Delhi High Court - Orders
Bbr India Pvt. Ltd vs S.P. Singhla Construction Pvt. Ltd on 16 September, 2022
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 292/2016 & I.A. 6939/2016, 4697/2018,
5785/2019
BBR INDIA PVT. LTD. ..... Petitioner
Through: Mrs. Yugandhara Pawar Jha,
Mr. Ashwin Kumar Nair, Ms.
Lavanya Dhawan, Mr. Ritik
Gupta, Advocates
(M:9999110030,email:yuga.jha
@gmail.com)
versus
S.P. SINGHLA CONSTRUCTION PVT. LTD. ..... Respondent
Through: Mr. Aditya Mittal, Advocate
(M:9873467741,email:aditya.m
[email protected])
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 16.09.2022
1. Ld. Counsel for the petitioner has handed over copy of judgment dated 18.05.2022 passed by Hon'ble Supreme Court in Civil Appeal No. 4130-4131/2022. By way of the said judgment, Hon'ble Supreme Court has given a categorical finding that in the present case, courts in Delhi would not have jurisdiction, as the jurisdictional seat of arbitration is Panchkula and not Delhi.
2. In view of the aforesaid findings of the Hon'ble Supreme Court, the present petition is not maintainable before this Court. At request of ld. Counsel for the petitioner, the present petition is returned under Order VII Rule 10 CPC in terms of the orders of Hon'ble Supreme Court with liberty to the petitioner to file in the court of appropriate Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:26.09.2022 11:53:58 jurisdiction.
3. The present petition is disposed of accordingly.
MINI PUSHKARNA, J SEPTEMBER 16, 2022 au Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:26.09.2022 11:53:58