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Judgment
5 paragraphs · 90 words
Biswanath Somadder, CJ
This application under section 11 of the Arbitration and Conciliation Act, 1996 (as amended till date), shall be taken up for consideration only after all the respondents have been duly served.
An affidavit of service, indicating service as directed herein, shall be filed on or before the next date.
Learned Deputy Solicitor General, who is appearing for Union of India, shall obtain necessary instructions from her clients in the meanwhile so that the matter can be disposed of expeditiously.
List this matter on Friday, 25th November, 2022.