DLF HOME DEVELOPERS LTD Vs. SHIPRA ESTATES LTD

JUDGEMENT

(1.) The application is allowed with direction to file requisite notarized affidavit, court fees and process fees within six weeks

(2.) The present petition has been preferred under the provisions of Section 11(6) of the Arbitration and Conciliation Act, 1996 by the petitioner- a company incorporated under the Companies Act, 1956 to resolve the dispute with respondents.

(3.) Respondent No. 1 is a private company and respondent No.2, again a private company, is wholly owned subsidiary of respondent No.1. Respondent No.3 is the Promoter of respondent No.1. Respondent No.4 is a limited company.