(1.) This petition has been filed under Sec. 11 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') seeking appointment of an Arbitrator for adjudicating the disputes that have arisen between the parties in relation to a Memorandum of Understanding dtd. 27/4/2009 executed between the parties.
(2.) On issuance of the notice of this petition, the respondent filed an application, being I.A.556/2023, praying that in view of the moratorium declared by the Hon'ble Supreme Court vide orders dtd. 20/1/2020 and 24/3/2021 in Civil Appeal No.10856/2016, titled Bhupinder Singh v. Unitech Limited, vis-'-vis subsidiaries and group entity, the present petition be adjourned sine die.
(3.) The learned counsel for the respondent, in support of the application, has drawn my attention to the order dtd. 20/1/2020 passed by the Hon'ble Supreme Court in the above-mentioned Civil Appeal. The same inter-alia directs as under: