Delhi High Court - Orders
Award Dt. 28.05.2012 Passed By The Sole ... vs W.G.F Securities Ltd on 19 May, 2026
$~48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 2150/2012, I.A. 16624/2018 (Delay of 98 days in filing
the present application) & I.A. 14418/2019 (For challenge the
award dt. 28.05.2012 passed by the sole arbitrator)
M/S MS SHOES EAST LTD .....Plaintiff
Through: Mr. Pavan Sachdeva, Plaintiff
in person (through VC.)
versus
W.G.F SECURITIES LTD .....Defendant
Through: Mr. Sangram Patnaik, Ms.
Swayam Sidha Patnaik, Ms.
Aditi Kumari & Mr. Shivam
Pal Sharma, Advs.
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 19.05.2026
1. Mr. Pavan Sachdeva, Plaintiff appearing in person appearing through video conferencing submits that he is presently unwell and is, therefore, unable to address arguments in the present matter.
2. At the request of Mr. Pavan Sachdeva, list on 02.09.2026.
HARISH VAIDYANATHAN SHANKAR, J.
MAY 19, 2026/ v/jk/kv 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 21/05/2026 at 21:16:30