M/S Super Agencies, ... vs Union Of India Through General ...
2022 Latest Caselaw 3797 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               S.B. Arbitration Application No. 29/2022

                                   M/s Super Agencies, Proprietorship Firm,
                                                                                                     ----Petitioner
                                                                      Versus
                                   Union Of India Through General Manager,
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Jatin Agarwal For Respondent(s) :

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

12/05/2022

Issue notice to the respondent.

Rule is made returnable within six weeks.

(PANKAJ BHANDARI),J

ARTI SHARMA /22

Powered by TCPDF (www.tcpdf.org)