M/S Sethi Enterprises, A ... vs Jaipur Zila Dugdh Utpadak Sahkari ...
2022 Latest Caselaw 4591 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               S.B. Arbitration Application No. 103/2021

                                   M/s Sethi Enterprises, A Proprietorship Firm,
                                                                                                     ----Petitioner
                                                                      Versus
                                   Jaipur Zila Dugdh Utpadak Sahkari Sangh Limited
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Arvind Gupta with Mr. Sohan Sharma For Respondent(s) : Ms. Ishita Rawat

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

06/07/2022

The matter comes up on a letter received from Mr. Chandra

Bhan Gupta, Retired District and Sessions Judge, wherein he has

mentioned that the parties have not filed statement of claim and

therefore, the proceedings were terminated under Section 25 (a)

of the Arbitration and Conciliation Act 1996.

The said letter is taken on record and Office is directed to

consign the present arbitration application to the record.

(PANKAJ BHANDARI),J

ARTI SHARMA /19

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