Delhi High Court - Orders
Pvr Limited vs Spaze Towers Private Limited on 1 February, 2022
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1016/2021
PVR LIMITED ...... Petitioner
Through: Mr. Sahil Narang, Mr. Dhritiman
Roy, Mr. Madhavam Sharma &
Mr. Ayushman Kacker, Advocates
Versus
SPAZE TOWERS PRIVATE LIMITED ...... Respondent
Through: Mr. Rahul Rajan, Advocate for
Mr.Lokesh Bhola, Advocate
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 01.02.2022 The hearing has been conducted through video conferencing.
1. Learned counsel for petitioner submits that the moratorium period is over by 25.11.2021 and prays that this Court may hear this petition and appoint the Arbitrator.
2. Learned proxy counsel appearing on behalf of respondent submits that the arguing counsel is down with Covid and seeks time to obtain instructions and assist the Court on the next date of hearing.
3. Renotify on 11.03.2022.
SURESH KUMAR KAIT, J FEBRUARY 01, 2022 r