Delhi High Court - Orders
Delhi Chemical And Pharmaceutical ... vs Himgiri Realtors Pvt. Ltd. & Ors on 16 March, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 284/2019
DELHI CHEMICAL AND PHARMACEUTICAL WORKS PVT.
LTD. & ANR. ..... Petitioners
Through: Mr. Tanuj Gulati, Advocate
versus
HIMGIRI REALTORS PVT. LTD. & ORS. ..... Respondents
Through: Mr. Deepak Mittal and Mr. Varun
Maheshwari, Advocates for R-1
Mr Shivam Wadhwa and Mr. Akshay
Sharma, Advocates for R-2
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 16.03.2022 I.A. 4288/2022 (under Section 151 CPC, 1908 for change of date of hearing)
1. Respondent No. 1/ Applicant requests for a change of the date of hearing, as the en-bloc date of 23rd March, 2022, is not convenient to the counsel.
2. The counsel for the non-Applicant/Petitioner states that he is pressing the application under Section 36 (3) of the Arbitration and Conciliation Act, 1996, seeking execution of the Award, which is listed on 29th March, 2022, and therefore, date may not be changed.
3. Counsel for the Applicant states that he would request for an adjournment on 29th March, 2022 before the Executing Court.
4. In view of the above, the application is allowed and disposed of.
Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:16.03.2022 19:58:555. List the matter for hearing on 12th April, 2022.
6. The en-bloc date for 23rd March, 2022 stands cancelled.
SANJEEV NARULA, J MARCH 16, 2022 gj Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:16.03.2022 19:58:55