Delhi High Court - Orders
Pratap Ranjan & Anr vs Tata Capital Housing Finance Pvt. Ltd. & ... on 19 January, 2024
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 2052/2023
PRATAP RANJAN & ANR. ..... Petitioners
Through: Mr. Anil Kumar Saxena and Mr.
Pranay Ranjan, Advs.
versus
TATA CAPITAL HOUSING FINANCE PVT. LTD.
& ANR. ..... Respondents
Through:
CORAM:
HON'BLE MS. JUSTICE SHALINDER KAUR
ORDER
% 19.01.2024 CM APPL. 64413/2023 (exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
CM(M) 2052/2023 and CM APPL. 64412/2023--stay
3. The present petition has been filed under Article 227 of the Constitution of India impugning the order dated 11.10.2023 passed by the learned Arbitrator in Arbitration No. T003 OF 2022, titled as Tata Housing Finance Pvt. Ltd. VS. Shri Pratap Ranjan & Ors, wherein the petitioner herein as prayed as under:
"A. Set-aside/quash the interim order dated 11.10.2023 passed the Ld. Arbitrator. Shri Amit Jagga at New Delhi in arbitration proceedings, titled as M/s TATA Capital Housing Finance Ltd. (TCHFL) versus Mr. Pratap Ranjan and others.
B. Order that the petitioners are not liable to repay the loan 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 25/01/2024 at 03:06:51 amount to the Respondent NO.1/TCHFL in view of the Order/Judgement dated 27.04.2022 passed by the Ld. UPRERA, Gautam Budh Nagar.
C. Order that the arbitration proceedings titled as M/s TATA Capital Housing Finance Ltd. (TCHFL) versus Mr. Pratap Ranjan and others may be dropped against the petitioners. D. Any other or further order be also passed in favor of the petitioners as this Hon'ble Court may deem fit and proper, under the facts of the case."
4. Issue notice to the respondents upon steps taken by the petitioner through all permissible modes including via approved courier service.
5. List on 03.09.2024.
SHALINDER KAUR, J.
JANUARY 19, 2024/aks 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 25/01/2024 at 03:06:51