Delhi High Court - Orders
Pvr Limited vs Spaze Towers Private Limited on 11 October, 2021
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1016/2021
PVR LIMITED ..... Petitioner
Through: Mr. Raj Shekhar Rao, Senior
Advocate with Mr. Sahil Narang,
Mr. Dhritiman Roy, Mr.Madhavam
Sharma, Mr. Ayushman Kacker &
Mr. Areeb Amanullah, Advocates
Versus
SPAZE TOWERS PRIVATE LIMITED ..... Respondent
Through: Nemo.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 11.10.2021 IA No. 13350 & 13351/2021 (exemptions)
1. Allowed subject to all just exceptions and with direction to file requisite legible copies/typed copies of dim documents and original documents within four weeks.
2. Applications are disposed of.
ARB.P. 1016/20213. The present petition has been preferred under Section 11 of Arbitration and Conciliation Act, 1996 seeking appointment of sole Arbitrator to adjudicate the disputes with respondent.
4. Upon petitioner taking steps, notice be issued to the respondent by all prescribed modes, including e-mail and dasti, returnable on 15.11.2021.
SURESH KUMAR KAIT, J OCTOBER 11, 2021/r