Delhi High Court - Orders
Mtandt Rentals Limited vs M/S. Nirmal Lifestyle Ltd on 3 February, 2022
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 117/2022
MTANDT RENTALS LIMITED ..... Petitioner
Through Mr. Shashwat Tripathi, Ms. Ridhima
Verma, and Mr. Arjun Rekhi, Advs.
versus
M/S. NIRMAL LIFESTYLE LTD. ..... Respondent
Through Nemo
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 03.02.2022 The hearing has been conducted through video conferencing. I.A. 1863/2022 (exemption)
1. Allowed, with direction to file requisite clear copies, legible copies with appropriate margins and certified/typed copies of documents and annexures within six weeks.
2. Application is disposed of.
ARB.P. 117/20223. The present petition has been filed by the petitioner under Section 11 (6) of the Arbitration and Conciliation Act, 1996 seeking appointment of sole Arbitrator.
4. Notice issued.
5. On taking steps, let notice be served upon respondent by all prescribed modes including e-mail, returnable on 03.03.2022.
SURESH KUMAR KAIT, J FEBRUARY 3, 2022/rk