Delhi High Court - Orders
M/S Maruti Engineering Services ... vs M/S Vaderas Interiors And Exteriors ... on 22 January, 2024
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 83/2024
M/S MARUTI ENGINEERING SERVICES THROUGH ITS
PROPRIETOR, MS. SUJATA JINDAL
..... Petitioner
Through: Mr.A Mishra & Mr.Nidish Gupta,
Advts.
versus
M/S VADERAS INTERIORS AND EXTERIORS THROUGH ITS
PARTNER, MS. SUMIT VADERA ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 22.01.2024 I.A. 1571/2024 (exemption) Exemption is allowed subject to all just exceptions. Application stands disposed of.
ARB.P. 83/2024The present petition has been filed under Section 11 (5) & 11 (6) of the Arbitration and Conciliation Act, 1996 seeking appointment of Arbitral Tribunal comprising of a Sole Arbitrator to adjudicate the disputes inter se the parties arising out of the Purchase Order dated 17.12.2016. Clause 8 of the purchase order provides the arbitration clause with the venue at New Delhi.
The arbitration clause has duly been invoked vide notice dated 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 02/02/2024 at 22:41:03 20.09.2023. The claim amount is stated to be Rs.22 lakhs.
Issue notice to the respondent through all permissible modes, returnable on 27.02.2024.
DINESH KUMAR SHARMA, J JANUARY 22, 2024 rb 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 02/02/2024 at 22:41:03