LAWS(GJH)-2023-3-1821

DASHRATH AMBALAL PATEL Vs. UNION OF INDIA

Decided On March 17, 2023
Dashrath Ambalal Patel Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Mr. Nandish Chudgar, learned advocate appearing for Mr. Parth Gireendra, learned advocate appearing for the petitioners, Ms. Archana Acharya, learned advocate appearing for the respondent Nos. 1 and 2 and Mr. Trupesh Kathiriya, learned AGP for the respondent Nos. 3 and 4.

(2.) Notice, returnable forthwith. Ms. Archana Amin, learned advocate waives service of notice on behalf of respondent Nos.1 and 2 and Mr. Trupesh Kathiriya, learned AGP waives service of notice on behalf of respondent Nos. 3 and 4.

(3.) By way of present petition, the petitioner herein has prayed for direction that respondent No.4 may conclude the Arbitration Application Nos.259 to 266 of 2020.