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Delhi High Court - Orders

Skyline Engineering Contracts (India) ... vs Mmr Saha Infrastructure Pvt Ltd on 12 August, 2024

Author: C.Hari Shankar

Bench: C.Hari Shankar

                             $~18 and 19
                             *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                             +         ARB.P. 1116/2024
                                       SKYLINE ENGINEERING CONTRACTS (INDIA)
                                       PVT LTD.                                   ....Petitioner
                                                    Through: Mr. Rupesh Kumar Gupta and
                                                    Ms. Kritika Tuteja, Advocates

                                                                            versus

                                       MMR SAHA INFRASTRUCTURE PVT LTD .....Respondent
                                                    Through: Mr. S.K. Singh, Advocate

                             +         ARB.P. 1117/2024

                                       SKYLINE ENGINEERING CONTRACTS (INDIA)
                                       PVT LTD                                   .....Petitioner
                                                    Through: Mr. Rupesh Kumar Gupta and
                                                    Ms. Kritika Tuteja, Advocates

                                                                            versus

                                       MMR SAHA INFRASTRUCTURE PVT LTD .....Respondent
                                                    Through: Mr. S.K. Singh, Advocate

                                       CORAM:
                                       HON'BLE MR. JUSTICE C.HARI SHANKAR
                                                                            ORDER

% 12.08.2024

1. Mr. Gupta, learned counsel for the petitioner, has drawn attention to the communication exchanged between the parties with respect to the disputes in issue which indicate that both parties are agreeable to reference of the disputes to arbitration, the only bone of contention being the identity of the arbitrator who would arbitrate on the disputes.

ARB.P. 1116/2024 & conn. Page 1 of 2

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 14/08/2024 at 23:37:00

2. Nonetheless, Mr. S.K. Singh, learned counsel for the respondent seeks sometime to take instructions as he submits that has received the papers only two days back.

3. Accordingly, renotify on 16 August 2024.

C.HARI SHANKAR, J AUGUST 12, 2024/yg Click here to check corrigendum, if any ARB.P. 1116/2024 & conn. Page 2 of 2 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 14/08/2024 at 23:37:00