Delhi High Court - Orders
M/S Raj Chawla And Co. Stock And Share ... vs M/S Nine Media And Information Services ... on 16 September, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (T) (COMM.) 93/2022 & I.A. 15228/2022
M/S RAJ CHAWLA AND CO. STOCK AND SHARE BROKERS
..... Petitioner
Through: Mr. Sanyukta Gupta and Mr. Mohit
Chaudhary, Advs.
versus
M/S NINE MEDIA AND INFORMATION SERVICES LTD. &
ANR.
..... Respondents
Through: Mr. Bhav Ninder Singh and
Mr. Vinayak Bhandari, Advs.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 16.09.2022 I.A. 15228/2022 (for exemption) Exemption allowed subject to all just exceptions. Application stands disposed of. O.M.P. (T) (COMM.) 93/2022
1. This petition has been filed by the petitioner with the following prayers:
"It is respectfully prayed that this Hon'ble court may be pleased to:
a) Appoint substitute arbitrator to adjudicate the disputes and differences which have arisen between the parties under, and in relation to, the Memorandum of Understanding (MOU) executed between them on 24.08.2016.
b) Any other relief, which this Hon 'ble Court may deem fit and proper as per facts and circumstances of the case."Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:17.09.2022 11:37:26
2. Issue notice. Mr. Bhav Ninder Singh, Advocate accepts notice for the respondents and states that he intends to file reply to the petition within two weeks from today. Rejoinder thereto, be filed within two weeks thereafter.
3. List on November 17, 2022.
V. KAMESWAR RAO, J.
SEPTEMBER 16, 2022/aky Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:17.09.2022 11:37:26