Delhi High Court - Orders
Inox Air Products Private Limited vs Air Liquide North India Private Limited on 4 November, 2022
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 212/2018 & I.As. 6847/2018, 1606/2019
INOX AIR PRODUCTS PRIVATE LIMITED ..... Petitioner
Through: Mr. Jayant Bhushan, Sr.
Advocate with Mr. Joseph
Pookkatt, Mr. Dhawesh Pahuja,
Mr. Vaibhav Dwivedi,
Advocates (M:9999570591)
versus
AIR LIQUIDE NORTH INDIA PRIVATE
LIMITED ..... Respondent
Through: Mr. Gaurav Gupta, Ms. Eesha
Bakshi, Mr. Sharan Mehta,
Advocates
(M:7706864222,email:eeshabak
[email protected])
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 04.11.2022 [Physical Hearing/Hybrid Hearing]
1. It is submitted on behalf of the respondent that Ld. Senior Counsel who has to address the arguments is on his legs in another court.
2. It is informed that I.A. No. 1606/2019 which is an application under Section 34(4) of the Arbitration and Conciliation Act, 1996 is to be heard first.
3. Mr. Jayant Bhushan, ld. Senior Counsel appearing on behalf of the petitioner submits that along with the aforesaid application, the main petition under Section 34 of the Arbitration and Conciliation Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:09.11.2022 12:25:36 Act, 1996 itself can be heard.
4. List for arguments on 16.01.2023.
MINI PUSHKARNA, J NOVEMBER 4, 2022 au Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:09.11.2022 12:25:36