Delhi High Court - Orders
Tecpro Systems Limited Through Its ... vs Gail (India) Limited on 9 November, 2023
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1162/2023
TECPRO SYSTEMS LIMITED THROUGH ITS LIQUIDATOR
..... Petitioner
Through: Mr.Nipun Gautam, Advocate.
versus
GAIL (INDIA) LIMITED
..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 09.11.2023 I.A. 21983/2023
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of.
ARB.P. 1162/20233. This petition is filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 for appointment of an arbitrator.
4. Issue notice to respondent through all modes returnable on 18.01.2024.
YOGESH KHANNA, J.
NOVEMBER 09, 2023 M This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/11/2023 at 05:43:16