Delhi High Court - Orders
Skyline Engineering Contracts I Pvt. ... vs Sohna City, Llp on 19 July, 2024
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (T) (COMM.) 2/2023 and I.A. 221/2023
SKYLINE ENGINEERING
CONTRACTS I PVT. LTD .....Petitioner
Through: Mr. Udit Seth and Mr.
Divyanshu Singh, Advocates
versus
SOHNA CITY, LLP .....Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 19.07.2024
1. Mr. Udit Seth, learned Counsel for the petitioner seeks time to convince the Court that, consequent to the termination of the mandate of the arbitrator, who was earlier in seisin of the disputes between the parties, he can reapproach the Court directly under Section 15 of the Arbitration and Conciliation Act, 1996 for appointing a substitute arbitrator without exhausting the protocol envisaged by the Arbitration Agreement.
2. Renotify on 30 September 2024 C.HARI SHANKAR, J JULY 19, 2024 rb Click here to check corrigendum, if any This is a digitally signed order.
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