EVA EXOTICA PVT LTD A COMPANY REGISTERED UNDER COMPANIES ACT Vs. SUR FEED CENTRE DHARAMPUR BAZAR JESSORE ROAD NORTH W BENGAL
LAWS(ALL)-2019-2-124
HIGH COURT OF ALLAHABAD
Decided on
February 20,2019
Eva Exotica Pvt Ltd A Company Registered Under Companies Act
Appellant
VERSUS
Sur Feed Centre Dharampur Bazar Jessore Road North W Bengal
Respondents
JUDGEMENT
Rajan Roy, J. -
(1.) This is an application under Section 11 of the Arbitration and Conciliation Act, 1996 for appointment of an Arbitrator.
(2.) Service of notice is sufficient upon the opposite parties but none has appeared.
(3.) An order has already been passed by this Court on 20.11.2018 for proceeding ex-parte if the opposite parties do no put in appearance.;
(2.) Service of notice is sufficient upon the opposite parties but none has appeared.
(3.) An order has already been passed by this Court on 20.11.2018 for proceeding ex-parte if the opposite parties do no put in appearance.;
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