Delhi High Court - Orders
Nlc India Ltd vs Driplex Water Engineering Pvt Ltd on 8 January, 2024
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 153/2023, I.As. 7826/2023 & 7829/2023
NLC INDIA LTD ..... Petitioner
Through: Mr Pallav Shishodia, Sr Adv. with
Mr Anil Nag, Adv (M. 9811036727)
versus
DRIPLEX WATER ENGINEERING PVT LTD ..... Respondent
Through: None.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 08.01.2024
1. This hearing has been done through hybrid mode.
2. The Petitioner-NLC India Ltd. has filed the present petition under Section 34 of the Arbitration and Conciliation Act, 1996, challenging the final Award dated 8th November, 2022 passed by the ld. Sole Arbitrator.
3. None appears for the Respondent. No reply and rejoinder to the present petition has been filed.
4. The matter has already been adjourned on two occasions. Last opportunity is granted to file the reply within six weeks, failing which the right to file reply shall stand automatically closed.
5. List before the Joint Registrar on 23rd February, 2024.
6. List before the Court on 17th May, 2024.
7. Interim order to continue.
PRATHIBA M. SINGH, J.
JANURARY 08, 2024 mr/dn This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/01/2024 at 22:44:56