Delhi High Court - Orders
Mdd Medical Systems (India) Pvt. Ltd vs Delhi International Arbitration ... on 20 February, 2020
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~27 and 28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10850/2019 and CM APPL. 44897/2019, 44898/2019,
44899/2019, 45233/2019, 45233/2019
MDD MEDICAL SYSTEMS (INDIA) PVT. LTD. ..... Petitioner
Through: Mr. T.S. Nanda, Proxy counsel
versus
DELHI INTERNATIONAL ARBITRATION CENTRE
AND ORS. ..... Respondents
Through: Mr. Vikrant N. Goyal, Proxy counsel
Mr. Siddharth Aggarwal and Mr.
Ateka Khan Advocates for DIAC, R-
1 (M: 9319396971).
Ms. Smiti Verma, proxy counsel for
R-1 (M: 8828446871).
28 WITH
+ W.P.(C) 10859/2019 and CM APPL. 44913/2019, 44914/2019,
44915/2019
LSR MEDICAL PVT LTD ..... Petitioner
Through: Mr. T.S. Nanda, Proxy counsel
versus
DELHI INTERNATIONAL ARBITARTION CENTRE THROUGH:
ITS COORDINATOR & ORS ..... Respondents
Through: Mr. Vikrant N. Goyal, Proxy counsel
Mr. Siddharth Aggarwal and Mr.
Ateka Khan Advocates for DIAC, R-
1 (M: 9319396971).
Ms. Smiti Verma, proxy counsel for
R-1 (M: 8828446871).
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 20.02.2020 Lawyers are abstaining from work. Ld. counsel for the Delhi International Arbitration Centre (DIAC) has appeared and she submits that the interpretation being given to Section 85 of the Micro, Small and Medium Enterprises Development Act, 2006 by the Petitioner, is incorrect. Let a short note on the interpretation of the Section be filed.
List for hearing on 14th August, 2020.
PRATHIBA M. SINGH, J.
FEBRUARY 20, 2020 MR