Black Canyon Sez Private Limited vs Shapoorji Pallonji And Company Private ... on 6 April, 2022

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Delhi High Court - Orders

Black Canyon Sez Private Limited vs Shapoorji Pallonji And Company Private ... on 6 April, 2022

Bench: Sanjeev Narula

                          $~45
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      ARB.P. 431/2022
                                 BLACK CANYON SEZ PRIVATE LIMITED                         ..... Petitioner
                                                    Through:      Ms. Tejas Karia, Ms. Shruti
                                                                  Sabharwal and Mr. Rangon
                                                                  Choudhury, Advocates.

                                                    versus

                                 SHAPOORJI PALLONJI AND COMPANY PRIVATE LIMITED
                                                                        ..... Respondent
                                              Through: Ms. Aakansha Kaul, Mr. Manek
                                                        Singh and Mr. Babit Singh,
                                                        Advocates.

                                 CORAM:
                                 HON'BLE MR. JUSTICE SANJEEV NARULA
                                                    ORDER

% 06.04.2022 I.A. No. 5326/2022 (seeking exemption from filing originals of certain annexures and true typed copies of certain dim annexures along with affidavit)

1. Exemption is granted, subject to all just exceptions.

2. The Petitioner shall file legible and clearer copies of exempted documents, compliant with practice rules, before the next date of hearing.

3. Accordingly, the application stands disposed of.

ARB.P. 431/2022

4. The Petitioner seeks appointment of an Arbitrator for adjudication of Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:07.04.2022 12:03:28 disputes pertaining to a 'Works Contract' dated 26th November, 2016. The petitioner invoked arbitration vide notice dated 24th January, 2022, to which, the Respondent replied vide letter dated 4th March, 2022, however, the parties were unable to arrive at a consensus regarding the Arbitrator.

5. Issue notice. Ms. Aakansha Kaul, counsel for the Respondent, accepts notice. Ms. Kaul seeks and is granted one weeks' time to file a reply to the present petition. Rejoinder thereto, if any, be filed at least three days before the next date of hearing.

6. Re-notify on 28th April, 2022.

SANJEEV NARULA, J APRIL 6, 2022 as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:07.04.2022 12:03:28

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Delhi High Court - Orders