AO/100/2017
2021 Latest Caselaw 2913 UK

                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                  COURT'S OR JUDGES'S ORDERS
No
                   Registrar's order with
                        Signatures

      06.08.2021                            AO No. 100 of 2017
                                            With
                                            AO No. 98 of 2017
                                            Hon'ble Sharad Kumar Sharma, J.

(Through Hybrid Mode) Mr. I.P. Kohli, Standing Counsel, for the appellants/State.

Mr. L.K. Tiwari, Advocate, for the respondent.

These two Appeals from Order under Section 39 of the Arbitration Act of 1940, had been preferred as against a common judgment dated 17.12.2016. One of the connected Appeal from Order already stands admitted. Hence, the Appeal from Order No. 100 of 2017 would also stand admitted.

Since the records have already been summoned in the connected Appeal from Order, no further order is required as such in that regard.

List these Appeals from order for hearing in the week commencing 14.09.2021.

(Sharad Kumar Sharma, J.) 06.08.2021 Mahinder/