M/S. Vikram Bike Zone Private ... vs M/S. Suzuki Motor Cycle India ...
2019 Latest Caselaw 5954 Del

$~38
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                 Date of decision: 25th November, 2019

+     ARB.P. 575/2019

      M/S. VIKRAM BIKE ZONE PRIVATE LIMITED,..... Petitioner
                         Through       Ms. Vandana Sinha, Advocate.
                         versus
      M/S. SUZUKI MOTOR CYCLE INDIA
      PRIVATE LIMITED                                    ..... Respondent
                         Through       Ms. Rabiya Thakur, Advocate.

      CORAM:
      HON'BLE MS. JUSTICE JYOTI SINGH

JYOTI SINGH, J. (ORAL)

I.A. No. 12621/2019 (Exemption)

Allowed, subject to all just exceptions

Application is disposed of.

ARB.P. 575/2019 and I.A. 12620/2019

Learned counsel for the respondent submits that Arbitral Tribunal has already been constituted and the next date of hearing is fixed for 10 th January, 2020. She further submits the proceedings were earlier held on 23 rd November, 2019 but the petitioner did not attend the said proceedings.

Learned counsel for the respondent has handed over a copy of the order sheet of the Proceedings held before the Arbitral Tribunal on 23 rd November, 2019 to the learned counsel for the petitioner. The same is taken on record.

Learned counsel for the petitioner, on instructions, submits that she has no objection to the said Arbitral Tribunal adjudicating the disputes between the parties and that the petitioner will participate in the proceedings.

No further order is required to be passed in the present petition.

Petition is allowed in the above terms along with the pending application.

JYOTI SINGH, J

NOVEMBER 25, 2019 yo /