Delhi High Court - Orders
Alsorg Interiors India Pvt. Ltd vs Kunal Suri & Anr on 16 December, 2022
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1220/2022
ALSORG INTERIORS INDIA PVT. LTD. ..... Petitioner
Through: Mr. Govind Rishi, Advocate
versus
KUNAL SURI & ANR. ..... Respondents
Through: Mr. Sandeep Phogat, Advocate
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 16.12.2022 I.A. 17790/2022 (Exemption) Subject to the petitioner filing the clear, original and legible/typed copies of any dim documents on which the petitioner may seek to place reliance, within four weeks from today, exemption is granted for the present.
The application is disposed of.
ARB.P. 1220/20221. The instant petition under Section 11 of the Arbitration and Conciliation Act, 1996 has been filed on behalf of the petitioner seeking the following reliefs:
"(i) Appoint an impartial arbitrator under Section 11 (6) of the Arbitration and Conciliation Act, 1996 to decide the disputes between the parties; and
(ii) pass any other further orders/directions as this Hon' ble Signature Not Verified Digitally Signed By:GAURAV SHARMA Signing Date:19.12.2022 19:12:18 Court may deem fit and proper in the facts and circumstances of the present case."
2. Learned counsel appearing on behalf of respondents prays for three weeks time' to file reply/objection. Let the same be filed within three weeks as prayed. Rejoinder thereto, if any, be filed within two weeks thereafter.
3. List on 7th February, 2023.
CHANDRA DHARI SINGH, J DECEMBER 16, 2022 gs/ug Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:GAURAV SHARMA Signing Date:19.12.2022 19:12:18