Delhi High Court - Orders
Sachin Arora vs Matrix Cellular (International) ... on 16 September, 2022
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1080/2022 & I.A. No. 14897/2022
SACHIN ARORA ..... Petitioner
Through: Mr. Utkarsh Batra, Advocate.
(M): 9868312318
Email: [email protected]
versus
MATRIX CELLULAR (INTERNATIONAL) SERVICES
LTD. ..... Respondent
Through: None.
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 16.09.2022 I.A. No. 14897/2022 ( Application under Section 151 CPC seeking exemption from filing original documents)
1. Allowed, subject to just exceptions.
2. The application is disposed of.
ARB.P. 1080/20223. This is a petition under Section 11(3) and 11(4) of the Arbitration and Conciliation Act, 1996 for appointment of an arbitrator.
4. At the outset, learned counsel appearing for the petitioner submits that the respondent has approached the petitioner and that there is every likelihood that the matter may be settled.
5. At request, adjourned to 21.09.2022.
MINI PUSHKARNA, J SEPTEMBER 16, 2022/c Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:26.09.2022 11:53:58