Delhi High Court - Orders
M/S Educomp Solutions Limited vs Punjab Education Development Board on 28 February, 2024
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 258/2024
M/S EDUCOMP SOLUTIONS LIMITED ..... Petitioner
Through: Mr. Aayush Agrawal, Advocate
versus
PUNJAB EDUCATION DEVELOPMENT BOARD ..... Respondent
Through: None
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 28.02.2024 I.A. 4577/2024 & I.A. 4578/2024(for exemption)
1. Allowed, subject to all just exceptions.
2. The application is disposed of.
ARB.P. 258/20243. Fresh petition under Section 11 of the Arbitration & Conciliation Act, 1996 has been filed on behalf of the petitioner seeking directions from this Court to prevent and protect and safe guard the legal right of the petitioner which has been duly acknowledge/admitted by the respondent herein and by an illegal and fraudulent act are depriving the petitioner herein.
4. Issue notice.
5. On taking steps, let notice be served upon the respondent through ordinary and electronic modes, returnable on 10.04.2024.
NEENA BANSAL KRISHNA, J FEBRUARY 28, 2024/PT 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 29/02/2024 at 23:41:51