Hindustan Petroleum Corp. ... vs Rajendra Singh Rathore
2022 Latest Caselaw 7215 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Misc. Appeal No. 692/2022

Hindustan Petroleum Corporation & Ors.

----Appellants Versus

Shri Rajendra Singh Rathore & Anr.

----Respondents

For Appellant(s) : Mr. Rajesh Joshi, Sr. Advocate with Mr. Sandeep Shah, Mr. Vineet R.

                               Dave,    Ms.     Pratyushi   Mehta,
                               Ms. Kamini Joshi

For Respondent(s)        :     Mr. O.P. Mehta, Mr. Aman Inani

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Judgment / Order

13/05/2022

The application (1/22) preferred on behalf of the

appellants with a prayer for dispensing with furnishing of

certified copy of the impugned award passed by the

arbitrator is considered and allowed.

The defect pointed out by the office is waived.

Issue notice to the respondent No.1 only. Learned

counsel Mr. O.P. Mehta is appearing on behalf of

respondent No.1. Service is, therefore, complete.

(2 of 2) [CMA-692/2022]

Call for records of the commercial court as well as

the arbitration proceedings. Requisition of the records be

given 'dasti' to learned counsel for the appellants.

Put up in the first week of July, 2022.

Till then, the execution of the arbitral award shall

remain stayed.

(PUSHPENDRA SINGH BHATI),J (VIJAY BISHNOI),J

2 - ms rathore

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