The Executive Engineer vs M/S Subhash Infraengineers Pvt. ...
2022 Latest Caselaw 6648 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               S.B. Arbitration Application No. 38/2020

                                   The Executive Engineer
                                                                                                     ----Petitioner
                                                                      Versus
                                   M/s Subhash Infraengineers Pvt. Ltd.
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Vivek Tyagi For Respondent(s) : Mr. Manish Kataria

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

13/10/2022

1. It is informed by counsel for the respondent that the reply to

the arbitration application is ready and has been sent for signature

of non-applicant

2. Counsel for the non-applicant is directed to file reply within

one week.

3. It is informed by counsel for the applicant that a similar

dispute has been decided by the Court.

4. Counsel for the applicant has provided the copy of the same

to the counsel for the non-applicant.

5. List this matter on 02.11.2022.

(PANKAJ BHANDARI),J

ARTI SHARMA /5

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