Resonance Eduventures Limited vs Sattva Education Society ...
2022 Latest Caselaw 6327 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               S.B. Arbitration Application No. 25/2022

                                   Resonance Eduventures Limited
                                                                                                     ----Petitioner
                                                                      Versus
                                   Sattva Education Society (Through Chairman/president)
                                                                                                   ----Respondent

For Petitioner(s) : Ms. Kriti Pathak for Mr. Prateek Kedawat For Respondent(s) : Mr. Girdhari Lal Gupta for Mr. Atul Saxena

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

22/09/2022

Time is sought on behalf of the applicant.

List this matter on 16.11.2022.

(PANKAJ BHANDARI),J

ARTI SHARMA /13

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