Delhi High Court - Orders
Chetanya Buildcon Pvt. Ltd. & Ors vs Harpal Singh & Ors on 1 June, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 145/2022
CHETANYA BUILDCON PVT. LTD. & ORS. ..... Petitioners
Through: Mr. Karan Prakash, Advocate.
versus
HARPAL SINGH & ORS. ..... Respondents
Through: Mr. Vivek Kohli, Senior Advocate
with Mr. Sunil Tyagi, Mr. Sandeep
Bhuraria, Mr. Nalin Talwar, Ms.
Prerna Kohli, Mr. Vishnu Anand,
Ms. Yeshi Riachhen, MR. Kustubh
Singh, Mr. Naman Dutt and Mr.
Juvas Rawal, Advocates for R-1 to
R-3.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 01.06.2022
1. Mr. Karan Prakash, learned counsel for the petitioners, states that the reply to the petition has been served upon him only yesterday (31.05.2022). He seeks time to file a rejoinder. He may do so within two weeks from today.
2. Learned counsel for the respondents submits that the disputes have arisen between the parties, and the respondents have also invoked the arbitration clause contained in the settlement deed dated 10.09.2020, which is being relied upon by the petitioners.
3. It has been put to Mr. Prakash that, in the event the parties consent Signature Not Verified Digitally signed O.M.P.(I) (COMM.) 145/2022 Page 1 of 2 By:SHITU NAGPAL Signing Date:02.06.2022 13:40:49 to reference to arbitration at this stage itself, as both parties have claims and counter claims against each other, interim measures can be sought in arbitration under Section 17 of the Arbitration and Conciliation Act, 1996. However, he seeks time to file a rejoinder.
4. List on 24.08.2022.
PRATEEK JALAN, J JUNE 1, 2022 'vp'/ Click here to check corrigendum, if any Signature Not Verified Digitally signed O.M.P.(I) (COMM.) 145/2022 Page 2 of 2 By:SHITU NAGPAL Signing Date:02.06.2022 13:40:49