Delhi High Court - Orders
M/S Chintels India Ltd vs M/S Bhayana Builders Pvt Ltd on 22 July, 2020
Author: Siddharth Mridul
Bench: Siddharth Mridul, Talwant Singh
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 68/2020
M/S CHINTELS INDIA LTD .....Appellant
Through: Mr. Rajshekhar Rao, Mr. Arshdeep
Singh, Ms. Mansi Sood and Mr.
Kartik Sundar, Advocates
versus
M/S BHAYANA BUILDERS PVT LTD ..... Respondent
Through: Mr. Gaurav Mitra, Ms. Manmeet
Kaur, Mr. Yashvardhan Bandi and
Ms. Anjali Dwivedi, Advocates
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 22.07.2020 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic. CM APPL.15906/2020 The present application under Section 36 (3) of the Arbitration & Conciliation Act, 1996 read with Section 151 of Code of Civil Procedure, 1908, instituted on behalf of the applicant/respondent, prays as follows:
"a) Allow the instant Application and direct the Appellant to deposit the Award amount, along with interest up to date of deposit, with this Hon'ble Court;FAO(OS) (COMM) 68/2020 Page 1 of 1
b) Pass such other or further order(s) as may be deemed just, fit and proper in facts and circumstances of the present case."
Issue notice.
Mr. Arshdeep Singh, learned counsel accepts notice on behalf of the non-applicant/appellant and prays for time to file a reply.
Let the reply be filed within a period of four weeks from today with an advance copy to the learned counsel appearing on behalf of the applicant/respondent, who may file rejoinder thereto, if any, before the next date of hearing.
List on 08.09.2020, the date already fixed.
SIDDHARTH MRIDUL, J TALWANT SINGH, J JULY 22, 2020 dn/as FAO(OS) (COMM) 68/2020 Page 2 of 2