Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Prl Project And Infrastructure Ltd vs Public Works Department on 9 September, 2020

Author: Rekha Palli

Bench: Rekha Palli

                          $~6
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     ARB.P. 268/2020
                                PRL PROJECT AND INFRASTRUCTURE LTD ..... Petitioner
                                              Through: Mr.Chaitanya Bansal for Ms.Anusuya
                                                       Salwan, Adv.

                                                      versus

                                PUBLIC WORKS DEPARTMENT              ..... Respondent
                                             Through: Mr.Aman Mallik for Mr.Ravi
                                                      Prakash, CGSC.

                                CORAM:
                                HON'BLE MS. JUSTICE REKHA PALLI

                                              ORDER

% 09.09.2020

1. This is a petition under Section 11 of the Arbitration and Conciliation Act, 1996 seeking appointment of an Arbitrator for adjudication of disputes which have arisen between the parties in relation to agreement dated 18.10.2017.

2. Upon notice being issued, Mr.Aman Mallik, Advocate enters appearance on behalf of the respondent and submits that the Society for Affordable Redressal of Disputes (SAROD) has already appointed an Arbitrator on 28.07.2020.

3. Keeping in view the fact that the said Arbitrator has been appointed after filing of the present petition, learned counsel for the petitioner prays for time to obtain instructions.

4. At request, list 05.10.2020.

REKHA PALLI, J SEPTEMBER 9, 2020 gm Signature Not Verified DigitallySigned By:GARIMA MADAN Signing Date:09.09.2020 14:52:26