Union Of India vs M/S Khetaram Raghunath ...
2022 Latest Caselaw 2812 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Misc. Appeal No. 1618/2020

Union Of India

----Appellant Versus M/s Khetaram Raghunath Construction Company Private Limited

----Respondent

For Appellant(s) : Mr. Deepak Bishnoi For Respondent(s) : Mr. KK Shah

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

18/02/2022

The application (IA No.1/21) preferred on behalf of the appellants

for dispensing with the condition of filing the certified copy of the

award dated 30.05.2018 is allowed.

The condition of filing certified copy of the award dated

30.05.2018 is dispensed with. Deficient court fee has already been

paid.

List the matter on 04.03.2022 for admission.

(ARUN BHANSALI),J (VIJAY BISHNOI),J 11-mohit/-

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