Suninder Sandha vs M/S Concept Horizon Infra Private ...
2018 Latest Caselaw 6006 Del

$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                   Judgment delivered on:03.10.2018

+     CRL.M.C. 3941/2018
      SUNINDER SANDHA                                  ..... Petitioner
                           versus

      M/S CONCEPT HORIZON INFRA PRIVATE LIMITED &
      ORS                            ..... Respondents
Advocates who appeared in this case:
For the Petitioner :      Mr. Jatin Sehgal, Mr. Adhirath Singh & Mr. Viren
                          Bansal, Advocates.

For the Respondents :      Mr. Saket Sikri & Mr. Ajay Pal Singh, Advocates.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
                   JUDGMENT

03.10.2018

SANJEEV SACHDEVA, J. (ORAL)

1. The petitioner seeks a direction to the trial court to expedite the disposal of the complaint case filed by the petitioner.

2. Learned counsel for the respondents submits that insofar as the prayer for expeditious disposal is concerned, he has no objection to the same, however, he denies the factual averments made in the petition and submits that parties are already in arbitration and further, as per the respondent no case is made out and he reserves his right to

take appropriate steps inter alia for quashing of the subject complaint.

3. In view of the above, the trial court is directed to expedite the disposal of the complaint and endeavour to dispose of the same preferably within a period of six months. List the matter before the trial court, on 23rd October, 2018, for fixing a schedule for expeditious disposal.

4. It is clarified that this order shall be without prejudice to the rights and contentions of the parties before the Arbitral Tribunal and also shall be without prejudice to the right, if any, of the respondents to seek quashing of the subject complaint. It is further clarified that this court has neither considered nor opined on the merits of the case of the either parties.

5. The petition is disposed of with the above directions.

6. Order dasti under the signatures of the Court Master.

OCTOBER 03, 2018                          SANJEEV SACHDEVA, J
'AA'