Delhi High Court - Orders
M/S Balaji Surveyors Private Limited vs M/S Feedback Infra Private Limited on 3 July, 2024
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 902/2024
M/S BALAJI SURVEYORS PRIVATE LIMITED .....Petitioner
Through: Ms. Akshita Jain and Mr. Nitin Goel,
Advs.
versus
M/S FEEDBACK INFRA PRIVATE LIMITED .....Respondent
Through: Mr. Abhishek Anand and Mr. Akshit
Awasthi, Advs.
Mr. Karan Kohli, Adv.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 03.07.2024
I.A. 32084/2024-EX.
1. Exemption is granted subject to all just exceptions.
2. The petitioner shall file legible and clearer copies of exempted documents, compliant with practice rules before the next date of hearing.
3. The application is disposed of.
ARB.P. 902/20244. This is a petition filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 seeking appointment of a Sole Arbitrator.
5. The arbitration clause is Clause 21 of the Work Order dated 18.01.2019.
6. Since there were disputes between the parties, the petitioner invoked the arbitration clause vide legal notice dated 04.09.2023.
7. For the said reasons, issue notice.
8. Mr. Kohli, learned counsel appears for the respondent, accepts notice 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 05/07/2024 at 22:41:10 and states that the respondent at present is undergoing insolvency proceedings.
9. Let the respondent put the status on affidavit within four weeks from today.
10. List on 25.09.2024.
JASMEET SINGH, J JULY 3, 2024/NG 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 05/07/2024 at 22:41:10