Delhi High Court - Orders
Lifeforce Cryobank Sciences Inc vs Cryoviva Biotech Private Limited & Ors on 7 April, 2022
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~23(2022)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 304/2017 & IA 9280/2017
LIFEFORCE CRYOBANK SCIENCES INC. ..... Petitioner
Through: Mr Shaurya M. Tomar, Mr Kartikey
Nayyar, Mr Bharvi Thakur, Advocates.
versus
CRYOVIVA BIOTECH PRIVATE LIMITED
& ORS. ..... Respondents
Through: Mr Ajit Yadav, Advocates for R1 to R6.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 07.04.2022
1. The learned counsels appearing for the parties state that a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 is pending before the Supreme Court and is now listed on 26.04.2022.
2. The issue whether an arbitration agreement exists is being agitated before the said Court.
3. At their request, list on 08.08.2022.
VIBHU BAKHRU, J APRIL 7, 2022 pkv Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:08.04.2022