Delhi High Court - Orders
Iqbal Singh Sethi & Ors vs Prasad Ivf Clinic Pvt Limited on 21 March, 2022
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~S-12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) 1/2022
IQBAL SINGH SETHI & ORS. ..... Petitioners
Through: Mr. Sandeep Thakral, Advocate.
versus
PRASAD IVF CLINIC PVT LIMITED ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 21.03.2022 Though the present petition has been filed seeking certain interim measures under section 9 of the Arbitration & Conciliation Act, 1996, Mr. Sandeep Thakral, learned counsel for the petitioner submits that in the meantime, in a petition bearing OMP No. 89/2022 under section 11 of the A&C Act, an arbitrator has already been appointed vidé order dated 09.03.2022, before whom the first date for arbitral proceedings has already been fixed for 22nd March 2022 i.e., tomorrow.
In view of the above Mr. Thakral seeks leave to withdraw the present petition, with liberty to approach the learned arbitrator for interim relief under section 17 of the A&C Act.
Leave granted.
The present petition is accordingly dismissed as withdrawn, with liberty as prayed for.
Pending applications, if any, also stand disposed of.
ANUP JAIRAM BHAMBHANI, J MARCH 21, 2022/ds Signature Not Verified Digitally Signed By:SUNITA RAWAT Signing Date:24.03.2022 09:57:17