Smt Manju Gupta & Ors. vs Shri Vilas Gupta & Ors.
2021 Latest Caselaw 239 Del

                          $~26 (original side)
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     O.M.P.(I) (COMM.) 429/2020
                                SMT MANJU GUPTA & ORS.              ..... Petitioners
                                            Through: Mr. S.D. Singh, Mr.Rahul
                                            Kumar Singh and Mr. Jitender Singh, Adv.
                                                    versus
                                SHRI VILAS GUPTA & ORS.               ..... Respondents
                                              Through: Mr. Yogesh Jagia, Adv. for R-1
                                              to 3
                                              Mr. Ankit Singh, Adv. for R-4 to 6
                                CORAM:
                                HON'BLE MR. JUSTICE C.HARI SHANKAR

                                              O R D E R (O R A L)

% 22.01.2021 (Video-Conferencing)

1. Mr. S.D. Singh, learned Counsel for the petitioner in this petition submits that, in view of the fact that, by the order passed today in Arb.P. 331/2020, an arbitral tribunal has been constituted, he is agreeable to disposal of this petition with a direction that this petition be treated as an application under Section 17 of the Arbitration & Conciliation Act, 1996, to be decided, in accordance with law, by the learned Arbitral Tribunal.

2. Ordered accordingly.

3. The petition stands disposed of.

C.HARI SHANKAR, J JANUARY 22, 2021/kr Signature Not Verified

By:SUNIL SINGH NEGI Signing Date:24.01.2021 22:12:51