RAMA NAND CHOUDHARY Vs. PROGRESSIVE BUILDERS

JUDGEMENT

(1.) HEARD learned counsel for the petitioner.

(2.) THE petitioner has come to this Court under Section 11 of the Arbitration and Conciliation Act, 1996.

(3.) IT is to be seen from the development agreement that the official address of the Company is M/s Progressive Builders, having its office at Sinha Library Road, Post Office -G.P.O., Police Station - Gandhi Maidan. It is also mentioned in the agreement that the agreement was signed by the partners of the respondent Company by one Mr. Manindra Nath Mishra, son of Shyam Nath Mishra, CA/62, PC. Colony, Kankarbagh, Patna and Smt. Shashi Lata, wife of Dr. R.K. Singh, Professor 's Bachelor Q. No. 3, Saidpur, R. Nagar, Patna. Beyond these three no fourth address is mentioned either in the agreement or in any other document. When this Court required the learned counsel for the petitioner to show from where the address i.e. 302, Capital Towers, Fraser Road, Patna -1 was obtained by the petitioner to send a notice and serve the same upon Mr. Manindra Nath Mishra and Smt. Shashi Lata, learned counsel submitted that it was shown by the petitioner therefore, he does not know anything.