Asset Reconstruction Company India Ltd Vs Ats Infrastructure Limited & Ors.

Delhi High Court 21 Nov 2023 ARB. A. (COMM.) No. 7 Of 2022, IA No. 19939 Of 2023 (2023) 11 DEL CK 0134
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

ARB. A. (COMM.) No. 7 Of 2022, IA No. 19939 Of 2023

Hon'ble Bench

Yogesh Khanna, J

Advocates

Jayant Mehta, Manmeet Singh, Yashvardhan Bandi, Anjali Dwivedi, Samarth Sansar, Darpan Wadhwa, Ajay Bhargava, Aseem Chaturvedi, Warmika Trehan, Radhika Khanna, Kartik Nayar, Krish Kalra

Final Decision

Disposed Of

Acts Referred
  • Code of Civil Procedure, 1908 - Order 38 Rule 5, Order 38 Rule 10
  • Arbitration and Conciliation Act, 1996 - Section 17
  • Companies Act, 2013 - Section 77(3), 80
  • Real Estate (Regulation and Development) Act, 2016 - Section 11(4), 11(4)(h), 11(4)(r)

Judgement Text

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Case Metadata
  • Ck Citation: (2023) 11 DEL CK 0134
  • Coram: Yogesh Khanna, J
  • Bench: Single Bench
  • Advocates: Jayant Mehta, Manmeet Singh, Yashvardhan Bandi, Anjali Dwivedi, Samarth Sansar, Darpan Wadhwa, Ajay Bhargava, Aseem Chaturvedi, Warmika Trehan, Radhika Khanna, Kartik Nayar, Krish Kalra
  • Result: Disposed Of
Referenced Acts & Sections
  • Code of Civil Procedure, 1908 - Order 38 Rule 5, Order 38 Rule 10
  • Arbitration and Conciliation Act, 1996 - Section 17
  • Companies Act, 2013 - Section 77(3), 80
  • Real Estate (Regulation and Development) Act, 2016 - Section 11(4), 11(4)(h), 11(4)(r)
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