Delhi High Court - Orders
Nlc India Ltd vs Driplex Water Engineering Pvt Ltd on 17 May, 2024
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 153/2023 and I.A. 7826/2023, 7829/2023
NLC INDIA LTD ..... Petitioner
Through: Mr. Pallav Shishodia, Sr. Adv. with
Mr. Anil Nag, Adv. (M. 9811036727)
versus
DRIPLEX WATER ENGINEERING PVT LTD ..... Respondent
Through: Mr. Anil Dutt and Mr. Anupam
Chaudhary, Advocates. (M:
9958673005)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 17.05.2024
1. This hearing has been done through hybrid mode. I.A.7829/2023 (for delay)
2. For the reasons stated in the application, delay in refiling the petition is condoned. Application is disposed of.
O.M.P.(COMM) 153/2023 & I.A.7826/2023 (for stay)
3. The Petitioner-NLC India Ltd. has filed the present petition under Section 34 of the Arbitration and Conciliation Act, 1996, challenging the final Award dated 8th November, 2022 passed by the Id. Sole Arbitrator.
4. Mr. Sisodia, ld. Senior Counsel appearing on behalf of the Petitioner submits that he wishes to file rejoinder to the reply filed by the Respondent. Mr. Dutt, ld. Counsel appearing on behalf of the Respondent submits that the reply has not come on record. The delay in filing the reply, if any, is condoned. Let the same be brought on record. Rejoinder be filed within eight weeks.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 21/05/2024 at 00:46:52
5. List on 20th August, 2024.
PRATHIBA M. SINGH, J.
MAY 17, 2024/dk/rks This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 21/05/2024 at 00:46:52