Delhi High Court - Orders
Global Energy Pvt. Ltd vs Valuelabs Llp on 27 July, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 132/2019
GLOBAL ENERGY PVT. LTD.
..... Petitioner
Through: None.
versus
VALUELABS LLP
..... Respondent
Through: Mr. Ankur Goel and Mr. Saket Singh,
Advocates.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 27.07.2022
1. A petition under Section 11(6) of the Arbitration & Conciliation Act, 1996 has been filed on behalf of the petitioner.
2. Learned counsel for the respondent submits that the petitioner Company has gone into insolvency. Learned counsel had contacted IRP who has respondent through email that because of the insolvency the proceeding in the present petition has become infructuous.
3. Copy of the email is taken on record.
4. In view of the submissions made, the petition is dismissed in default.
NEENA BANSAL KRISHNA, J JULY 27, 2022/va Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:08.08.2022 18:23:50