Resonance Eduventures Limited vs Sattva Education Society ...
2022 Latest Caselaw 5531 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               S.B. Arbitration Application No. 25/2022

                                   Resonance Eduventures Limited
                                                                                                     ----Petitioner
                                                                      Versus
                                   Sattva Education Society (Through Chairman/president)
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Jai Prakash Rawat Mr. Prateek Barla For Respondent(s) : Mr. Atul Saxena

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/08/2022

Counsel for the respondent contends that he would file the

reply during course of the day.

Let the matter be listed on 24.08.2022.

(PANKAJ BHANDARI),J

ARTI SHARMA /22

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