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Star Wire (India) Ltd vs United India Insurance Co. Ltd on 6 September, 2022

Author: Anup Jairam Bhambhani

Bench: Anup Jairam Bhambhani

                          $~13 & 32
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     ARB.P. 151/2022 & I.A. 2085/2022
                                STAR WIRE (INDIA) LTD.                             ..... Petitioner
                                              Through:            Mr. Sidharth Joshi, Advocate with
                                                                  Ms. Ambreen, Advocate and Ms.
                                                                  Vishakha, Advocate.
                                              versus
                                UNITED INDIA INSURANCE CO. LTD.         ..... Respondent
                                              Through: Mr. A.K. De, Advocate with Mr.
                                                       Zahid Ali, Advocate and Ms. Ananya
                                                       De, Advocate.

                          +     O.M.P. (T) (COMM.) 25/2022 & I.A. No.6140/2022
                                UNITED INDIA INSURANCE CO. LTD.         ..... Petitioner
                                              Through: Mr. A.K. De, Advocate with Mr.
                                                       Zahid Ali, Advocate and Ms. Ananya
                                                       De, Advocate.
                                              versus
                                STAR WIRE (INDIA) LTD.                  ..... Respondent
                                              Through: Mr. Sidharth Joshi, Advocate with
                                                       Ms. Ambreen, Advocate and Ms.
                                                       Vishakha, Advocate.


                                CORAM:
                                HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                                   ORDER

% 06.09.2022 I.A. No.2085/2022 (exemption) in Arb. P. 151/2022 Exemption allowed, subject to just exceptions. Let requisite compliances be made within 01 week. Application stands disposed of.

I.A. No.2878/2022 in O.M.P.(T)(COMM.) 25/2022 Exemption allowed, subject to just exceptions. Let requisite compliances be made within 01 week. Application stands disposed of.

Issue notice.

2. Mr. A.K. De, learned counsel appearing on behalf of the respondent accepts notice; and seeks time to file reply.

3. Let reply to the petition be filed within 04 weeks; rejoinder thereto, if any, be filed within 03 weeks thereafter; with copies to the opposing counsel.

4. Re-notify on 1st November 2022 along with O.M.P.(T) (COMM.) 25/2022.

O.M.P.(T)(COMM.) 25/2022

5. Issue notice.

6. Mr. Sidharth Joshi, learned counsel appearing on behalf of respondent accepts notice; and seeks time to file reply.

7. Let reply to the petition be filed within 04 weeks; rejoinder thereto, if any, be filed within 03 weeks thereafter; with copies to the opposing counsel.

8. Re-notify on 1st November 2022 along with Arb. P. 151/2022.

ANUP JAIRAM BHAMBHANI, J SEPTEMBER 6, 2022 Ne Signature Not Verified Digitally Signed By:SUNITA RAWAT Signing Date:12.09.2022 Arb. P. 151/2022 & OMP(T)(COMM) 25/2022 Page 2 of 2 13:16:27