Delhi High Court - Orders
Union Of India vs Hydrocarbon Development Co Private ... on 10 May, 2023
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 131/2019
UNION OF INDIA ..... Petitioner
Through: Mr. Anurag Ahluwalia, CGSC
(Through VC)
versus
HYDROCARBON DEVELOPMENT CO PRIVATE LIMITED &
ORS. ..... Respondents
Through: Mr. Amish Tandon and Mr. Harsh,
Advocates for R-2/Official Liquidator
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 10.05.2023
1. Learned CGSC appearing on behalf of the petitioner-UOI submitted that in the instant matter, arbitration has not been taken place yet between the parties.
2. Mr Anurag Ahluwalia, learned CGSC appearing on behalf of the petitioner submitted that since the arbitral proceedings have not taken place, this petition may be dismissed. It is further submitted that liberty may be granted to file petition afresh under Section 9 of the Arbitration and Conciliation Act, 1996 if the situation arises.
3. Learned counsel appearing on behalf of respondent no. 2/official liquidator supported the submissions advanced on behalf of the learned CGSC for the petitioner-UOI.
4. In view of the above submissions made on behalf of the parties, the Signature Not Verified Digitally Signed By:SARIKA BHAMOO VERMA Signing Date:11.05.2023 19:00:23 instant petition is dismissed at this stage with liberty to the petitioner to file the petition afresh under Section 9 of the Arbitration and Conciliation Act, 1996 if the situation arises.
CHANDRA DHARI SINGH, J MAY 10, 2023 gs/db Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:SARIKA BHAMOO VERMA Signing Date:11.05.2023 19:00:23