Delhi High Court - Orders
Reacon Engineers (India) Pvt. Ltd vs Airforce Naval Housing Board & Anr on 15 February, 2021
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 28/2021
REACON ENGINEERS (INDIA) PVT. LTD...... Petitioner
Through Mr. Jayant Mehta, Adv. With
Ms. Dibyadyuti Banerjee, Advs.
versus
AIRFORCE NAVAL HOUSING
BOARD & ANR. ..... Respondents
Through None
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 15.02.2021
(Video-Conferencing)
O.M.P. (COMM) 28/2021, I.A. 959/2021 (Under Section 5 of Limitation Act, read with Section 151 of CPC), I.A. 960/2021 (Under Section 151 of CPC- for exemption), I.A. 961/2021(Under Section 151 of CPC- for condonation of delay) IA 2223/2021 (stay) Renotify on 18th February, 2021 in order to enable the petitioner to place on record the supplementary note of submissions setting out, precisely, (i) the exact nature of dispute before the learned arbitrator,
(ii) the claims, with the decision of the learned arbitrator regarding which the petitioner is aggrieved and (iii) the infirmity in the decision of the learned arbitrator, which would merit interference by this Court.
C. HARI SHANKAR, J FEBRUARY 15, 2021 r.bararia Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:17.02.2021 09:52:24