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Delhi High Court - Orders

Award Dt. 28.05.2012 Passed By The Sole ... vs W.G.F Securities Ltd on 30 April, 2026

                  $~20
                  *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +         CS(OS) 2150/2012, I.A. 16624/2018 (Delay of 98 days in filing
                            the present application) & I.A. 14418/2019 (For challenge the
                            award dt. 28.05.2012 passed by the sole arbitrator)

                            M/S MS SHOES EAST LTD                                                .....Plaintiff
                                          Through:                            Mr. Ishan Sachdeva, Advocate.

                                                          versus

                            W.G.F SECURITIES LTD                                              .....Defendant
                                          Through:                            Mr. Sangram Patnaik, Ms. Aditi
                                                                              Kumari, Mr. Shivam Pal
                                                                              Sharma, Ms. Sanya Panjwani
                                                                              and Ms. Swayamsidha Patnaik,
                                                                              Advocates.
                            CORAM:
                            HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
                            SHANKAR
                                        ORDER

% 30.04.2026

1. A request for an adjournment is made on behalf of Mr. Pavan Sachdeva, Plaintiff in person, contending that he is unwell.

2. This Court takes note of the fact that Mr. Sachdeva, despite his alleged ill health, has been appearing in other connected matters, in person, before the learned Division Bench of this Court.

3. A further request for adjournment is made on the ground that the learned Division Bench of this Court has recently disposed of a batch of appeals arising from a Judgment passed by the learned Single Judge, pertaining to arbitral awards of a similar nature.

4. This Court is of the view that the matters do not warrant any further delay in adjudication, particularly in view of the fact that this Court has already had occasion to deal with matters involving similar This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/05/2026 at 22:08:16 awards.

5. At the request of the learned counsel appearing on behalf of the Plaintiff, list on 19.05.2026.

HARISH VAIDYANATHAN SHANKAR, J.

APRIL 30, 2026/tk/dj/jk This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/05/2026 at 22:08:16