Delhi High Court - Orders
Bestech Advisors Private Limited vs Oriel Financial Solutions Private ... on 23 March, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 67/2022
BESTECH ADVISORS PRIVATE LIMITED ..... Petitioner
Through: Mr. Raghavendra Mohan Bajaj, Mr.
Agnish Aditya and Mr. Kumar Karan,
Advocates.
versus
ORIEL FINANCIAL SOLUTIONS PRIVATE LIMITED
..... Respondent
Through: Mr. Kamal Sehgal and Mr. Satinder S.
Gulati, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 23.03.2022
1. There is an adjournment request on behalf of the Petitioner, which is not opposed to by the counsel for the Respondent.
2. The Court has also queried as to whether steps have been taken for appointment of the Arbitrator, to which counsel for the Petitioner, states that Petitioner is in the process of issuing notice. At the same time, counsel for the Respondent also states that he will take instructions whether the parties may be referred to arbitration by agreement in the instant petition itself.
3. Re-notify on 8th April, 2022.
SANJEEV NARULA, J MARCH 23, 2022 as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:24.03.2022 11:30:31