Delhi High Court - Orders
Morani Motors Pvt. Ltd vs Hero Motorcorp Limited on 25 August, 2020
Author: Rekha Palli
Bench: Rekha Palli
Via video conferencing
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 181/2020
MORANI MOTORS PVT. LTD. ..... Petitioner
Through: Mr.Krishan Kumar with Mr.Kersi
Mehta, Mr.Zubin Mehta & Mr.Mohit
Gulati, Adv.
versus
HERO MOTORCORP LIMITED ..... Respondent
Through: None.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 25.08.2020 I.A. 7314/2020
1. Exemption allowed, subject to all just exceptions.
2. The applicant will file the requisite attested affidavits within two weeks of the Court resuming normal functioning.
3. The application stands disposed of.
O.M.P.(MISC.)(COMM.) 181/2020
4. This is a petition under Section 29A of the Arbitration and Conciliation Act, 1996 filed by the claimant seeking various reliefs including directions to the learned Arbitrator not to take up suo motu objections on behalf of the respondent.
5. After some arguments, learned counsel for the petitioner submits that he is pressing the present petition only to seek extension of time for Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:26.08.2020 12:35:56 completion of arbitral proceedings and rendering of award.
6. Upon the petitioner filing process fee within three days, issue notice to the respondent, confined to the aforesaid aspect, by electronic means returnable on 13.10.2020 on the email address furnished by the petitioner in the memorandum of parties.
7. Reply, if any, be filed within two weeks. Rejoinder thereto, if any, be filed within two weeks thereafter.
REKHA PALLI, J AUGUST 25, 2020 gm Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:26.08.2020 12:35:56