Delhi High Court - Orders
Nephrocare Health Services Pvt Ltd vs Nayati Healthcare And Research Pvt Ltd on 19 January, 2024
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (MISC.) 38/2023
NEPHROCARE HEALTH SERVICES PVT LTD ..... Petitioner
Through: Mr. Davinder N. Grover and Mr.
Harish Gupta, advocates.
versus
NAYATI HEALTHCARE AND RESEARCH PVT LTD
..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 19.01.2024 I.A. 1436/2024 By way of the present application filed on the principles of section 151 of the Code of Civil Procedure 1908, the applicant/petitioner seeks permission to place on record amended memo of parties dated 15.01.2024 and prays for consequential modification of order dated 11.12.2023, whereby the mandate of the learned Sole Arbitrator was extended upto 31.07.2024.
2. Mr. Davinder N. Grover, learned counsel appearing for the petitioner submits, that by inadvertence, respondent No. 2/M/s Naarayani Investment Private Limited, which is one of the non-claimants in the arbitration proceedings, was left-out from the memo of parties filed alongwith the present petition, which was allowed by this court vide order dated 11.12.2023 granting extension of mandate as prayed-for.
O.M.P. (MISC.) 38/2023 Page 1 of 2This 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 02/02/2024 at 21:49:21
3. Attention in this behalf is drawn to the various orders made in the course of arbitral proceedings, to show that respondent No. 2 is also party to the arbitral proceedings; and accordingly, it needs to be clarified that the mandate of the learned Sole Arbitrator has also been extended in relation to the arbitral proceedings pending against respondent No. 2.
4. In view of the prayer made in the application, it is not considered necessary to issue notice on this application.
5. The application is allowed.
6. Amended memo of parties dated 15.01.2024 filed alongwith the application is taken on record; and it is clarified that order dated 11.12.2023, whereby the mandate of the learned Sole Arbitrator was extended till 31.07.2024, would apply equally to the arbitral proceedings pending against respondent No. 2.
7. The application stands disposed-of in the above terms. O.M.P. (MISC.) 38/2023
8. The petition already stood disposed of vide order dated 11.12.2023.
ANUP JAIRAM BHAMBHANI, J JANUARY 19, 2024 V. Rawat O.M.P. (MISC.) 38/2023 Page 2 of 2 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 02/02/2024 at 21:49:21