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Delhi High Court - Orders

Star Wire (India) Ltd vs United India Insurance Co. Ltd on 1 November, 2022

Author: Anup Jairam Bhambhani

Bench: Anup Jairam Bhambhani

                          $~3 and 6

                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     ARB.P. 151/2022
                                STAR WIRE (INDIA) LTD.                      ..... Petitioner
                                                Through: Mr. Sidharth Joshi, Advocate with
                                                         Mr. Ambareen, Advocate.

                                              versus
                                UNITED INDIA INSURANCE CO. LTD.          ..... Respondent
                                              Through: Mr. A.K. De, Advocate with Ms.
                                                       Ananya, Advocate.

                          +     O.M.P. (T) (COMM.) 25/2022 & I.A.6140/2022
                                UNITED INDIA INSURANCE CO. LTD.              ..... Petitioner
                                               Through: Mr. A.K. De, Advocate with Ms.
                                                           Ananya, Advocate.
                                               Versus

                                STAR WIRE (INDIA) LTD.                                 ..... Respondent
                                              Through:              Mr. Sidharth Joshi, Advocate with
                                                                    Mr. Ambareen, Advocate.

                                CORAM:
                                HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                             ORDER

% 01.11.2022 Arb. P.No. 151/2022 Mr. A.K. De, learned counsel appearing for the respondent seeks further time to file reply.

2. Let reply be filed within 04 weeks, with copy to the opposing counsel.

3. Mr. Siddharth Joshi, learned counsel appearing for the petitioner states that he does not wish to file rejoinder in the matter.

4. Re-notify on 13th January 2023.

Signature Not Verified Digitally Signed By:NEERAJ Signing Date:04.11.2022 Arb. P. 151/2022 & OMP (T)(COMM) 25/2022 Page 1 of 2 11:20:30

O.M.P.(T)(COMM.) No. 25/2022

5. Mr. Joshi, learned counsel for the respondent submits that he does not wish to file any reply in this matter; and the averments contained in the connected arbitration petition be treated as the reply to the present petition.

6. Re-notify on 13th January 2023.

ANUP JAIRAM BHAMBHANI, J NOVEMBER 1, 2022 Ne Signature Not Verified Digitally Signed By:NEERAJ Signing Date:04.11.2022 Arb. P. 151/2022 & OMP (T)(COMM) 25/2022 Page 2 of 2 11:20:30