Full Judgment Text
$~61
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 174/2023
M/S GARG BUILDERS .....Petitioner
Through: Mr. Rahul Malhotra, Adv.
versus
HINDUSTAN PREFAB LIMITED & ANR. ....Respondents
Through: Mr. Nischal Anand, Adv. for R-1
Mr. Vaibhav Manu Srivastava, Adv. with
Mr. Dinesh Kumar, SSO for R-2/ESIC
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER (ORAL)
% 02.09.2024
1. Mr. Malhotra, learned Counsel for the petitioner, prays that, as
an arbitrator has been appointed by the order passed today in Arb P
467/2024, this petition may be disposed of by requesting the learned
arbitrator to treat it as an application under Section 17 of the
Arbitration and Conciliation Act, 1996 (“the 1996 Act”) and to
dispose of the petition in accordance with law.
2. Learned Counsel for the respondents has no objection.
3. Accordingly, this petition is disposed of with a direction to the
learned arbitrator to treat this petition as an application under Section
17 of the 1996 Act and take a decision on the application in
accordance with law.
4. The petition is disposed of as aforesaid.
C.HARI SHANKAR, J
SEPTEMBER 2, 2024/ dsn
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Signature Not Verified
Signature Not Verified
Digitally Signed By:AJIT
KUMAR
Signing Date:03.09.2024
16:29:18
Digitally Signed
By:CHANDRASHEKHARAN
HARI SHANKAR
Signing Date:03.09.2024
16:28:27
O.M.P.(I) (COMM.) 174/2023 Page 1 of 1