Servotech Electricals Pvt Ltd vs Advance India Projects Limited on 16 January, 2024

[Cites 3, Cited by 0]

Delhi High Court - Orders

Servotech Electricals Pvt Ltd vs Advance India Projects Limited on 16 January, 2024

Bench: Prathiba M. Singh

                                    $~47
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +                                    ARB.P. 54/2024 & I.A. 1041/2024
                                                SERVOTECH ELECTRICALS PVT LTD     ..... Petitioner
                                                             Through: Mr. Ankit Kumar, Adv. (M.
                                                                      9570521455)
                                                             versus

                                                ADVANCE INDIA PROJECTS LIMITED                                                   ..... Respondent
                                                               Through: None.
                                                CORAM:
                                                JUSTICE PRATHIBA M. SINGH
                                                         ORDER

% 16.01.2024

1. This hearing has been done through hybrid mode. I.A. 1041/2024 (for exemption)

2. This is an application seeking exemption from filing originals/certified/cleared/typed or translated copies of documents, left side margins, electronic documents, etc. Original documents shall be produced/filed at the time of Admission/Denial, if sought, strictly as per the provisions of the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 (Commercial Courts Act) and the Delhi High Court (Original Side) Rules, 2018.

3. Exemption is allowed, subject to all just exceptions.

4. Accordingly, the application is disposed of.

ARB.P.54/2024

5. This is a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 seeking appointment of the Sole Arbitrator in terms of clause 44 of the special conditions of the contract. The Petitioner was 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 25/01/2024 at 15:25:35 awarded the electrical works for designing, supplying, fabrication, installation, testing, commissioning and low side electrical works at Joy Street, Sector-66, Gurugram.

6. The case of the Petitioner is that the works have been completed and more than Rs.75 lakhs is still outstanding.

7. The Petitioner has invoked the arbitration clause on 23rd August, 2023. However, since there is no reply, the present petition has been filed.

8. Issue notice. Registry shall issue notice through various modes as also on the email address as mentioned in the memo of parties.

9. List on 19th March, 2024 at top of the Board.

PRATHIBA M. SINGH, J.

JANUARY 16, 2024/dk/bh 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 25/01/2024 at 15:25:35

Unlock Advanced Research with PRISMAI

Delhi High Court - Orders