Hcl Infosystems Limited vs The Oriental Insurance Company ...
2020 Latest Caselaw 2710 Del

                            $~10 (original side)
                            *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +     ARB.P. 392/2020 & I.A. 8316/2020, I.A. 8317/2020
                                  HCL INFOSYSTEMS LIMITED                ..... Petitioner
                                               Through: Mr. Amitesh C. Mishra, Mr.
                                                        Ankit Chaturvedi and Ms.
                                                        Ishmeet Taluja, Advs.

                                                       versus

                                  THE ORIENTAL INSURANCE COMPANY LIMITED
                                                                        ..... Respondent
                                                Through: Mr. Abhishek K. Gola, Adv.

                                  CORAM:
                                  HON'BLE MR. JUSTICE C. HARI SHANKAR

                                                 O R D E R (ORAL)

% 23.09.2020 (Video-Conferencing)

1. Mr. Amitesh C. Mishra, learned counsel appearing for the petitioner, seeks leave to withdraw this petition, with liberty to make a request invoking arbitration and suggesting the name of an arbitrator on behalf of his client.

2. In case such a request is forwarded by the petitioner, to the respondent, within three days from today, the respondent is directed to respond to the said request within two weeks thereof.

3. This Court has not expressed any opinion on the merits of the matter.

Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI

21:27:01

4. The petitioner is at liberty to re-approach this Court, should any grievance survive.

5. With the aforesaid directions, the petition is disposed of.

6. Pending applications, if any, also stand disposed of.

C. HARI SHANKAR, J.

SEPTEMBER 23, 2020 dsn

Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI

21:27:01