Delhi High Court - Orders
Fiitjee Ltd vs Mrs Monika Grover on 12 September, 2023
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 1048/2021
FIITJEE LTD. ..... Petitioner
Through: Mr. Mukesh M. Goel, Advocate
(Through VC) with Ms. Priya,
Advocate
versus
MRS MONIKA GROVER ..... Respondent
Through: Mr. Shagun Mehta, Advocate
(Through VC)
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 12.09.2023 CM APPL. 41352/2021 (For Exemption) Allowed, subject to all just exceptions.
Accordingly, the present application stands disposed of. CM(M) 1048/2021
1. The present petition filed under Article 227 of the Constitution of India impugns the order dated 22.09.2021 passed by the ADJ, Tis Hazari Court, Delhi ('Appellate Court') in MCA No. 11/2019 under Section 37 of the Arbitration and Conciliation Act, 1996 ('Act of 1996') upholding the order dated 19.02.2019 passed by the Senior Civil Judge, Tis Hazari Courts, Delhi ('Trial Court') dismissing an application filed by the Petitioner herein under Section 8 of the Act of 1996.
2. The learned counsel for the Petitioner seeks an opportunity to address This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 18:45:10 the arguments on the maintainability of this petition against the order passed by the Appellate Court under Section 37 of the Act of 1996.
3. At request, adjourned to 24.11.2023.
MANMEET PRITAM SINGH ARORA, J SEPTEMBER 12, 2023/rhc Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 18:45:10