Delhi High Court - Orders
Ntt Data Global Delivery Services Pvt. ... vs M/S. Splendor Landbase Ltd on 24 March, 2021
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~15 to 17(Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 108/2021 & I.A. 4463/2021
NTT DATA GLOBAL DELIVERY SERVICES PVT. LTD.
..... Petitioner
Through: Mr. Vikas Tomar, Adv.
versus
M/S. SPLENDOR LANDBASE LTD ..... Respondent
Through: Ms. Namita Mathews and Ms.
Poorva Pant, Advs.
+ O.M.P.(I) (COMM.) 109/2021 & I.A. 4464/2021
NTT DATA GLOBAL DELIVERY SERVICES PVT. LTD
..... Petitioner
Through: Mr. Vikas Tomar, Adv.
versus
SPLENDOR LANDBASE LTD ..... Respondent
Through: Ms. Namita Mathews and Ms.
Poorva Pant, Advs.
+ O.M.P.(I) (COMM.) 110/2021 & I.A. 4465/2021
NTT DATA GLOBAL DELIVERY SERVICES PVT. LTD
..... Petitioner
Through: Mr. Vikas Tomar, Adv.
versus
SPLENDOR LANDBASE LTD ..... Respondent
Through: Ms. Namita Mathews and Ms.
Poorva Pant, Advs.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 24.03.2021
1. Learned counsel for the petitioner submits that ARB. P. O.M.P.(I) (COMM.) 108/2021 & other connected matters Page 1 of 2 Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:26.03.2021 16:38:36 268/2021, ARB. P. 269/2021 and ARB. P. 270/2021, related to the dispute forming subject matter of the petition under Section 9 of the Arbitration and Conciliation Act, 1996, are pending before a coordinate Bench of Hon'ble Mr. Justice J. R. Midha.
2. In my opinion, these matters should be heard by the same Bench.
3. Accordingly, re-notify before Hon'ble Mr. Justice J. R. Midha, subject to orders of Hon'ble the Judge-in-Charge (Original Side) on 26th March, 2021, as prayed.
C.HARI SHANKAR, J MARCH 24, 2021 ss O.M.P.(I) (COMM.) 108/2021 & other connected matters Page 2 of 2 Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:26.03.2021 16:38:36