Delhi High Court - Orders
Flowmore Limited vs M/S Skipper Limited on 16 September, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 391/2022, I.A.15179/2022
FLOWMORE LIMITED
..... Petitioner
Through: Mr. Sandeep Sethi, Sr. Advocate
along with Mr. Abhinav Mukherji,
Advocate.
versus
M/S SKIPPER LIMITED
..... Respondent
Through: Mr. Nikhil Nayyar, Sr. Advocate
along with Mr. Saurav Gupta and Ms.
Sugandha Batra, Advocates.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 16.09.2022 O.M.P. (COMM) 391/2022
1. Fresh petition under Section 34 of the Arbitration and Conciliation Act, 1996 has been filed against the Arbitral Award dated 05th July, 2022.
2. Learned counsel for the respondent has appeared on advance notice. I.A.15178/2022 (For exemption from pre-deposit and Stay of the Arbitral Award)
1. An application under Section 34(3) of the Arbitration & Conciliation Act, 1996 has been filed for exemption from pre-deposit and stay of the Arbitration Award.
Signature Not Verified Digitally Signed By:SAHIL SHARMA Signing Date:17.09.2022 14:48:20O.M.P. (COMM) 391/2022
3. List this matter for arguments on 27th September, 2022.
NEENA BANSAL KRISHNA, J SEPTEMBER 16, 2022 va Signature Not Verified Digitally Signed By:SAHIL SHARMA Signing Date:17.09.2022 14:48:20