Delhi High Court - Orders
M/S Morani Motocorp Private Limited vs M/S Volvo Auto India Private Limited on 9 May, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 309/2025 and I.A. 3904/2025
M/S MORANI MOTOCORP PRIVATE LIMITED.....Petitioner
Through: Mr. Abdullah Tanveer, Advocate.
versus
M/S VOLVO AUTO INDIA PRIVATE LIMITED
.....Respondent
Through: Mr. R. Sudhinder, Ms. Aastha Trivedi
and Mr. Anand Amit, Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 09.05.2025
1. Mr. R. Sudhinder, learned counsel enters appearance on behalf of the Respondent and on instructions, submits that Respondent is willing to explore the possibility of an amicable settlement and the parties be referred for mediation, to which learned counsel for the Petitioner has no objection.
2. Accordingly, without prejudice to the rights and contentions of respective parties to the lis, they are referred for mediation before the Delhi High Court Mediation and Conciliation Centre, where they shall appear on 27.05.2025.
3. List before the Court on 19.08.2025.
4. Copy of the order be sent to the learned Co-ordinator, Delhi High Court Mediation and Conciliation Centre, for appointment of a Mediator.
JYOTI SINGH, J MAY 9, 2025/YA 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 29/06/2025 at 23:26:30