Delhi High Court - Orders
Smiti Golyan vs Purearth Infrastructure Ltd on 10 September, 2024
Author: C.Hari Shankar
Bench: C. Hari Shankar
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 48/2023, I.A. 2334/2023 & I.A. 2335/2023
SMITI GOLYAN .....Petitioner
Through: Mr. Rajesh Vig, Adv.
versus
PUREARTH INFRASTRUCTURE LTD. .....Respondent
Through: Mr. Anil K. Airi, Sr. Adv. with
Mr. Aman Gupta, Mr. Mudit, Mr. Shayuk
Kumar and Mr. Akarsh Pandey, Advs.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 10.09.2024
1. Among other issues which have arisen for consideration in the present case is the implication of the order passed by the Supreme Court in Northern Railway v Pioneer Publicity Corp. Pvt Ltd, Special Leave to Appeal (C) No(s). 2986/2016, on the aspect whether delay in re-filing is a relevant consideration for entertaining a petition under Section 34 of the Arbitration and Conciliation Act, 1996.
2. Rule 5(3) of the Delhi High Court Rules is not immediately forthcoming.
3. Accordingly, re-notify on 24 September 2024.
4. Mr. Airi, learned Senior Counsel for the respondent undertakes to place on record under cover of an appropriate index, Rule 5(3) of OMP (COMM) 48/2023 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 21/09/2024 at 08:28:33 the Delhi High Court Rules before the next date of hearing.
C.HARI SHANKAR, J SEPTEMBER 10, 2024/aky Click here to check corrigendum, if any OMP (COMM) 48/2023 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 21/09/2024 at 08:28:33