Rays Power Experts Pvt. Ltd vs Lohia Gramin Vikas Pvt. Ltd. & Ors on 16 November, 2021

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Delhi High Court - Orders

Rays Power Experts Pvt. Ltd vs Lohia Gramin Vikas Pvt. Ltd. & Ors on 16 November, 2021

Bench: Suresh Kumar Kait

$~15
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      ARB.P. 1100/2021
       RAYS POWER EXPERTS PVT. LTD.           ..... Petitioner
                    Through: Ms. Surabhi, Advocate

                          Versus

       LOHIA GRAMIN VIKAS PVT. LTD. & ORS. ..... Respondents
                    Through: Mr. Shrey Yadav & Ms. Tanvi,
                             Advocates

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                        ORDER

% 16.11.2021 The hearing has been conducted through video conferencing. IA No. 14885/2021 (u/S 151 CPC)

1. There is delay of 180 days in filing the accompanying petition, which is sought to be condoned by this application.

2. Notice issued.

3. Mr. Shrey Yadav, Advocate, accepts notice on behalf of respondents.

4. For the reasons stated in the application, it is allowed and delay is condoned.

5. Application is disposed of.

IA No. 14884/2021 (exemption)

6. Allowed, with direction to file requisite legible/typed copies with appropriate margins before the next date of hearing.

ARB.P. 1100/2021 Page 1 of 2

7. Application is disposed of.

ARB.P. 1100/2021

8. The present petition has been filed under Section 11(5) of Arbitration and Conciliation Act, 1996 seeking appointment of sole Arbitrator.

9. Learned counsel for the parties inform that three other petitions being ARB.P.1041/2021, 1042/2021 and 1043/2021 seeking appointment of Arbitrator, filed by against the petitioner herein, are also pending.

10. List on 18.11.2021 along with ARB.P.1041/2021, 1042/2021 and 1043/2021 for consideration.

SURESH KUMAR KAIT, J NOVEMBER 16, 2021 r ARB.P. 1100/2021 Page 2 of 2

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Delhi High Court - Orders