Delhi High Court - Orders
Piya Krishna vs Splendor Landbase Limited on 9 April, 2024
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~9 & 10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 346/2024
PIYA KRISHNA ..... Petitioner
Through: Ms.Jai Sahai Endlaw and Ms. Sagrika
Kaul, Advs.
versus
SPLENDOR LANDBASE LIMITED ..... Respondent
Through: Mr.Sarthak Gupta, Adv.
+ ARB.P. 347/2024
VIKRAM KRISHNA ..... Petitioner
Through: Ms.Jai Sahai Endlaw and Ms. Sagrika
Kaul, Advs.
versus
SPLENDOR LANDBASE LIMITED ..... Respondent
Through: Mr.Sarthak Gupta, Adv.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 09.04.2024 Learned counsel for the respondent on instructions submits that the respondent is inclined to settle the matter amicably in the mediation center.
Learned counsel for the petitioners submits that he has no such instructions.
However, since the offer has come on behalf of respondent, let both the matters be referred to the Delhi High Court Mediation and Conciliation Centre.
Parties are directed to appear before the Delhi High Court Mediation 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 11/04/2024 at 03:45:08 and Conciliation Centre on 15.04.2024 at 3.00 PM.
List both the matters before this Court on 29.04.2024.
DINESH KUMAR SHARMA, J APRIL 9, 2024 Pallavi 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 11/04/2024 at 03:45:08