Delhi High Court - Orders
Disha Enterprises vs J S S Interior And Exterior Pvt Ltd And Ors on 8 August, 2024
Author: Prateek Jalan
Bench: Prateek Jalan
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1203/2024
DISHA ENTERPRISES .....Petitioner
Through: Mr. Ishkaran Singh Bhandari, Mr.
Milan Deep Singh, Mr.
Sahasradeep Sharma, Mr. Shadab
Husain, Advocates.
versus
J S S INTERIOR AND EXTERIOR PVT LTD
AND ORS .....Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 08.08.2024 I.A. 35798/2024 (for exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of.
ARB.P. 1203/20241. Issue notice. Notice may be served upon the respondents by all permissible modes, including at the registered office address of the respondent No. 1-company, as appearing in the database of the Ministry of Corporate Affairs, Government of India. Dasti service, in addition, is permitted. Affidavit of service be filed within one week.
2. If the respondents wish to resist the appointment of an arbitrator, they may file replies to the petition within three weeks after service, positively.
3. List on 24.10.2024.
PRATEEK JALAN, J AUGUST 8, 2024 "Bhupi"/ 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 10/08/2024 at 04:04:47