Delhi High Court - Orders
Radise-Esscon-Aft (Jv) vs Rites Ltd on 7 February, 2024
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 178/2024
RADISE-ESSCON-AFT (JV) ..... Petitioner
Through: Mr. Sajal Goel, Adv.
versus
RITES LTD ..... Respondent
Through: Mr. Balendu Shekhar, Mr. Ravi
Gopal, Mr. Rajkumar Maurya, Mr.
Krishna Chaitanya, Advs.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 07.02.2024 I.A. 2969/2024
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.
ARB.P. 178/20244. This is a petition under section 11(6) of the Arbitration and Conciliation Act, 1996 seeking appointment of an Arbitrator in terms of clause 25 of the GCC.
5. Since, clause 25(9) restricts the claim to ₹ 10 crores before a Sole Arbitrator, the petitioner has restricted its claim to less than ₹ 10 crores.
6. The petitioner has invoked arbitration vide legal notice on 06.01.2024.
7. The learned counsel for the petitioner also draws my attention to 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 14/02/2024 at 20:35:06 document No. 5 being the order dated 19.10.2023.
8. Issue notice.
9. Mr. Balendu Shekhar, learned counsel for the respondent accepts notice, seeks and is granted 2 weeks to file a reply.
10. List on 18.03.2024.
JASMEET SINGH, J FEBRUARY 7, 2024/DM 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 14/02/2024 at 20:35:06