M/S Multivac International Pvt. ... vs M/S Ritmay Builders Pvt. Ltd. & ...
2009 Latest Caselaw 3148 Del

 *         IN THE HIGH COURT OF DELHI AT NEW DELHI

                         Date of Reserve: July 29, 2009
                        Date of Order: August 12, 2009
+ IA No.7762/08 in CS(OS) No.938/2008
%                                                  12.08.2009
     M/S. MULTIVAC INTERNATIONAL PVT. LTD.
     & ORS.                                        .... Plaintiffs
          Through : Mr. Rajive Sawhney, Sr. Adv. with
                     Mr. Sanjay Bhatt & Mr. Abishek Kumar, Advs.
          Versus

      M/S. RITMAY BUILDERS PVT. LTD. & ORS.
                                             .... Defendants
           Through: Mr. Dhruv Mehta with Mr. Vijay Nair &
                          Mr. Rajat Joneja, Advs.

      JUSTICE SHIV NARAYAN DHINGRA


1.    Whether reporters of local papers may be allowed to see the
      judgment?
2.    To be referred to the reporter or not?
3.    Whether judgment should be reported in Digest?

ORDER

In view of decision of this Court in AA Nos.9/09 & 10/09,

the application made by the respondent in this case is allowed. The

disputes as raised by the petitioner in this suit are also referred to

Sh.G.P. Thareja, Retd. Additional District Judge.

Parties shall appear before Sh.G.P. Thareja, Retd.

Additional District Judge on 3rd September, 2009.

CS(O) No. 938/2008

Since the application under Section 8 of the Arbitration

& Conciliation Act, 1996 has been allowed, the suit of the plaintiff is

hereby dismissed.

August 12, 2009 SHIV NARAYAN DHINGRA J. ak