Ajay Singh vs Kal Airways Pvt Ltd & Ors on 28 January, 2019

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Delhi High Court - Orders

Ajay Singh vs Kal Airways Pvt Ltd & Ors on 28 January, 2019

Bench: Rajiv Shakdher

$~31
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      O.M.P. (COMM) 43/2019
       AJAY SINGH                                       ..... Petitioner
                           Through      Mr. Amarjeet Singh Chandhiok, Sr.
                                        Adv. with Mr. Atul Sharma, Mr.
                                        Abhishek Sharma, Mr. Abhinav
                                        Sharma and Mr. Kashish Arora,
                                        Advs.
                           versus

       KAL AIRWAYS PVT LTD & ORS.              ..... Respondents
                    Through  Mr. Gauhar Mirza, Adv. for R-1 & 2

       CORAM:
       HON'BLE MR. JUSTICE RAJIV SHAKDHER
                    ORDER

% 28.01.2019 I.A. 1288/2019

1. Allowed, subject to just exceptions.

I.A. 1287/2019

2. Allowed, the Registry will summon the arbitration record.

I.A. 1289/2019

3. Issue notice to the non-applicants/respondents no.1 and 2.

4. Mr. Mirza accepts notice on behalf of non-applicants/respondents no.1 and 2.

5. Reply, if any, be filed before the next d ate of hearing.

6. Mr. Chandhiok, learned senior counsel for the petitioner, says that no notice needs to be issued to the non-applicant/respondent no.3 i.e., SpiceJet O.M.P. (COMM) 43/2019 Page 1 of 2 Limited as it is a proforma respondent and that the said respondent can be deleted from the array of parties.

6.1 It is ordered accordingly.

O.M.P. (COMM) 43/2019 & I.A. 1286/2019

7. Respondent no.3, i.e., SpiceJet Limited shall stand deleted from the array of parties.

8. An Amended Memo of Parties will be filed by the petitioner within one (1) week from today.

9. Renotify the matter on 13.5.2019.

RAJIV SHAKDHER, J.

JANUARY 28, 2019 Rb/VKR O.M.P. (COMM) 43/2019 Page 2 of 2

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Delhi High Court - Orders