Delhi High Court - Orders
Solebay Shipping Transocean Pte. Ltd vs Rashtriya Ispat Nigam Limited (Rinl) & ... on 23 May, 2023
Author: Sachin Datta
Bench: Sachin Datta
$~55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 164/2023
SOLEBAY SHIPPING TRANSOCEAN PTE. LTD...... Petitioner
Through: Mr. Saurabh Kirpal, Sr. Adv. along
with Mr. Arvind Kumar Gupta, Mr.
Rishab Saxena, Mr. Abheisumat
Gupta and Mr. Nikhil Arora, Advs.
versus
RASHTRIYA ISPAT NIGAM LIMITED (RINL) & ANR.
..... Respondents
Through: Mr. Ankit Chaturvedi, Adv. for R-1.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 23.05.2023 IA No.10139/2023 (Exemption) Allowed, subject to all just exceptions.
Application stands disposed of.
O.M.P.(I) (COMM.) 164/2023
1. The present petition under Section 9 of the Arbitration and Conciliation Act, 1996 has been filed by the petitioner seeking certain interim orders on the basis that there has been non-payment by the respondent of freight charges amounting to USD 984,811.45.
2. At the outset, it is submitted by learned senior counsel for the petitioner, that after the filing of the present petition, out of the aforesaid freight charges, a sum of USD 3,64,000.00 has been remitted into the account of the petitioner, as per e-mail dated 22.05.2023, addressed by the 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 25/09/2023 at 01:17:19 respondent no.1 to the petitioner. The said e-mail also records that the balance amount shall be paid by 27.05.2023.
3. It is affirmed and undertaken by the learned counsel for the respondent no.1, on instructions, that the remaining amount shall be paid on or before 27.05.2023, as stated in the aforesaid e-mail.
4. In the circumstances, at joint request of respective counsel, renotify on 31.05.2023.
SACHIN DATTA, J MAY 23, 2023/cl 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 25/09/2023 at 01:17:19