M/S Shoolin Finance Through Its ... vs Shriram Generics A ...
2022 Latest Caselaw 6647 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                               S.B. Arbitration Application No. 88/2020

                                   M/s Shoolin Finance Through Its Partner Shri Ritesh Dalmia,
                                                                                                     ----Petitioner
                                                                      Versus
                                   Shriram Generics A Proprietorship Firm
                                                                                                   ----Respondent

For Petitioner(s) : None present For Respondent(s) : Ms. Harshita Sharma

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

13/10/2022

No one has put in appearance on behalf of the applicant.

Counsel for the respondent seeks time to file reply.

Time sought for is granted. Reply, if any, be filed within two

weeks.

No further adjournment will be given.

List this matter on 09.11.2022.

(PANKAJ BHANDARI),J

ARTI SHARMA /6

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