Delhi High Court - Orders
M/S Divyam Real Estate Pvt Ltd vs M/S M2K Entertainment Pvt Ltd on 3 August, 2022
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 162/2020 & I.A. 14331/2012
M/S DIVYAM REAL ESTATE PVT LTD ..... Petitioner
Through: Mr. Adhitya Srinivasan and Mr.
Rahul Patel, Advocates.
versus
M/S M2K ENTERTAINMENT PVT LTD ..... Respondent
Through: Mr. Rajeev Agarwal, Advocate.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 03.08.2022
I.A. 10655/2022
Mr. Adhitya Srinivasan, learned counsel appearing for the petitioner submits that they had sought stay of the impugned arbitral award in enforcement proceedings pending before the High Court of Gujarat. However, since the petitioner has deposited the principal sum in that court, the respondent has undertaken not to pursue the attachment sought in the enforcement proceedings.
2. In view of the above, the present application is rendered infructuous;
and is disposed of accordingly.
O.M.P. (COMM) 162/2020
3. Re-notify for hearing on 29th November 2022 at 3:00 p.m.
4. In the meantime, counsel are directed to file written synopses of their respective submissions along with a list of judicial precedents they Signature Not Verified Digitally Signed By:SUNITA RAWAT Signing Date:06.08.2022 O.M.P. (COMM) 162/2020 Page 1 of 2 15:19:47 wish to rely upon, not exceeding 05 pages; with copies to the opposing counsel.
I.A. 9041/2022 (early hearing)
5. In view of the order made above, the application for early hearing is disposed of.
ANUP JAIRAM BHAMBHANI, J.
AUGUST 3, 2022/uj Signature Not Verified Digitally Signed By:SUNITA RAWAT Signing Date:06.08.2022 O.M.P. (COMM) 162/2020 Page 2 of 2 15:19:47