Delhi High Court - Orders
M/S Rcc Infraventures Ltd & Ors vs M/S Dmi Finance Pvt Ltd & Ors on 24 April, 2024
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 41/2024
M/S RCC INFRAVENTURES LTD & ORS. ..... Petitioners
Through: Mr. Yudhvir Singh Chauhan, Mr.
Sunil Arya, Mr. Ankit Sharma, Mr.
Aditya Sharma, Ms. Shivangi
Shokeen, Ms. Amrita Panda and Mr.
Udbhav Gady, Advocates.
versus
M/S DMI FINANCE PVT LTD & ORS. ..... Respondents
Through: Ms. Geeta Luthra, Senior Advocate
with Ms. Shivani Luthra Lohiya, Mr.
Nitin Saluja, Mr. Manas Agrawal,
Ms. Ishita Agarwal, Ms. Pranya
Madan and Ms. Ishita Soni,
Advocates for R1.
Mr. Siddharth Khattar, Akash Jain
and Divij Andley for Respondent No.
2 and 3.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 24.04.2024 I.A. 7408/2024 (under Section 151 CPC filed by the petitioners for appropriate directions)
1. The application under Section 151 CPC has been filed on behalf of the petitioners seeking directions to be issued that the arbitration proceedings may be continued till the application under Section 29(A)(4) and Section 29A(5) of the Arbitration and Conciliation Act, 1996 is decided. In fact, if the direction so sought by way of this application, is allowed, it 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 30/04/2024 at 21:04:48 effects amount to allowing the application under 29(A)4 and Section 29A(5). Therefore, no such interim direction can be given as prayed for.
2. The application is dismissed.
3. Be listed for arguments on the Petition on 15.07.2024.
NEENA BANSAL KRISHNA, J APRIL 24, 2024/RS 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 30/04/2024 at 21:04:48