Delhi High Court - Orders
Skyline Engineering Contracts (India) ... vs Mmr Saha Infrastructure Pvt Ltd on 29 July, 2024
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~51 & 52
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1116/2024
SKYLINE ENGINEERING CONTRACTS (INDIA)
PVT LTD. .....Petitioner
Through: Mr. Rupesh Kumar Gupta and
Ms. Kritika Tuteja, Advocates
versus
MMR SAHA INFRASTRUCTURE PVT LTD .....Respondent
Through:
+ ARB.P. 1117/2024
SKYLINE ENGINEERING CONTRACTS (INDIA)
PVT LTD .....Petitioner
Through: Mr. Rupesh Kumar Gupta and
Ms. Kritika Tuteja, Advocates
versus
MMR SAHA INFRASTRUCTURE PVT LTD .....Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 29.07.2024 IA No. 34587/2024 in ARB.P. 1116/2024 IA No. 34588/2024 in ARB.P. 1117/2024
1. Allowed subject to all just exceptions.
2. Applications stand allowed.
ARB.P. 1116/2024 & conn. 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 31/07/2024 at 01:24:19 ARB.P. 1116/2024 and ARB.P. 1117/2024
3. It appears that the only dispute in this case is with respect to the identity of the learned Arbitrator who would arbitrate on the disputes between the parties.
4. Issue notice to the respondent, returnable on 12 August 2024.
5. Notice be additionally served on the respondent dasti.
6. Reply, if any, be filed within one week with an advance copy to learned counsel for the petitioner who may file rejoinder thereto within one week thereof.
C.HARI SHANKAR, J JULY 29, 2024/yg Click here to check corrigendum, if any ARB.P. 1116/2024 & conn. 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 31/07/2024 at 01:24:19