Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Geolife Agritech India Pvt Ltd vs National Seeds Corporation Ltd on 27 March, 2023

Author: Yashwant Varma

Bench: Yashwant Varma

                    $~30
                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                    +     ARB.P. 345/2023
                          GEOLIFE AGRITECH INDIA PVT LTD ..... Petitioner
                                       Through: Mr. Shivansh Soni, Adv.

                                             versus

                          NATIONAL SEEDS CORPORATION LTD...... Respondent
                                       Through: None.

                          CORAM:
                          HON'BLE MR. JUSTICE YASHWANT VARMA
                                             ORDER

% 27.03.2023 I.A. 5917/2023 (Ex. Filing Certified Copies Typed, Official Translated Copies) Allowed, subject to all just exceptions. The application shall stand disposed of.

Notice. Although the respondent is stated to have been placed on advance notice, none has appeared on its behalf when the matter was called. Consequently, let learned counsel for the petitioner take steps for service on the respondent through all permissible modes including via approved courier service. The respondent shall file a reply on the present petition within a period of two weeks from today.

The Court notes that although arbitration was invoked in terms of a notice of 14 February 2023, no reply had been submitted by the respondent.

List again on 16.05.2023.

YASHWANT VARMA, J.

MARCH 27, 2023 SU Signature Not Verified Digitally Signed By:NEHA Signing Date:28.03.2023 18:50:39