One Moto Scooters Trading Llc vs Centre Systems Group Internet ...
2023 Latest Caselaw 190 Del

                                   Neutral Citation Number : 2023/DHC/000325
                  $~23
                  *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +       O.M.P.(I) (COMM.) 176/2022
                          ONE MOTO SCOOTERS TRADING LLC ..... Petitioner
                                      Through: Mr. Kunal Khanna, Ms. Vridhi
                                      Pasricha and Mr. Prakasha Walia, Advs.

                                              versus

                          CENTRE SYSTEMS GROUP INTERNET CONTENT
                          PROVIDER (CSG ICP) & ANR.         ..... Respondents
                                        Through: Mr. Rohan Rohatgi, Adv.
                          CORAM:
                          HON'BLE MR. JUSTICE C.HARI SHANKAR
                                       JUDGMENT (ORAL)

% 16.01.2023

1. This is a petition under Section 9 of the Arbitration and Conciliation Act, 1996, seeking interim reliefs, pending reference of the disputes between the parties to arbitration and a decision being taken by the learned Arbitrator thereon.

2. Learned Counsel for the parties submit that, after the last date of hearing, an arbitrator has been appointed by the learned London Court of International Arbitration ("the learned LCIA") on 30 th December 2022.

3. Learned Counsel for the parties are agreeable, ad idem, to the interim directions contained in the order dated 2nd June 2022 being made absolute pending disposal of the applications for interlocutory reliefs which they intend to file before the learned arbitrator appointed by the learned LCIA.

Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI

Signing Date:17.01.2023 14:56:11 Neutral Citation Number : 2023/DHC/000325

4. Accordingly, this petition stands disposed of by making the interim order dated 2nd June 2022 absolute pending disposal of any application for interlocutory reliefs that the parties may seek to file before the learned LCIA in the arbitration proceedings which are presently pending, and to any orders passed therein.

5. The petition stands disposed of accordingly.

6. Needless to say, this order shall be without prejudice to the rights of the parties and all contentions of fact and law would remain open to be urged by them before the learned arbitrator.

C.HARI SHANKAR, J JANUARY 16, 2023 rb

Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI

Signing Date:17.01.2023 14:56:11