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Delhi High Court - Orders

(3) Gurdev Singh vs Ms Bptp Limited on 1 May, 2023

Author: Sachin Datta

Bench: Sachin Datta

                          $~3, 4, 5, 6
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     ARB.P. 643/2022
                          (3)   GURDEV SINGH                                      ..... Petitioner
                                              Through:         Mr. Sanjeet Singh, Adv.
                                              versus
                                MS BPTP LIMITED                                ..... Respondent
                                              Through:         Mr. Manish Sharma, Adv.

                          +     ARB.P. 644/2022
                          (4)   NILESH PATEL                                      ..... Petitioner
                                              Through:         Mr. Sanjeet Singh, Adv.
                                              versus
                                MS BPTP LIMITED                                ..... Respondent
                                              Through:         Mr. Manish Sharma, Adv.

                          +     ARB.P. 645/2022
                          (5)   MS SHIVANSHI ELECTRICAL AND ELECTRONICS P LTD
                                                                                   ..... Petitioner
                                                Through: Mr. Sanjeet Singh, Adv.
                                                versus
                                MS BPTP LIMITED                             ..... Respondent
                                                Through: Mr. Manish Sharma, Adv.
                          +     ARB.P. 646/2022
                          (6)   PAWAN KUMAR SHARMA                          ..... Petitioner
                                                Through: Mr. Sanjeet Singh, Adv.
                                                versus
                                MS BPTP LIMITED                             ..... Respondent
                                                Through: Mr. Manish Sharma, Adv.

                                CORAM:
                                HON'BLE MR. JUSTICE SACHIN DATTA
                                             ORDER

% 01.05.2023 Admittedly, the relevant arbitration agreement in the present case is unstamped.

Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:02.05.2023 16:24:56

Respective counsel for the parties request for an adjournment to examine the judgment of the Constitution Bench in the case of N.N. Global Mercantile (P) Ltd. v. Indo Unique Flame Ltd., 2023 SCC OnLine SC 495 Renotify on 31.05.2023.

SACHIN DATTA, J MAY 1, 2023/cl Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:02.05.2023 16:24:56