Proelium Learning Solutions Private ... vs Mohta Public School on 10 March, 2022

[Cites 2, Cited by 0]

Delhi High Court - Orders

Proelium Learning Solutions Private ... vs Mohta Public School on 10 March, 2022

Bench: Sanjeev Narula

                          $~22
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     ARB.P. 304/2022
                                PROELIUM LEARNING SOLUTIONS PRIVATE LIMITED
                                                                       ..... Petitioner
                                                   Through:      Mr. Dhruv Varma and Mr. Rohit
                                                                 Kathuria, Advocates.

                                                   versus

                                MOHTA PUBLIC SCHOOL                                     ..... Respondent
                                             Through:            None.

                               CORAM:
                               HON'BLE MR. JUSTICE SANJEEV NARULA
                                       ORDER

                          %            10.03.2022
                          [VIA HYBRID MODE]

I.A. 3891/2022 (u/ Sec. 151 of the Code of Civil Procedure, 1908 seeking exemption from filing original and/ or certified copies as well as typed copies of dim documents)

1. Exemption is granted, subject to all just exceptions.

2. The Petitioner shall file better copies of exempted documents, compliant with practice rules, within one week from today and unless the exempted documents are filed in compliance with the rules, notice shall not be issued.

3. In terms of the aforesaid, the application stands disposed of.

ARB.P. 304/2022

4. The present petition has been filed under Section 11 of the Arbitration and Conciliation Act, 1996 seeking appointment of a Sole Arbitrator for Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:11.03.2022 11:45:41 adjudication of disputes pertaining to 'Memorandum of Understanding' dated 12th September, 2019.

5. Arbitration was invoked vide notice dated 26th November, 2021, to which the Respondent replied vide letter dated 27th December, 2021, however, there is no consensus between the parties on the Arbitrator.

6. Issue notice to the Respondent, by all permissible modes, upon filing of process fee, returnable on 18th April, 2022.

7. The Petitioner is directed to file the exempted documents within the timelines specified above, failing which the notice shall not be issued.

SANJEEV NARULA, J MARCH 10, 2022 d.negi Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:11.03.2022 11:45:41

Unlock Advanced Research with PRISMAI

Delhi High Court - Orders