Delhi High Court - Orders
Delhi Development Authority vs Electronics Corporation Of India ... on 21 January, 2019
Author: Anu Malhotra
Bench: Anu Malhotra
$~72
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 48/2019 and CM no.1372/2019
DELHI DEVELOPMENT AUTHORITY ..... Petitioner
Through:
versus
ELECTRONICS CORPORATION OF INDIA LIMITED (ECIL)
..... Respondent
Through:
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 21.01.2019 The matter is reserved for orders.
A perusal of the record however indicates that vide the petition the petitioner seeks the setting aside of the impugned award dated 1.12.2017 of the Appellate Authority as well as the award dated 14.1.2013 of the Sole Arbitrator.
Placed on record is the order of the Additional Secretary and Appellate Authority, Ministry of Law and Justice, Department of Legal Affairs under the provisions of permanent machinery of Arbitration in Appeal No. 02/AS/(RY)/2017 in Case No. PMA/Dr.GR/17/2012 arising out of arbitral award dated 09.01.2013.
The prayer made in the petition is to the effect:
a. Set aside the said impugned award dated 01/12/2017 passed by the Ld. Appellate Authority as well as award dated 14/01/2013 passed by the Ld. Sole arbitrator;
b. Allow the present petition against the 14/01/2013 and 01/12/2017, as aforesaid.
Further more, a perusal of the records of CM(M) 41/2019 and 47/2019, indicate that the same order dated 1.12.2017 of the Appellate Authority is placed in each of them. The order of the Appellate Authority which deals with the award of the Sole Arbitrator dated 14.1.2013 be placed on the record by the petitioner in the form of the certified copy of the same and not in the form true typed copies in the circumstances which be filed within a week.
Renotify on 31.1.2019.
ANU MALHOTRA, J JANUARY 21, 2019