Delhi High Court - Orders
Ambient Land Holding Ltd vs Splendor Landbase Ltd & Anr on 26 October, 2021
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~22 (original)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 263/2021 & I.A.11206/2021, I.A.11207/2021,
I.A.11208/2021, I.A.11209/2021
AMBIENT LAND HOLDING LTD. ..... Petitioner
Through: Mr. Akhil Sibal, Sr. Adv. with Mr.
Avinash Lakhanpal, Ms. Asavari & Ms.Shriya,
Advs.
versus
SPLENDOR LANDBASE LTD & ANR. ..... Respondents
Through: Ms. Namitha Mathews, Mr.Pulkit
Malhotra and Mr. Pragalbh Bhardwaj, Advs.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 26.10.2021
1. Ms. Mathews, learned Counsel for the respondents submits that she would like to file an application under Section 34(4) of the Arbitration & Conciliation Act, 1996. She is permitted to do so positively within 24 hours from now, as this matter has been heard at considerable length. Along with filing the application in the Registry, she may also e-mail a copy of the application to the Court Master as well as the learned Counsel for the opposite side.
2. Re-notify as part-heard on 29th October, 2021.
C. HARI SHANKAR, J OCTOBER 26, 2021/kr Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:27.10.2021 21:06:54