Delhi High Court - Orders
Interglobe Technology Quotient Pvt Ltd vs Shree Sati Travels Pvt Ltd on 20 January, 2023
Author: Prateek Jalan
Bench: Prateek Jalan
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 22/2023 & I.As. 1154-1157/2023
INTERGLOBE TECHNOLOGY
QUOTIENT PVT LTD ..... Petitioner
Through: Mr. Amit Tyagi, Advocate
versus
SHREE SATI TRAVELS PVT LTD ..... Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 20.01.2023 Learned counsel for the petitioner submits that Section 47 of the Limitation Act, 1963 has been wrongly applied by the learned arbitrator in support of her conclusion that the petitioner's claims were barred by limitation. He seeks some time to address further on this issue.
List on 15.03.2023 PRATEEK JALAN, J JANUARY 20, 2023 'pv'/ Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:21.01.2023 13:18:24