Delhi High Court - Orders
M/S Sai Trading Company vs M/S Krbl Limited on 30 October, 2023
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO-IPD 8/2022, CM APPL. 21932/2017 & CM APPL.
21933/2017
M/S SAI TRADING COMPANY ..... Petitioner
Through: Mr. Akhil Sachar, Adv.
versus
M/S KRBL LIMITED ..... Respondent
Through: Mr. S.K. Bansal and Mr. Ajay
Amitabh Suman, Advs.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 30.10.2023
1. An adjournment is sought by Mr. Akhil Sachar on the ground that there is a possibility of an amicable resolution of the dispute. He prays that the matter may be referred to mediation. Learned Counsel for the respondent has no objection.
2. Accordingly, this appeal is referred to the Delhi High Court Mediation and Conciliation Centre which may attempt to reconcile matters.
3. Re-notify on 1 February 2024, not to be listed for final hearing.
C.HARI SHANKAR, J OCTOBER 30, 2023/ar Click here to check corrigendum, if any This is a digitally signed order.
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