Delhi High Court - Orders
Jatinder Kaur & Ors vs Jagjit Singh on 27 July, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 49/2020
JATINDER KAUR & ORS. ..... Petitioners
Through: Mr. Arjun Malik & Ms.Aarohi
Malik & Ms. Suraiya Khatun,
Advocates.
versus
JAGJIT SINGH ..... Respondent
Through: Mr. Bhagat Singh, LR of Jagjit
Singh. [M:-9810133410]
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 27.07.2022 I.A. 8638/2022(Application on behalf of the petitioner seeking appointment of substitute arbitrator)
1. Mr. Bhagat Singh, who is the son of the deceased respondent raises an objection that the substitution of the arbitrator appointed by the order of this Court dated 12.02.2021 cannot be done by way of an application in a disposed of petition under Section 11 of the Arbitration and Conciliation Act, 1996. He has handed over a list of the legal heirs of the deceased respondent to Mr. Arjun Malik, learned counsel for the petitioners.
2. Mr. Malik seeks permission to withdraw this application with liberty to file appropriate proceedings on the same cause of action.
Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:28.07.2022 13:42:27 ARB.P. 49/2020 Page 1 of 23. The application is dismissed as withdrawn with liberty as aforesaid.
PRATEEK JALAN, J JULY 27, 2022 'pv'/ Click here to check corrigendum, if any Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:28.07.2022 13:42:27 ARB.P. 49/2020 Page 2 of 2