Hero Cycles Limited & Anr vs Vijay Kumar Munjal & Ors
2021 Latest Caselaw 1063 Del

                          $~31 & 33
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     O.M.P.(I) (COMM.)        134/2020    &I.A.   4972/2020,   I.A.
                                11039/2020

                                HERO CYCLES LIMITED & ANR             ..... Petitioners
                                             Through: Mr. Akhil Sibal, Sr. Adv. with
                                             Mr. Vikas Mishra, Malini Sud, Nikhil
                                             Chawla, Shriya Mishra and Shashwat
                                             Tripathi, Advs.

                                                   versus

                                VIJAY KUMAR MUNJAL & ORS            ..... Respondents
                                             Through: Mr. Sandeep Sethi, Sr. Adv.
                                             with Mr. Sahil Narang, Mr. Ankur Sangal,
                                             Ms. Pragya Mishra and Mr. Madhavam
                                             Sharma, Advs.

                          +     O.M.P.(I) (COMM.) 105/2021 &I.A. 4311/2021, I.A.4312/2021
                                HERO ELECTRIC VEHICLES PRIVATE LIMITED & ORS
                                                                        ..... Petitioners
                                             Through: Mr. Sandeep Sethi, Sr. Adv.
                                             with Mr. Sahil Narang, Mr. Ankur Sangal,
                                             Ms. Pragya Mishra and Mr. Madhavam
                                             Sharma, Advs.

                                                   versus

                                LECTRO- E-MOBILITY PRIVATE LIMITED & ORS
                                                                     ..... Respondents
                                             Through: Mr. Akhil Sibal, Sr. Adv. with
                                             Mr. Vikas Mishra, Malini Sud, Nikhil
                                             Chawla, Shriya Mishra and Shashwat
                                             Tripathi, Advs.

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


Signature Not Verified
Digitally Signed
By:SUNIL SINGH NEGI       O.M.P.(I) (COMM.) 134/2020&O.M.P.(I) (COMM.) 105/2021      Page 1 of 2
Signing Date:07.04.2021
14:34:18
                                               O R D E R (ORAL)

% 26.03.2021

1. Learned Senior Counsel for both parties in these cases inform that the Arbitral Tribunal, to arbitrate on the disputes between the parties, is in the process of being constituted, and that each of the parties have appointed their respective arbitrators, who are in the process of appointing a third arbitrator.

2. They suggest, ad idem, that these petitions could be disposed of by treating them as applications under Section 17 of the Arbitration and Conciliation Act, 1996 for decision by the learned Arbitral Tribunal.

3. Accordingly, these petitions stand disposed of with liberty to the petitioners to agitate them as applications under Section 17 before the learned Arbitral Tribunal once the Arbitral Tribunal is constituted and enters on the reference.

C.HARI SHANKAR, J.

MARCH 26, 2021 dsn

Signature Not Verified Digitally Signed

Signing Date:07.04.2021 14:34:18