Delhi High Court - Orders
Splendor Landbase Ltd vs Aparna Ashram Society & Anr on 4 November, 2022
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~1 & 26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 366/2021 and I.A. Nos.10176/2021 & 18015/2022
SPLENDOR LANDBASE LTD. ..... Petitioner
Through: Mr. Sudhir Nandrajog, Senior
Advocate with Mr. Gaurav Puri,
Mr.Sarthak Gupta and Ms. Yashika
Verma, Advocates.
versus
APARNA ASHRAM SOCIETY & ANR. ..... Respondents
Through: Mr. Sanjay Khanna with Ms. Pragya
Bhushan, Mr. Karandeep Singh and
Mr. Tarandeep Singh Advocates for
R1 and 2.
Dr. Surya Prakash, Advocate.
Mr. Rahul Gupta, Mr. Shekhar Gupta,
Mr. Devanshu Kumar &
Mr.Subhashish Kumar, Advocates for
R2.
Mr. Rajiv Nayar & Mr. Randeep Rai,
Senior Advocates with Mr. Kunal
Dawar, Mr. Jatin Sehgal, Mr. Arjun
Rai, Ms. Rubina Virmani,
Mr.Adhirath Singh, Ms. Devna Soni,
Mr. Viren Bansal & Mr. Amir,
Advocates for R3 to R6.
+ O.M.P.(I) (COMM.) 25/2021 and Crl. M.A. 16902/2022, I.A.
Nos.10177/2021, 10561/2021, 14465/2022, 16775/2022, 17184/2022
& 18016/2022
M/S SPLENDOR LANDBASE LTD. ..... Petitioner
Through: Mr. Sudhir Nandrajog, Senior
Advocate with Mr. Gaurav Puri,
Mr.Sarthak Gupta and Ms. Yashika
Verma, Advocates.
versus
M/S APARNA ASHRAM (SOCIETY) & ANR. ..... Respondents
Signature Not Verified
Digitally Signed
By:NEERAJ
Signing Date:05.11.2022 ARB.P. 366/2021 & O.M.P.(I) (COMM.) 25/2021 Page 1 of 3
16:58:18
Through: Mr. Sanjay Khanna with Ms. Pragya
Bhushan, Mr. Karandeep Singh and
Mr. Tarandeep Singh Advocates for
R1 and 2.
Dr. Surya Prakash, Advocate.
Mr. Rahul Gupta, Mr. Shekhar Gupta,
Mr. Devanshu Kumar &
Mr.Subhashish Kumar, Advocates for
R2.
Mr. Rajiv Nayar & Mr. Randeep Rai,
Senior Advocates with Mr.Kunal
Dawar, Mr. Jatin Sehgal, Mr. Arjun
Rai, Ms. Rubina Virmani,
Mr.Adhirath Singh, Ms. Devna Soni,
Mr. Viren Bansal & Mr. Amir,
Advocates for R3 to R6.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 04.11.2022 Mr. Sanjay Khanna and Dr. Surya Prakash, both learned counsel appearing for respondent No. 1 submit that they have filed separate replies dated 11.01.2022 and 06.04.2021 respectively on behalf of the same respondent No. 1.
2. Mr. Sanjay Khanna and Dr. Surya Prakash have made extensive, high-decibel submissions, which evidence the shrill state of affairs within respondent No. 1 viz. Aparna Ashram Society, inasmuch as there is dispute as to which is the legitimate Governing Body of Aparna Ashram to represent the society in the present proceedings. Both counsel have submitted that there is a long list of litigation that has happened between the rival factions within respondent No.1, including suits, writ petitions etc. Signature Not Verified Digitally Signed By:NEERAJ Signing Date:05.11.2022 ARB.P. 366/2021 & O.M.P.(I) (COMM.) 25/2021 Page 2 of 3 16:58:18
3. However, this court has made it clear that it is not the remit of this court in the present proceedings under section 11 of the Arbitration & Conciliation Act 1996, to embark upon an adjudication of who are the lawful Office Bearers of the Governing Body of respondent No.1/Aparna Ashram Society.
4. Mr. Rajiv Nayar, learned senior counsel appearing for the newly impleaded respondents Nos. 3 to 6 submits that a Special Leave Petition impugning order dated 20.10.2022 made by this court impleading the said respondents, is listed before the Hon'ble Supreme Court today; and that further proceedings in this matter may await the decision of the Hon'ble Supreme Court.
5. At request, re-notify on 10th November 2022.
ANUP JAIRAM BHAMBHANI, J.
NOVEMBER 4, 2022/uj Signature Not Verified Digitally Signed By:NEERAJ Signing Date:05.11.2022 ARB.P. 366/2021 & O.M.P.(I) (COMM.) 25/2021 Page 3 of 3 16:58:18