Mohit Arora S/O Ram Kishore Arora vs Fairmont Jaipur
2022 Latest Caselaw 3802 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               S.B. Arbitration Application No. 120/2021

                                   Mohit Arora S/o Ram Kishore Arora, Aged About 33 Years, R/o C-
                                   1/10, Sector-36, Gautam Budh Nagar, Noida,u.p.-201301
                                                                                                      ----Petitioner
                                                                      Versus
                                   1.       Fairmont Jaipur, (A Unit Of Triton Hotels And Resorts
                                            Private Limited) Through Its Director Of Sales, Having Its
                                            Office At 02,riico, Kukas, Jaipur,rajasthan-303028
                                   2.       Triton Hotels And Resorts Private Limited, Through Its
                                            Director, Having Its Regestered Office At 103, Shantivan
                                            2A, Raheja Township, Malad (E), Mumbai, Maharashtra-
                                            400097
                                                                                                   ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

12/05/2022

No one has put in appearance on behalf of the petitioner on

10.09.2021.

No one has put in appearance on behalf of the petitioner

today also.

Hence, the present Arbitration Application stands dismissed

for non-prosecution.

(PANKAJ BHANDARI),J

ARTI SHARMA /13

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