Piscesia Power Transmission Pvt. ... vs Savronik Elektronik Sanayi Ve ...
2022 Latest Caselaw 1577 Del

                                      $~8
                                      *       IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      %                                   Judgment delivered on: 17.05.2022

                                      +       O.M.P.(I) (COMM.) 37/2022

                                              PISCESIA POWER TRANSMISSION PVT. LTD..... Petitioner

                                                                 versus

                                              SAVRONIK ELEKTRONIK SANAYI VE TICARET A.S.
                                                                                             ..... Respondent
                                      Advocates who appeared in this case:
                                      For the Petitioner: Mr. Vikas Tiwari, Mr. Kumar Deepraj, Advocates.

                                      For the Respondent: Mr. Atul Kumar, AOR, Advocate.

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

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks interim measures under Section 9 of the Arbitration and Conciliation Act, 1996. The disputes between the parties emanate out of the limited liability partnership agreement dated 26.06.2020. During the pendency of this petition parties have settled their disputes and Settlement Agreement dated 08.05.2022 has been executed.

                                                                                                Digitally Signed
Signature Not Verified                                                                          By:JUSTICE SANJEEV
Digital Signed By:KUNAL                                                                         SACHDEVA
MAGGU                                                                                           Signing Date:17.05.2022
Signing Date:18.05.2022 16:53:33                                                                20:57

This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

2. Mr. Vivek Yadav, the Managing Director of the petitioner company is connected through VC. Mr. Kavi Nehra, authorized representative who has been duly authorized by way of power of attorney dated 22.04.2022 is also connected through VC. They both confirm the settlement agreement.

3. They undertake that the parties shall duly perform their respective obligations under the settlement agreement dated 08.05.2022.

4. I have perused the terms of the agreement and find the same to be lawful.

5. In view of the above, the Petition is disposed of in terms of the Deed of Settlement dated 08.05.2022. Parties shall remain bound by their undertaking given to this Court. The Settlement Agreement dated 08.05.2022 shall form part of this order.

SANJEEV SACHDEVA, J MAY 17, 2022 rk

Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digital Signed By:KUNAL SACHDEVA MAGGU Signing Date:17.05.2022 Signing Date:18.05.2022 16:53:33 20:57 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.