SUKHDEV SHARMA Vs. SANJEEV SHRIYA
LAWS(SC)-2015-9-154
SUPREME COURT OF INDIA
Decided on September 21,2015

SUKHDEV SHARMA Appellant
VERSUS
Sanjeev Shriya Respondents

JUDGEMENT

Anil R. Dave, J. - (1.) LEARNED Counsel for the Respondent has submitted that in pursuance of an order dated 20 March, 2015 passed by this Court, Shri Raghvendra Srivastava, Arbitrator, has already been appointed.
(2.) IN view of the above fact, there is no contempt. The contempt petition stands disposed of.;


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