ARBAP/35/2017
2022 Latest Caselaw 3450 UK

       IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL

                       SRI JUSTICE VIPIN SANGHI, C.J.

                            21st OCTOBER, 2022
     ARBITRATION APPLICATION NO. 35 OF 2017
Between:
M/s Electromech Sales Agency        ...Applicant

and

The Director Procurement (IPW) and another.
                                         ....Respondents


Counsel for the applicant         :   None.

Counsel for the respondents       :   Mr. V.K. Kaparwan.



Upon hearing the learned Counsel, the Court made the
following

JUDGMENT:

None appears for the applicant when the matter is

called out.

2. The matter was taken-up on 22.07.2022 when, on

certain aspects, the counsel for the applicant was asked to

advance submissions. The matter was adjourned to

29.07.2022, when the counsel for the applicant sought an

adjournment. On the next date, i.e. on 26.08.2022, none

appeared for the applicant. The matter was adjourned to

23.09.2022. On 23.09.2022, once again adjournment was

sought on behalf of the counsel for the applicant, and it was

adjourned for today.

3. It appears that the applicant is not interested in

pursuing the Application. The same is, accordingly,

dismissed in default.

________________ VIPIN SANGHI, C.J.

Dt: 21st October, 2022 Rathour