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Delhi High Court - Orders

Nlc India Ltd vs Driplex Water Engineering Pvt Ltd on 20 August, 2024

Author: C. Hari Shankar

Bench: C. Hari Shankar

                             $~22
                             *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                             +         O.M.P. (COMM) 153/2023
                                       NLC INDIA LTD                                                  .....Petitioner
                                                                            Through: Mr Pallav Shishodia, Sr Adv.
                                                                            with Mr. Anil Nag and Mr. Arun Singh,
                                                                            Advs.

                                                                            versus

                                       DRIPLEX WATER ENGINEERING PVT LTD ....Respondent
                                                    Through: Mr. Anil Dutt Mr. Sumeet
                                                    Sharma Mr. Anupam Chaudhary and Mr.
                                                    Sarvesh Mehra Advs.

                                       CORAM:
                                       HON'BLE MR. JUSTICE C. HARI SHANKAR
                                                    ORDER

% 20.08.2024

1. Rejoinder, stated to have been filed by the petitioner is not on record.

2. Learned counsel for the petitioner is directed to coordinate with the Registry and ensure that the rejoinder is placed on record.

3. List for hearing and disposal at the end of the Board on 6 November 2024.

4. Interim order to continue till the next date of hearing.

5. Both sides are directed to place on record short notes of their respective submissions not exceeding six pages each after exchanging O.M.P. (COMM) 153/2023 Page 1 of 2 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 22/08/2024 at 00:43:47 copies with each other at least a week in advance of the next date of hearing.

6. Additionally, the petitioner is directed to place on record a brief precis of the impugned arbitral award not exceeding two pages after service of the copy on the learned counsel for the respondent.

7. The amount that has been deposited by the petitioner with this Court consequent to order dated 26 April 2023 is directed to be released to the respondent on the respondent furnishing an unconditional and irrevocable bank guarantee drawn on nationalized bank to the satisfaction of the Registry of this Court.

8. The release shall remain subject to outcome of the present petition.

C. HARI SHANKAR, J AUGUST 20, 2024 dsn Click here to check corrigendum, if any O.M.P. (COMM) 153/2023 Page 2 of 2 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 22/08/2024 at 00:43:47