Full Judgment Text
$~9 & 10(Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 204/2021
PANCHGANGA SCHOOLS LIMITED ..... Petitioner
Through: Mr. Ruchir Ranjan Rai, Adv.
versus
SARABJEET SINGH ..... Respondent
Through: Mr.AnkurMahindro, Adv.
+ O.M.P.(I) (COMM.) 208/2021
SARABJEET SINGH ..... Petitioner
Through: Mr.AnkurMahindro, Adv.
versus
PANCHGANGA SCHOOLS LIMITED & ORS.
..... Respondents
Through: Mr. Ruchir Ranjan Rai, Adv.
for Panchganga Schools Ltd.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
O R D E R (ORAL)
% 04.10.2021
O.M.P.(I) (COMM.) 204/2021 & O.M.P.(I) (COMM.) 208/2021
Learned Counsel for the petitioners in both the petitions
1.
[O.M.P.(I) (COMM.) 204/2021 and O.M.P.(I) (COMM.) 208/2021],
seekleave to withdraw their respective petitions on the ground that
Signature Not Verified
O.M.P.(I) (COMM.) 204/2021& O.M.P.(I) (COMM.) 208/2021 Page 1 of 2
Digitally Signed
By:SUNIL SINGH NEGI
Signing Date:06.10.2021
09:06:10
they intend to contest the petitions as application before the learned
Arbitral Tribunal under Section 17 of the Arbitration and Conciliation
Act, 1996 (“the 1996 Act” in short).
2. In view thereof, these petitions stand dismissed as withdrawn.
Subject to the decision of the learned Arbitral Tribunal in this regard,
and if the learned Arbitral Tribunal so permits, these petitions may be
treated as applications under Section 17 of the 1996 Act. This is
strictly subject to the permission in that regard to being granted by the
learned Arbitral Tribunal.
3. Both these petitions stand disposed of.
C.HARI SHANKAR, J
OCTOBER 4, 2021
ss
Signature Not Verified
O.M.P.(I) (COMM.) 204/2021& O.M.P.(I) (COMM.) 208/2021 Page 2 of 2
Digitally Signed
By:SUNIL SINGH NEGI
Signing Date:06.10.2021
09:06:10