Delhi High Court - Orders
Ram Kumar & Anr vs Shriram Transport Finance Co. Ltd on 13 September, 2022
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO (COMM) 60/2021, CM APPL. 8298/2021 & CM APPL.
40377/2022
RAM KUMAR & ANR. ..... Appellants
Through: Mr. Himanshu Upadhyay (Through
VC) with appellant in person
versus
SHRIRAM TRANSPORT FINANCE CO. LTD. ..... Respondent
Through: Mr. Namet Devesh Gupta, Adv.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 13.09.2022
1. Learned counsel appearing for the respondent seeks time to file his vakalatnama.
2. Respondent shall also file an affidavit, disclosing whether the arbitrator appointed by the respondent had been appointed as an arbitrator in any other matter or was engaged in any professional capacity by the respondent or any one of its affiliates. The respondent shall also disclose full particulars of the assignments.
3. Let the affidavit and reply, if any, be filed within a period of two weeks from today.
4. Rejoinder be filed before the next date of hearing.
Signature Not Verified Digitally Signed By:HARMINDER KAUR FAO (COMM) 60/2021 Page 1 of 2 Signing Date:15.09.2022 17:31:305. List on 22.11.2022.
VIBHU BAKHRU, J AMIT MAHAJAN, J SEPTEMBER 13, 2022 'SS' Signature Not Verified Digitally Signed By:HARMINDER KAUR FAO (COMM) 60/2021 Page 2 of 2 Signing Date:15.09.2022 17:31:30