Delhi High Court - Orders
Malani Construction Company vs Delhi International Arbitration ... on 10 February, 2023
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~19 & 20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9608/2022 & CM APPL.28679/2022
MALANI CONSTRUCTION COMPANY ..... Petitioner
Through: Mr Jeetender Gutpa and Mr Ashish
Mishra, Advocates. (M: 9810050748)
versus
DELHI INTERNATIONAL ARBITRATION
CENTRE AND ORS ..... Respondents
Through: Mr. Anupam Srivastava, ASC,
GNCTD and Mr. Vasuh Misra,
Advocate for R-2. (M: 9730835755)
(20) AND
+ W.P.(C) 9609/2022 & CM APPL.28681/2022
MALANI CONSTRUCTION COMPANY ..... Petitioner
Through: Mr Jeetender Gutpa and Mr Ashish
Mishra, Advocates.
versus
DELHI INTERNATIONAL ARBITRATION
CENTRE AND ORS ..... Respondents
Through: Mr. Anupam Srivastava, ASC,
GNCTD and Mr. Vasuh Misra,
Advocate for R-2.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 10.02.2023
1. This hearing has been done through hybrid mode.
2. The issue raised in these petitions is that the MSME Act would not apply as the registration of the concerned Respondent as an MSME was subsequent to the transaction. The said issue is being adjudicated in other writ petitions which are part-heard before the Court.
Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:13.02.2023 15:32:133. List along with other MSME matters on 16th March, 2023.
4. Interim order dated 13th July, 2022 to continue.
PRATHIBA M. SINGH, J.
FEBRUARY 10, 2023/dk/sk Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:13.02.2023 15:32:13