Career Launcher Infrastructure ... vs Nalanda Foundation,
2021 Latest Caselaw 505 Del

Citation : 2021 Latest Caselaw 505 Del
Judgement Date : 15 February, 2021

Delhi High Court

Career Launcher Infrastructure ... vs Nalanda Foundation, on 15 February, 2021

                          $~10
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                              Decided on 15th February, 2021
                          +      O.M.P.(I) (COMM.) 245/2020
                                 CAREER LAUNCHER INFRASTRUCTURE
                                 PRIVATE LIMITED                     ..... Petitioner
                                               Through Mr. Rajat Arora and Mr.
                                                       Ekansh Bansal, Advs.

                                                     versus

                                 NALANDA FOUNDATION                ..... Respondent
                                              Through   Ms. Mani Gupta, Adv.
                                 CORAM:
                                 HON'BLE MR. JUSTICE C .HARI SHANKAR

                                                    O R D E R (ORAL)

% 15.02.2021 (Video-Conferencing)

1. It is informed by learned counsel for the parties that by order dated 3rd February, 2021 in Arb. Pet. 155/2021, an arbitrator has been appointed to arbitrate on the disputes between the parties, and that the learned arbitrator has fixed the first hearing in the matter today.

2. In view thereof, it would be appropriate that the present petition is treated as an application under Section 17 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "1996 Act") and decided by the learned arbitrator.

3. Accordingly, the petitioner is permitted to file the present petition, before the learned arbitrator as an application, under Section Signature Not Verified Digitally Signed

By:SUNIL SINGH NEGI Signing Date:17.02.2021 09:52:24 17 of the 1996 Act. Learned arbitrator would take a decision thereon in accordance with law after hearing the parties.

4. Accordingly, this petition stands disposed of.

C. HARI SHANKAR, J FEBRUARY 15, 2021 r.bararia

Signature Not Verified Digitally Signed

By:SUNIL SINGH NEGI Signing Date:17.02.2021 09:52:24