Delhi High Court - Orders
Splendor Landbase Ltd vs Aparna Ashram Society & Anr on 24 May, 2024
Author: Prateek Jalan
Bench: Prateek Jalan
$~38&39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 366/2021 & I.A. 22220/2023
SPLENDOR LANDBASE LTD. ..... Petitioner
Through:
versus
APARNA ASHRAM SOCIETY & ANR. ..... Respondent
Through:
+ O.M.P.(I) (COMM.) 25/2021 & I.As. 10177/2021, 20367/2022,
22218/2023, 22219/2023.
M/S SPLENDOR LANDBASE LTD. ..... Petitioner
versus
M/S APARNA ASHRAM (SOCIETY) & ANR. ..... Respondents
Appearances:
Mr. Sacchin Puri, Sr. Advocate with Mr. Sarthak Gupta, Mr. Paras
Anand, Ms. Ilma Iqbal, Mr. Sudesh Jain, Mr. Ankur Patel, Ms. Preeti,
Advocates for petitioner [8826615068].
Mr. Sanjay Khanna, Ms. Pragya Bhushan, Mr. Karandeep Singh, Mr.
Tarandeep Singh, Advocates for R-1 and 2.
Mr. Mohinder J.S. Rupal, Mr. Hardik Rupal, Advocates for R-6 3.
Mr. Ashish Dholakia, Sr. Advocate with Mr. Viren Bansal, Mr. Adhirath
Singh, Mr. Manav Mitra, Advocates for R-3 to 5.
Mr. Rahul Gupta, Mr. Shekhar Gupta, Mr. Mehendra Pratap, Mr.
Raghwendra Pratap Rao, Advocates for R-2 through its partner Mr.
Jitender Goel.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 24.05.2024 I.A. 24747/2023 (for exemption) in ARB.P. 366/2021 I.A. 1009/2024 (for exemption) in ARB.P. 366/2021 I.A. 6900/2024 (for exemption) in ARB.P. 366/2021 ARB.P. 366/2021 & connected matter. Page 1 of 2 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 25/05/2024 at 03:26:22 Exemptions allowed, subject to all just exceptions. The applications stand disposed of.
I.A. 10176/2021 in ARB.P. 366/2021 The present application has already been disposed of by order dated 20.10.2022.
The Registry is directed not to list this application further. I.A. 24748/2023, I.A. 4308/2024, I.A. 1010/2024, I.A.6901/2024 (for leave to place on record certain documents) in ARB.P. 366/2021 These applications have been filed by various applicants for permission to place certain documents on record. There is some controversy as to whether the documents are relevant to adjudication of a petition under Section 11 of the Arbitration and Conciliation Act, 1996.
Without prejudice to the contentions of the parties on the relevance of these documents, the applications are allowed and the documents are taken on record.
The applications stand disposed of.
ARB.P. 366/2021 & O.M.P.(I) (COMM.) 25/2021 These petitions have been received on transfer, having been released by a coordinate Bench.
Learned counsel for the parties seek an opportunity to take instructions.
List on 13.08.2024.
Interim orders to continue until the next date of hearing.
PRATEEK JALAN, J MAY 24, 2024/"Bhupi"/ ARB.P. 366/2021 & connected matter. Page 2 of 2 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 25/05/2024 at 03:26:22