Real Image Media Technologies ... vs Dlf Utilities Ltd.
2014 Latest Caselaw 6358 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          Judgment reserved on : 26.11.2014
%                         Judgment delivered on: 01.12.2014

+                         OMP 1177/2012

       REAL IMAGE MEDIA TECHNOLOGIES
       PVT. LTD.                   . ..... PETITIONER

                          Versus


       DLF UTILITIES LTD.                            ..... RESPONDENT

Advocates who appeared in this case:

For the Petitioner : Mr. Amol Chitale, Advocate For the Respondent : Mr. Sandeep Sethi, Sr. Advocate with Mr. Ankur Khandelwal, Advocate

CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER

RAJIV SHAKDHER,J

1. That since by an order passed today, the petition filed under Section 11 (6) of the Arbitration and Conciliation Act, 1996 (in short the Act) has been dismissed, and consequently, the appointment of the arbitrator made by the respondent having been sustained, the captioned petition is placed before the learned arbitrator, who would treat the same as an application under Section 17 of the Act.

2. To be noted, this court has not, to date, passed any interim order in the petition. The learned arbitrator, accordingly, will be free to pass any order, which is deemed fit, in the facts and circumstances of the case, after giving due opportunity to the parties herein.

3. With the aforesaid observations in place, the captioned petition is disposed of.

RAJIV SHAKDHER, J DECEMBER 01, 2014 yg