Db Corp Limited Through Its ... vs Sng Realestate Private Limited
2022 Latest Caselaw 6113 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               S.B. Arbitration Application No. 50/2022

                                   Db Corp Limited Through Its Signatory
                                                                                                     ----Petitioner
                                                                      Versus
                                   Sng Realestate Private Limited
                                                                                                   ----Respondent

For Petitioner(s) : Ms. Shretima Bagri For Respondent(s) :

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/09/2022

As per service report, the respondent has vacated the

premises five years ago.

Counsel for the applicant seeks time to furnish fresh address.

Time sought for is granted. Fresh address be furnished within

four weeks.

On filing of the fresh address, let notices be issued to the

sole respondent.

List this matter on 03.11.2022.

(PANKAJ BHANDARI),J

ARTI SHARMA /15

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