Punjab-Haryana High Court
Huawei International Pte Ltd vs S Tel Private Limited on 10 January, 2017
101 CA No. 69 of 2016 in
CP No. 54 of 2014
HUAWEI INTERNATIONAL PTE LTD V/S S TEL PRIVATE
LIMITED
Present: Mr. Manhar S.Saini, Advocate,
for the applicant.
Mr. Deepankur Sharma, Advocate, with
Mr. D.K. Singh, Official Liquidator.
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This is an application for permission to proceed with the arbitration proceedings, which are being held before the arbitrator against the respondent- Company in liquidation through Official Liquidator.
A perusal of the order ( Annexure A-9 ) indicates that the proceedings before the arbitrator had been initiated prior to the winding up of the respondent- Company.
Learned counsel appearing for the Official Liquidator has submitted that the liquidator has no objection to the application being allowed subject to the condition that all the litigation expenses for travelling and appearance would be borne by the applicant.
Learned counsel for the applicant has given an undertaking that the entire litigation expenses and other miscellaneous expenses will be borne by the applicant as per the bill submitted.
In view of the said circumstances, this application is allowed as mentioned here subject to the abovesaid condition.
(M.M.S. BEDI) JUDGE January 10, 2017 apurva For Subsequent orders see CP-54-2014 1 of 1 ::: Downloaded on - 16-01-2017 03:22:02 :::