Delhi High Court - Orders
M. A. Zahid vs Jindal Saw Ltd on 27 March, 2023
Author: Sachin Datta
Bench: Sachin Datta
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 114/2023
M. A. ZAHID ..... Petitioner
Through: Mr. Anil Airi, Sr. Adv. along with
Mr. Navin Kumar, Mr. Shadaab
Anwar, Ms. Aarti Mahto and Ms.
Bhagya Ajith, Advs.
versus
JINDAL SAW LTD ..... Respondent
Through: Mr. Gaurav Mitra, Ms. Preeti Goel,
Mr. Siddharth Jain and Ms. Laavnya
Pathak, Advs.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 27.03.2023 IA No.5850/2023 (Exemption) Allowed, subject to all just exceptions. Application stands disposed of.
IA Nos.5851/2023 (delay in filing the present petition) 5852/2023 (delay in re-filing the present petition)
1. These are applications seeking condonation of delay in filing and re- filing the present petition.
2. Admittedly, the present petition has been filed within the outer limit, as contemplated under the proviso to Section 34 (3) of Arbitration and Conciliation Act, 1996.
3. Learned counsel appearing for the respondent, who appears on Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:28.03.2023 13:08:27 advance notice does not oppose these applications.
4. Accordingly, these applications are allowed. O.M.P. (COMM) 114/2023
5. Learned counsel for the petitioner has been heard at some length.
6. List for further arguments on 13.04.2023.
SACHIN DATTA, J MARCH 27, 2023/cl Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:28.03.2023 13:08:27