Delhi High Court - Orders
Kal Airways Pvt. Ltd vs M/S Spicejet Ltd. & Anr on 19 February, 2019
Author: Navin Chawla
Bench: Navin Chawla
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 31/2019 & I.A. No.2555/2019
KAL AIRWAYS PVT. LTD. ..... Petitioner
Through Mr.Gauhar Mirza, Mr.P.S.S.
Bhargava and Mr.Prakhar Deep,
Advs.
versus
M/S SPICEJET LTD. & ANR. ..... Respondents
Through Mr.A.S. Chandihok, Sr. Adv. with
Mr.Atul Sharma and Mr.Abhinav
Sharkar, Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 19.02.2019 I am informed that petitions filed under Section 34 and 9 of the Arbitration and Conciliation Act, 1996 are pending adjudication before Hon'ble Mr.Justice Rajiv Shakdher and are listed today.
It is felt appropriate that this petition is also heard by the same Bench. Subject to orders of Hon'ble the Judge In-Charge (Original Side), list this petition before Hon'ble Mr.Justice Rajiv Shakdher today itself.
NAVIN CHAWLA, J FEBRUARY 19, 2019/Arya