Delhi High Court - Orders
Amit Verma vs M/S. Sunworld Residency Private ... on 23 August, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~4 to 7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 531/2022
AMIT VERMA ..... Petitioner
versus
M/S. SUNWORLD RESIDENCY
PRIVATE LIMITED ..... Respondent
+ ARB.P. 570/2022
ANIL KUMAR GUPTA & ANR. ..... Petitioners
versus
INDIABULLS HOUSING
FINANCE LTD. & ANR. ..... Respondents
+ ARB.P. 609/2022
NISHANT DALMIA ..... Petitioner
versus
SUNWORLD RESIDENCY PRIVATE LIMITED ..... Respondent
+ ARB.P. 610/2022
VIVEK GUPTA ..... Petitioner
versus
SUNWORLD RESIDENCY PRIVATE LIMITED ..... Respondent
Appearances:
Mr. Sanjay Bansal, Ms. Swati Bansal, Ms. Vaishali Gupta, Ms. Ayushi
Signature Not Verified
Digitally signed ARB.P. 531/2022 & connected matters. Page 1 of 2
By:SHITU NAGPAL
Signing Date:24.08.2022
19:16:26
Bansal, Advocates for the petitioners in item Nos. 4 to 7.
Mr. Anshum Jain, Advocate for Sunworld Residency Pvt. Ltd. in item
Nos. 4 to 7.
Ms. Sangeeta Sondhi, Mr. Mahesh Bhabu, Advocates for R-l/Indiabulls
Housing Finance Ltd. in ARB.P. 570/2022.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 23.08.2022
1. Mr. Anshum Jain, learned counsel, enters appearance on behalf of Sunworld Residency Pvt. Ltd., which is the sole respondent in Arbitration Petition Nos. 531/2022, 609/2022 and 610/2022 and the respondent No. 2 in Arbitration Petition No. 570/2022.
2. Ms. Sangeeta Sondhi, learned counsel, has already entered appearance on behalf of the respondent No. 1- Indiabulls Housing Finance Ltd. in ARB. P. 570/2022.
3. Mr. Jain seeks time to file a reply to these petitions as he has been recently engaged. Reply may be filed within two weeks positively. Rejoinder to the reply may be filed within one week thereafter.
4. List on 28.09.2022.
PRATEEK JALAN, J AUGUST 23, 2022 'Bhupi'/ Click here to check corrigendum, if any Signature Not Verified Digitally signed ARB.P. 531/2022 & connected matters. Page 2 of 2 By:SHITU NAGPAL Signing Date:24.08.2022 19:16:26