Delhi High Court - Orders
Propel Shipping Pte Ltd vs Rashtriya Ispat Nigam Limited (Rinl) ... on 29 February, 2024
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 20/2024 & I.A. 910/2024
PROPEL SHIPPING PTE LTD ..... Petitioner
Through: Mr. Amitava Majumdar, Advocate.
versus
RASHTRIYA ISPAT NIGAM LIMITED (RINL) AND ANR.
..... Respondents
Through: Mr. Ankit Chaturvedi, Advocate for
R-1.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 29.02.2024 Mr. Amitava Majumdar, learned counsel appearing for the petitioner submits, that the respondents have paid the requisite freight charges and other dues that are subject matter of the dispute, thereby rendering the present petition under section 9 of Arbitration & Conciliation Act, 1996 infructuous. Counsel therefore submits that the present petition be disposed- of.
The petition is accordingly disposed-of as infructuous. Pending applications, if any, stand disposed-of.
ANUP JAIRAM BHAMBHANI, J FEBRUARY 29, 2024/ak This is a digitally signed order.
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