Delhi High Court - Orders
Nephrocare Health Services Pvt Ltd vs Nayati Healthcare And Research Private ... on 16 August, 2024
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (MISC.) 27/2024
NEPHROCARE HEALTH SERVICES PVT LTD.....Petitioner
Through: Mr. Davinder N. Grover, Ms. Vijay
Laxmi Grover, Advs.
versus
NAYATI HEALTHCARE AND RESEARCH PRIVATE LIMITED
& ANR. .....Respondents
Through: Mr. Krishna Sharma, Adv.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 16.08.2024 I.A. 36623/2024
1. Exemption is granted subject to all just exceptions.
2. The petitioner shall file legible and clearer copies of exempted documents, compliant with practice rules before the next date of hearing.
3. The application is disposed of.
O.M.P. (MISC.) 27/2024
4. This is a petition under Section 29A of the Arbitration and Conciliation Act, 1996 seeking extension of the mandate of the Arbitral Tribunal for a period of 9 months.
5. For the said reasons, issue notice. Mr. Sharma, learned counsel for the respondent No. 1 accepts notice and has no objection to the petition being allowed.
6. Issue notice to respondent No. 2 on the petitioner taking steps within 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 30/08/2024 at 21:35:28 1 week from today through all modes, including electronic, returnable on 10.09.2024.
JASMEET SINGH, J AUGUST 16, 2024/DM Click here to check corrigendum, if any 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 30/08/2024 at 21:35:28