Delhi High Court - Orders
Indiabulls Housing Finance Ltd vs Shipra Hotels Ltd. & Ors on 29 April, 2021
Author: Vipin Sanghi
Bench: Vipin Sanghi, Rekha Palli
$~7 to 10 (Common Order)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 71/2021 & CM APPL.15554/2021
CM APPL.15555/2021, CM APPL.15556/2021,
CM APPL. 15557/2021, CM APPL.15558/2021
INDIABULLS HOUSING FINANCE LTD. ..... Appellant
Through: Mr. Sandeep Sethi, Sr. Adv with Mr.
Rishi Agarwala, Mr. Karan Luthra,
Mr. Ankit Banati, Advocates.
versus
SHIPRA HOTELS LTD. & ORS. ..... Respondent
Through: Mr. Vivek Chib, Sr Adv along with
Ms. Gauri Rishi, Adv, Ms. Srishti
Juneja, Adv and Mr. Sanampreet
Singh, Adv - for the Respondent No.
1
+ FAO(OS) (COMM) 72/2021 & CM APPL. 15559/2021
CM APPL. 15560/2021, CM APPL. 15561/2021
CM APPL. 15562/2021
INDIABULLS HOUSING FINANCE LIMITED ..... Appellant
Through: Mr. Rajiv Nayar, Sr. Advocate with
Mr. Manish Jha, Mr. Vishrutyi Sahni,
Mr. Saurabh Seth, Advocates.
versus
KADAM DEVELOPERS PRIVATE LIMITED & ORS.
..... Respondent
Through: Mr. Vivek Chib, Sr Adv along with
Ms. Gauri Rishi, Adv, Ms. Srishti
Juneja, Adv and Mr. Sanampreet
Signature Not Verified
Signed By:GARIMA MADAN
Location:
Signing Date:30.04.2021
16:27:38
Singh, Adv - for the Respondent No.
1
+ FAO(OS) (COMM) 73/2021 & CM APPL. 15563/2021
CM APPL. 15564/2021, CM APPL. 15565/2021
CM APPL. 15566/2021
INDIABULLS HOUSING FINANCE LIMITED ..... Appellant
Through: Mr. Rajiv Nayar, Sr. Advocate with
Mr. Manish Jha, Mr. Vishrutyi Sahni,
Mr. Saurabh Seth, Advocates.
versus
SHIPRA LEASING PRIVATE LIMITED & ORS. ..... Respondent
Through: Mr. Manav Gupta, Adv Mr. Sahil
Garg, Adv, Ms. Esha Dutta, Adv, Ms.
Srishti Juneja, Adv and Mr.
Sanampreet Singh, Adv - for the
Respondent No. 1
+ FAO(OS) (COMM) 74/2021 & CM APPL. 15567/2021
CM APPL. 15568/2021, CM APPL. 15569/2021,
CM APPL. 15570/2021, CM APPL. 15571/2021
INDIABULLS HOUSING FINANCE LTD. ..... Appellant
Through: Mr. Sandeep Sethi, Sr. Adv with Mr.
Rishi Agarwala, Mr. Karan Luthra,
Mr. Ankit Banati, Advocates.
versus
SHIPRA ESTATE LIMITED & ORS. ..... Respondent
Through: Mr. Manav Gupta, Adv Mr. Sahil
Garg, Adv, Ms. Esha Dutta, Adv, Ms.
Srishti Juneja, Adv and Mr.
Sanampreet Singh, Adv - for the
Respondent No. 1
Signature Not Verified
Signed By:GARIMA MADAN
Location:
Signing Date:30.04.2021
16:27:38
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 29.04.2021 After some arguments, learned senior counsel state that they withdraw the present appeals and will pursue their submissions and contentions in appropriate proceedings.
We are informed that the appellants have already preferred Special Leave Petitions against the appointment of the sole arbitrator by the learned Single Judge in proceedings under Section 11 of the Arbitration and Conciliation Act, 1996.
Accordingly, the present appeals, along with the pending applications, are dismissed as withdrawn in view of the aforesaid statement.
VIPIN SANGHI, J REKHA PALLI, J APRIL 29, 2021/n Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:30.04.2021 16:27:38