Delhi High Court - Orders
National Highway Authority Of India vs M/S Progressive - Mvr(Jv) on 27 October, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 288/2021 & I.As. 12756/2021, 12757/2021,
12758/2021, 12759/2021.
NATIONAL HIGHWAY AUTHORITY OF INDIA ..... Petitioner
Through: Mr. Bharat Singh, Standing Counsel
with Mr. Ashish Pandey, Mr. Kshitiz
Singh and Mr. Shubham Saxena,
Advocates.
versus
M/S PROGRESSIVE - MVR(JV) ..... Respondent
Through: Dr. Amit George, Advocate with Mr.
Swaroop George, Mr. Rayadurgam
Bharat and Mr. P. Harold, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 27.10.2021
[VIA HYBRID MODE]
1. Parties are directed to file a brief note of submissions, not exceeding 5 pages, along with relevant case laws, if any, at least one week before the next date of hearing. Copy thereof also be sent to the Court Master via e-mail, within the same timeline. The note should concisely indicate the following: (i) the exact dispute before the learned Arbitral Tribunal, (ii) the claims in respect of which the Petitioner is aggrieved, (iii) the decision as well as the reasoning of the learned Arbitral Tribunal, qua such claims, with reference to the relevant para and page numbers of the impugned award, and
(iv) grounds as to why the decision of the learned Arbitral Tribunal merits/does not merit interference, in view of Section 34 of the Arbitration Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:30.10.2021 15:50 and Conciliation Act, 1996 and the parameters laid down by the Supreme Court in respect of each ground of challenge raised.
2. Re-notify on 8th December, 2021.
SANJEEV NARULA, J OCTOBER 27, 2021 as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:30.10.2021 15:50