Delhi High Court - Orders
Bestech Advisors Private Limited vs Oriel Financial Solutions Private ... on 5 May, 2025
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 355/2025
BESTECH ADVISORS PRIVATE LIMITED
.....Petitioner
Through: Mr.Raghavendra Mohan Bajaj and
Mr.Sajal, Advocates.
versus
ORIEL FINANCIAL SOLUTIONS PRIVATE LIMITED
.....Respondent
Through: Mr.D.V. Khatri, Advocate.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 05.05.2025 I.A. 11195/2025 (for exemption)
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of.
O.M.P.(MISC.)(COMM.) 355/2025
1. The petitioner in the instant petition prays for the following relief:-
"a. Pass an Order extending the mandate of the Ld. Arbitrator to pass an Award by a period of 06 (six) months."
2. There seems to be some reluctance expressed by the respondent in accepting the prayer made in the instant petition. However, in the interest of justice, as a last indulgence, the prayer made by the petitioner stands allowed in terms of prayer clause (a).
3. Ordered accordingly.
This is a digitally signed order.
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4. The instant petition stands disposed of.
PURUSHAINDRA KUMAR KAURAV, J MAY 5, 2025 Nc/sp Click here to check corrigendum, if any 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 29/06/2025 at 18:24:32