Pradeep Kumar N. Dwivedi & Ors. vs Ketan Dwivedi & Ors.
2022 Latest Caselaw 1063 Del

                                      $~21
                                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %                                    Judgment delivered on: 13.04.2022
                                      +      O.M.P. (E) (COMM.) 9/2022 & I.A.5818/2022
                                      PRADEEP KUMAR N. DWIVEDI & ORS.                          ..... Petitioners

                                                                  versus

                                      KETAN DWIVEDI & ORS.                                     ..... Respondents

                                      Advocates who appeared in this case:
                                      For the Petitioner:       Mr. Subhash Chand, Advocate.

                                      For the Respondent: None

                                      CORAM:-
                                      HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                                                        JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks assistance of the Court in taking evidence in terms of Section 27 of the Arbitration and Conciliation Act, 1996.

2. Learned counsel for the petitioner submits that by orders dated 06.02.2021 and 07.08.2021, petitioner has been permitted by the Arbitral Tribunal to approach this Court under Section 27 of the Act.

3. In view of the above, this petition is allowed. The three witnesses mentioned in paragraph 13 of the petition be summoned to appear before the Arbitral Tribunal with the summoned record at the venue i.e. Neeti

O.M.P. (E) (COMM.) 9/2022 Signature Not Verified Digitally Signed By:KUNAL Digitally Signed MAGGU By:JUSTICE SANJEEV Signing Date:14.04.2022 09:08:21 SACHDEVA This file is digitally signed by PS Signing Date:13.04.2022 to HMJ Sanjeev Sachdeva. 18:13 Bagh Club on 22.04.2022 at 3 PM.

4. Order as well as summons be given dasti to the petitioner for service on the said witnesses.

5. Petition is allowed in the above terms.

SANJEEV SACHDEVA, J APRIL 13, 2022/rk

O.M.P. (E) (COMM.) 9/2022 Signature Not Verified Digitally Signed By:KUNAL Digitally Signed MAGGU By:JUSTICE SANJEEV Signing Date:14.04.2022 09:08:21 SACHDEVA This file is digitally signed by PS Signing Date:13.04.2022 to HMJ Sanjeev Sachdeva. 18:13