Delhi High Court - Orders
Mangalore Refinery And Petrochemicals ... vs Driplex Water Engineering Private ... on 10 January, 2024
Author: Prateek Jalan
Bench: Prateek Jalan
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 235/2022 & I.A. 8460/2022
MANGALORE REFINERY AND
PETROCHEMICALS LIMITED ..... Petitioner
Through: Mr. Baswat Pattnaik, Advocate.
versus
DRIPLEX WATER ENGINEERING
PRIVATE LIMITED ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 10.01.2024
1. By order dated 11.12.2023 in LPA 216/2019 [Mangalore Refinery & Petrochemicals Ltd vs. Micro & Small Enterprises Facilitation Council & Anr], the Division Bench of this Court had directed the said appeal would be heard alongwith the present petition under Section 34 of the Arbitration and Conciliation Act, 1996 ["the Act"], subject to orders of Hon'ble the Acting Chief Justice. The matter is due to be listed on 26.02.2024.
2. In accordance with the directions of the Division Bench, the Registry is directed to list the present petition before the appropriate Bench as directed by the Hon'ble the Acting Chief Justice, on 26.02.2024.
3. A copy of the said order is taken on record.
PRATEEK JALAN, J JANUARY 10, 2024/SS/ 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 25/01/2024 at 04:14:57