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M/S Essel Housing Projects Pvt. Ltd vs M/S Ottimo Visuals & Ors on 26 July, 2021

Author: Sanjeev Narula

Bench: Sanjeev Narula

$~10
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      ARB.P. 656/2021
       M/S ESSEL HOUSING PROJECTS PVT. LTD.                    ..... Petitioner
                          Through:     Mr. Siddharth Mittal, Mr. Ashok
                                       Sharma and Mr. Prabhat Kumar,
                                       Advocates.
                          versus

       M/S OTTIMO VISUALS & ORS.                            ..... Respondents
                     Through: None.

       CORAM:
       HON'BLE MR. JUSTICE SANJEEV NARULA
               ORDER

%              26.07.2021

[VIA VIDEO CONFERENCING]

I.A. 8879/2021 (for exemption from filing original documents and true typed and fair and legible copies)

1. Exemption is granted, subject to just exceptions.

2. The Petitioner shall file original/ true typed/ fair copies of the documents, which are in its possession, within two weeks from today.

3. The Petitioner shall file legible copies of any document which is dim/ illegible/ has improper margin, on which they may seek to place reliance, at least one week prior to the next date of hearing.

4. Accordingly, the application stands disposed of.

5. The Petitioner by way of present petition under Section 11(5) and (6) of the Arbitration and Conciliation Act, 1996 seeks appointment of a Sole Arbitrator. The Petitioner contends that disputes have arisen in respect of a Lease Agreement dated 6th November, 2015. The Petitioner invoked arbitration vide notice dated 21st December, 2020 to which Respondents have replied, however, did not agree for arbitration.

6. Issue notice to all the Respondents by all permissible modes, upon filing of process fee by the Petitioner, returnable on 16th September, 2021.

SANJEEV NARULA, J JULY 26, 2021 nd