Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Delhi High Court - Orders

North East Centre For Technology ... vs Grace Rtp Bamboo Pvt Ltd And Ors on 23 August, 2024

Author: Jasmeet Singh

Bench: Jasmeet Singh

                                    $~51
                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +    ARB.P. 1304/2024
                                         NORTH EAST CENTRE FOR TECHNOLOGY APPLICATION
                                         AND REACH
                                                                                           .....Petitioner
                                                          Through: Mr. Saharsh Jhuhari, Adv.

                                                                                      versus

                                                GRACE RTP BAMBOO PVT LTD AND ORS
                                                                                                                           .....Respondent
                                                                                      Through:

                                                CORAM:
                                                HON'BLE MR. JUSTICE JASMEET SINGH
                                                             ORDER

% 23.08.2024 I.A. 37182/2024

1. Exemption is granted subject to all just exceptions.

2. The petitioner shall file legible and clearer copies of exempted documents, compliant with practice rules before the next date of hearing.

3. The application is disposed of.

I.A. 37183/2024

4. This is an application seeking condonation of delay of 56 days in filing the present petition.

5. For the said reasons, issue notice to the respondents through all modes including electronic on the petitioner taking steps within 1 week from today.

6. The notice is returnable on 26.11.2024.

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 29/08/2024 at 20:52:34 ARB.P. 1304/2024

7. This is a petition filed under Section 11(5) read with Section 11(6)(b) of the Arbitration and Conciliation Act, 1996 seeking appointment of an Arbitrator for adjudication of disputes arising out of Technology Development Assistance Agreement dated 08.11.2007.

8. The arbitration clause is contained as clause 17 of the Technology Development Assistance Agreement.

9. The petitioner invoked arbitration vide notice dated 10.12.2021.

10. For the said reasons, issue notice to the respondents through all modes including electronic on the petitioner taking steps within 1 week from today.

11. The notice is returnable on 26.11.2024.

JASMEET SINGH, J AUGUST 23, 2024 / (MS) Click here to check corrigendum, if any This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 29/08/2024 at 20:52:34