Delhi High Court - Orders
Splendor Landbase Ltd vs Aparna Ashram Society & Anr on 17 October, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 366/2021, I.A. 10176/2021
SPLENDOR LANDBASE LTD. ..... Petitioner
Through: Mr. Sudhir Nandrajog, Sr. Adv. with
Mr. Gaurav Puri, Mr. Sarthak Gupta
and Ms. Yashika Verma, Advs.
versus
APARNA ASHRAM SOCIETY & ANR. ..... Respondents
Through: Dr. Surya Prakash, Adv. for R1.
Mr. Sanjay Khanna, Ms. Pragya
Bhushan, Mr. Ankur Singh, Mr.
Karandeep Singh, Mr. Tarandeep
Singh and Mr. Jainender, Advs. for
R1 and other partner of respondent
No.2.
Mr. Rahul Gupta, Mr. Shekhar Gupta,
Mr. Shashank Upadhyay and Mr.
Subhansh, Advs. for one of the
partners of respondent No.2.
Mr. Jatin Sehal, Ms. Devna Soni and
Mr. Viren Bansal, Advs. for proposed
respondent nos. 3 to 6 in IA
10176/2021.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 17.10.2022
1. This petition has been filed by the petitioner under Section 11 of the Arbitration and Conciliation Act, 1996. The petitioner has also filed an application seeking impleadment of proposed respondent Nos. 3 to 6.
2. I have been informed that a petition under Section 9 of the Act of Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:18.10.2022 14:57:11 1996 being OMP (I)(COMM) 25/2021 has also been filed by the petitioner primarily making respondent Nos. 1 and 2 as a party in that petition. Though respondent No.3 has filed an application for impleadment in the said petition, the same was withdrawn. I have been informed, later, an application has been filed by the petitioner seeking impleadment of respondent nos. 3 to 6 herein in that petition.
3. I have been informed by the counsels that another applicant IDM has also filed an application seeking its impleadment in that petition.
4. All the counsels appearing today state, both the petitions have to be heard together.
5. I have been informed that the said petition was last listed before Anup Jairam Bhambhani, J. on August 29, 2022 and the next date of hearing in the said petition is November 14, 2022 before Joint Registrar.
6. In view of the fact that this petition is of the year 2021 and in view of the directions of the Supreme Court in M/s. Shree Vishnu Constructions v. The Engineer in Chief, Military Engineering Service and Ors., SLP (Civil) 5306/2022 that the matters pending adjudication one year and beyond need to be decided within a period of six months w.e.f May 19, 2022, appropriate shall be that this petition is also listed before Anup Jairam Bhambhani, J. on October 20, 2022 as according to Mr. Sudhir Nandrajog, learned Sr. Counsel appearing for the petitioner, he shall file an application for early hearing in OMP(I)(COMM) 25/2021 and get it listed on October 20, 2022.
V. KAMESWAR RAO, J OCTOBER 17, 2022/jg Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:18.10.2022 14:57:11