Resonance Eduventures Limited vs Sattva Education Society ...
2022 Latest Caselaw 4589 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. Prateek Kedawat Mr. Jai Prakash Rawat Mr. Prateek Barla For Respondent(s) : Mr. G.P Kumawat for Mr. Atul Saxena

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

06/07/2022

Mr. G.P Kumawat for Mr. Atul Saxena has put in appearance

on behalf of the non-applicant. He seeks time to file reply.

Time is granted. Reply be filed within two weeks.

List this matter on 21.07.2022.

(PANKAJ BHANDARI),J

ARTI SHARMA /22

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