Panchganga Schools Limited vs Sarabjeet Singh
2021 Latest Caselaw 2754 Del

                          $~9 & 10(Original Side)
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     O.M.P.(I) (COMM.) 204/2021
                                PANCHGANGA SCHOOLS LIMITED                  ..... Petitioner
                                                    Through:   Mr. Ruchir Ranjan Rai, Adv.

                                                    versus

                                SARABJEET SINGH                          ..... Respondent
                                             Through:          Mr.AnkurMahindro, Adv.

                          +     O.M.P.(I) (COMM.) 208/2021
                                SARABJEET SINGH                             ..... Petitioner
                                                    Through:   Mr.AnkurMahindro, Adv.

                                                    versus

                                PANCHGANGA SCHOOLS LIMITED & ORS.
                                                            ..... Respondents
                                                    Through:   Mr. Ruchir Ranjan Rai, Adv.
                                                               for Panchganga Schools Ltd.

                                CORAM:
                                HON'BLE MR. JUSTICE C.HARI SHANKAR
                                        O R D E R (ORAL)

% 04.10.2021

O.M.P.(I) (COMM.) 204/2021 & O.M.P.(I) (COMM.) 208/2021

1. Learned Counsel for the petitioners in both the petitions [O.M.P.(I) (COMM.) 204/2021 and O.M.P.(I) (COMM.) 208/2021], seekleave to withdraw their respective petitions on the ground that

Signature Not Verified

By:SUNIL SINGH NEGI Signing Date:06.10.2021 09:06:10 they intend to contest the petitions as application before the learned Arbitral Tribunal under Section 17 of the Arbitration and Conciliation Act, 1996 ("the 1996 Act" in short).

2. In view thereof, these petitions stand dismissed as withdrawn. Subject to the decision of the learned Arbitral Tribunal in this regard, and if the learned Arbitral Tribunal so permits, these petitions may be treated as applications under Section 17 of the 1996 Act. This is strictly subject to the permission in that regard to being granted by the learned Arbitral Tribunal.

3. Both these petitions stand disposed of.

C.HARI SHANKAR, J OCTOBER 4, 2021 ss

Signature Not Verified

By:SUNIL SINGH NEGI Signing Date:06.10.2021 09:06:10