Delhi High Court - Orders
National Highways Authority Of India vs Raiganj-Dalkhola Highways Limited on 14 January, 2022
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~28 (Original)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 53/2022 & I.A.709/2022, I.A.710/2022,
I.A.711/2022, I.A.712/2022, I.A.713/2022
NATIONAL HIGHWAYS AUTHORITY OF INDIA
..... Petitioner
Through: Mr. Rajiv Kapoor and Mr.Srikant
Sharma, Advs.
versus
RAIGANJ-DALKHOLA HIGHWAYS LIMITED
..... Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 14.01.2022
(Video-Conferencing)
I.A.710/2022 (exemption)
1. Exemption allowed subject to all just exceptions.
2. The application is disposed of.
I.A.711/2022 (exemption)
3. Subject to the petitioner filing legible copies of any dim or illegible documents on which it may seek to place reliance within four weeks from today, exemption is granted for the present.
Signature Not Verified Digitally Signed OMP(COMM.) 53/2022 Page 1 of 2 By:SUNIL SINGH NEGI Signing Date:25.01.2022 11:18:254. The application is disposed of.
O.M.P. (COMM) 53/2022
5. The impugned Award runs into 542 pages. The synopsis filed with the petition is insufficient. As such, the petitioner is directed to place on record a proper synopsis under separate heads, identifying (i) the exact nature of the dispute before the learned Arbitral Tribunal, (ii) the decision of the learned Arbitral Tribunal qua the claims/counter claims with which the petitioner is aggrieved, (iii) the reasoning of the learned Arbitral Tribunal in arriving at the said decision, and (iv) why this Court should interfere with the decision given the parameters of its jurisdiction under Section 34 of the Arbitration and Conciliation Act, 1996. Mr. Kapoor seeks and is granted one week to do so.
6. Re-notify on 28th January, 2022.
C. HARI SHANKAR, J JANUARY 14, 2022/kr Signature Not Verified Digitally Signed OMP(COMM.) 53/2022 Page 2 of 2 By:SUNIL SINGH NEGI Signing Date:25.01.2022 11:18:25