Delhi High Court - Orders
Stup Consultants Private Limited vs Voyants Solutions Private Limited on 29 May, 2023
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (T) (COMM.) 30/2023 I.A. 7148/2023
STUP CONSULTANTS PRIVATE LIMITED ..... Petitioner
Through: Mr.Tishampati Sen, Ms.Riddhi
Sancheti, Mr.Anurag Anand and
Ms.Tasmiya Taleha, Advocates.
versus
VOYANTS SOLUTIONS PRIVATE LIMITED ..... Respondent
Through: Mr.Sushil Kumar Singhal, Advocate.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 29.05.2023
1. The parties are trying to settle the matter amicably.
2. It is submitted by learned counsel for the petitioner till the next date of hearing the proceedings be stayed since the arbitrator has been appointed unilaterally by the respondents which per se is against Perkins Eastman Architects DPC v. HSCC (India) Ltd., (2020) 20 SCC 760.
3. In the circumstances, let the parties appear before the Organising Secretary of the Delhi High Court Mediation and Conciliation Centre on 01.06.2022 at 03:00 PM.
4. Reply, if any, be filed within four weeks from today with an advance copy to learned counsel for the petitioner.
5. List before Court on 04.09.2023 and till then the proceedings before the learned arbitrator shall remain stayed.
YOGESH KHANNA, J.
MAY 29, 2023 VLD 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 08/10/2023 at 00:14:52