Delhi High Court - Orders
Mdp Infra (India) Pvt.Ltd vs Shri Ram College Of Commerce on 2 February, 2021
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 282/2019
MDP INFRA (INDIA) PVT.LTD ..... Petitioner
Through: Mr. Amit Bansal, Advocate
versus
SHRI RAM COLLEGE OF COMMERCE ..... Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 02.02.2021
1. The present matter has been listed on an office note pointing out that the Arbitrator appointed by the order dated 17.02.2020, has declined to enter reference.
2. The learned counsel appearing for the petitioner submits that the petitioner had filed an application under Sections 14/15 of the Arbitration and Conciliation Act 1996 [OMP (T) (COMM) 31/2020] which was disposed of on 10.07.2020 and the matter regarding appointment of the Arbitrator has been referred to Delhi International Arbitration Centre.
3. In view of the above, no orders are required to be passed.
VIBHU BAKHRU, J FEBRUARY 2, 2021 HK