Vinod Kumar Bothra Son Of Late Shri ... vs Kamal Kumar Bothra Son Of Late Shri ...
2022 Latest Caselaw 5536 Raj/2

Citation : 2022 Latest Caselaw 5536 Raj/2
Judgement Date : 4 August, 2022

Rajasthan High Court

Vinod Kumar Bothra Son Of Late Shri ... vs Kamal Kumar Bothra Son Of Late Shri ... on 4 August, 2022

Bench: Pankaj Bhandari

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                               S.B. Arbitration Application No. 123/2021

                                   Vinod Kumar Bothra Son Of Late Shri Mal Chand Bothra,
                                                                                                     ----Petitioner
                                                                      Versus
                                   Kamal Kumar Bothra Son Of Late Shri Nemi Chand Bothra
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Nitin Jain For Respondent(s) : Mr. D.S. Bagadia

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/08/2022

Mr. D.S. Bagadia has put in appearance on behalf of the

Respondent No.1 to 3. Service is complete. He seeks time to file

vakalatnama and reply.

Time sought for is granted. Reply, if any, be filed within two

weeks.

List this matter on 01.09.2022.

(PANKAJ BHANDARI),J

ARTI SHARMA /15