Delhi High Court - Orders
M/S S.K Agencies vs M/S Dfm Foods on 27 October, 2022
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1201/2022
M/S S.K AGENCIES ..... Petitioner
Through: Mr. Sushil Kumar Pandey with
Mr.S.N. Verma, Mr. Kuldeep Singh
and Ms. Richa Pandey, Advocates.
versus
M/S DFM FOODS ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 27.10.2022
I.A. 17429/2022
Exemption granted, subject to just exceptions. Let requisite compliances be made within 01 week. Application stands disposed of.
I.A. 17430/2022By way of the present application, the petitioner seeks condonation of delay of 35 days in re-filing the present arbitration petition.
2. For the reasons stated in the application, which is duly supported by affidavit, the delay in re-filing the present arbitration petition is condoned.
3. Arb. P. No. 1201/2022 is taken on Board.
4. Application stands disposed-of.
ARB.P. 1201/20225. Issue notice.
Signature Not Verified Digitally Signed By:NEERAJ Signing Date:01.11.2022 ARB.P. 1201/2022 Page 1 of 2 17:19:346. Upon the petitioner taking requisite steps, let notice be sent to the respondent, by all permissible modes, returnable 18.01.2023.
7. Let the notice indicate that reply to the petition be filed within 06 weeks of service; rejoinder thereto, if any, be filed within 04 weeks thereafter; with copies to the opposing counsel.
8. List on 18th January 2023.
ANUP JAIRAM BHAMBHANI, J OCTOBER 27, 2022 ds Signature Not Verified Digitally Signed By:NEERAJ Signing Date:01.11.2022 ARB.P. 1201/2022 Page 2 of 2 17:19:34