Delhi High Court - Orders
Proelium Learning Solution Private ... vs Rbs Public School on 11 March, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~23 to 29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 312/2022
PROELIUM LEARNING SOLUTION PRIVATE LIMITED
..... Petitioner
Through: Mr. Dhruv Varma and Mr. Rohit
Kathuria, Advocates.
versus
RBS PUBLIC SCHOOL ..... Respondent
Through: None.
+ ARB.P. 313/2022
PROELIUM LEARNING SOLUTION PRIVATE LIMITED
..... Petitioner
Through: Mr. Dhruv Varma and Mr. Rohit
Kathuria, Advocates.
versus
GREEN WOOD PUBLIC SCHOOL ..... Respondent
Through: None.
+ ARB.P. 314/2022
PROELIUM LEARNING SOLUTIONS PRIVATE LIMITED
..... Petitioner
Through: Mr. Dhruv Varma and Mr. Rohit
Kathuria, Advocates.
versus
Signature Not Verified
Digitally Signed
By:SAPNA SETHI ARB.P. 312/2022 and connected matters Page 1 of 4
Signing Date:16.03.2022
20:28:10
NAVA INDIA NURSERY AND PRIMARY SCHOOL
..... Respondent
Through: None.
+ ARB.P. 315/2022
PROELIUM LEARNING SOLUTIONS PRIVATE LIMITED
..... Petitioner
Through: Mr. Dhruv Varma and Mr. Rohit
Kathuria, Advocates.
versus
SRIEVINAYAGA VIDHYALAYA MATRIC HR SEC SCHOOL
..... Respondent
Through: None.
+ ARB.P. 316/2022
PROELIUM LEARNING SOLUTIONS PRIVATE LIMITED
..... Petitioner
Through: Mr. Dhruv Varma and Mr. Rohit
Kathuria, Advocates.
versus
NEW CAMBRIDGE PUBLIC SCHOOL ..... Respondent
Through: None.
+ ARB.P. 317/2022
PROELIUM LEARNING SOLUTION PRIVATE LIMITED
..... Petitioner
Signature Not Verified
Digitally Signed
By:SAPNA SETHI ARB.P. 312/2022 and connected matters Page 2 of 4
Signing Date:16.03.2022
20:28:10
Through: Mr. Dhruv Varma and Mr. Rohit
Kathuria, Advocates.
versus
GLOBE HEARITAGE INTERNATIONAL SCHOOL
..... Respondent
Through: None.
+ ARB.P. 318/2022
PROELIUM LEARNING SOLUTIONS PRIVATE LIMITED
..... Petitioner
Through: Mr. Dhruv Varma and Mr. Rohit
Kathuria, Advocates.
versus
GEE VEE VIDHYALAYAA MATRIC SCHOOL ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 11.03.2022
[VIA HYBRID MODE]
I.A. 3955/2022 (for exemption from filing original and/ or certified copies as well as typed copies of dim documents) in ARB.P. 312/2022 I.A. 3956/2022 (for exemption from filing original and/ or certified copies as well as typed copies of dim documents) in ARB.P. 313/2022 I.A. 3957/2022 (for exemption from filing original and/ or certified copies as well as typed copies of dim documents) in ARB.P. 314/2022 I.A. 3958/2022 (for exemption from filing original and/ or certified copies Signature Not Verified Digitally Signed By:SAPNA SETHI ARB.P. 312/2022 and connected matters Page 3 of 4 Signing Date:16.03.2022 20:28:10 as well as typed copies of dim documents) in ARB.P. 315/2022 I.A. 3959/2022 (for exemption from filing original and/ or certified copies as well as typed copies of dim documents) in ARB.P. 316/2022 I.A. 3960/2022 (for exemption from filing original and/ or certified copies as well as typed copies of dim documents) in ARB.P. 317/2022 I.A. 3961/2022 (for exemption from filing original and/ or certified copies as well as typed copies of dim documents) in ARB.P. 318/2022
1. Exemption is granted, subject to all just exceptions.
2. The Petitioner shall file better copies of exempted documents, compliant with practice rules, before the next date of hearing.
3. Accordingly, the applications stand disposed of.
ARB.P. 312/2022, ARB.P. 313/2022, ARB.P. 314/2022, ARB.P. 315/2022, ARB.P. 316/2022, ARB.P. 317/2022 and ARB.P. 318/2022
4. The Petitioner seeks appointment of a Sole Arbitrator for adjudication of disputes arising from certain Memorandum of Understanding (MoUs) executed with the Respondents.
5. Despite invocation of arbitration, parties have not agreed on the Arbitrator.
6. Issue notice to the Respondents in all the matters, by all permissible modes, upon filing of process fee, returnable on 18th April, 2022.
SANJEEV NARULA, J MARCH 11, 2022 nd Signature Not Verified Digitally Signed By:SAPNA SETHI ARB.P. 312/2022 and connected matters Page 4 of 4 Signing Date:16.03.2022 20:28:10