Delhi High Court - Orders
M/S. Assam Petroleum Ltd. & Ors vs M/S. China Petroleum Technology Dev. ... on 13 July, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1266/2016
M/S. ASSAM PETROLEUM LTD. & ORS.
..... Plaintiff
Through: None.
versus
M/S. CHINA PETROLEUM TECHNOLOGY DEV. CORP. & ORS.
..... Defendant
Through: Mr. Tushar Bhardwaj, Advocate for
defendant No.1 and 3.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 13.07.2022 I.A.10608/2022 (For seeking Directions)
1. An application under Section 151 CPC has been filed on behalf of defendant No.1 for listing the application under Section 8 of the Arbitration & Conciliation Act, 1996, filed on behalf of the defendant.
2. Notice of the application be issued to the plaintiff through ordinary process and electronic mode on filing of PF, returnable for 27th September, 2022, the date already fixed.
NEENA BANSAL KRISHNA, J JULY 13, 2022 va Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:16.07.2022 15:44:31