporate

Insolvency Resolution Process (CIRP) has been initiated with

regard to applicant and the Resolution Professional has been

appointed.

Counsel for the Respondent No.1 wants time to seek

instruction from the Resolution Professional and seeks time to file

reply.

Reply, if any, be filed within two weeks.

List these matters on 01.09.2022.

(PANKAJ BHANDARI),J

ARTI SHARMA /7-11

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