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Delhi High Court - Orders

Balaji Steel Trade vs Fludor Benin S.A. & Ors on 4 October, 2023

Author: Dinesh Kumar Sharma

Bench: Dinesh Kumar Sharma

                                    $~43
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           CS(COMM) 544/2023
                                                BALAJI STEEL TRADE                                                               ..... Plaintiff
                                                                                      Through:                 Mr. Tejas Karia, Adv. (VC) with
                                                                                                               Ms.Shruti Sabharwal, Mr. Nishant
                                                                                                               Doshi, Mr. Nitin Sharma, Ms.
                                                                                                               Ridhima Bhardwaj, Advs.
                                                                                      versus

                                                FLUDOR BENIN S.A. & ORS.                                                         ..... Defendants
                                                                                      Through:                 Mr. V. P. Singh, Ms. Urvashi Mishra,
                                                                                                               Advs. for D-1

                                                CORAM:
                                                HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
                                                                                      ORDER

% 04.10.2023 I.A. 19362/2023 in CS(COMM) 544/2023 The present application has been moved under Order XXXXI Rule 1 & 2 CPC seeking following prayer;

Pass an ad interim order restraining the Defendant No. I from proceedings/continuing with the Benin Arbitration, till the pendency of the present suit Issue notice.

Mr. V. P. Singh, learned counsel accepts notice on behalf of the defendant No.1 and seeks time to file the reply.

Let reply be filed.

Let notice be issued to remaining defendants through all permissible 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 07/10/2023 at 22:19:57 modes upon taking steps by the petitioner, returnable on 08.11.2023.

List the matter on 08.11.2023.

DINESH KUMAR SHARMA, J OCTOBER 4, 2023 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 07/10/2023 at 22:19:57