Delhi High Court - Orders
Chacha Nehru Bal Chikitsalaya, Delhi vs M/S Induction Corporate Solutions Pvt ... on 9 October, 2023
Author: V. Kameswar Rao
Bench: V. Kameswar Rao, Anoop Kumar Mendiratta
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO (COMM) 206/2023 & CM APPL. 51971-51974/2023
CHACHA NEHRU BAL CHIKITSALAYA, DELHI
..... Appellant
Through: Ms. Avni Singh, Adv. with Dr. Manoj
Kumar Gupta and Mr. Vineet Arora
versus
M/S INDUCTION CORPORATE SOLUTIONS PVT LTD
..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 09.10.2023 CM Appls. 51972/2023 & 51974/2023 Allowed, subject to just exceptions.
Application disposed of.
CM Appl. 51973/2023This is an application filed by the petitioner for filing lengthy list of dates and synopsis.
For the reasons stated in the application, the same is allowed. Application disposed of.
FAO (COMM) 206/2023 & CM Appl. 51971/2023
1. We take on record the submission made by learned counsel for the appellant that the challenge to the award dated September 26, 2019 is only to the extent of the claim B of the respondent which was allowed by the learned Arbitrator, whereby, the learned Arbitrator has granted an amount of ₹41,77,761.26/- towards payment of 50 additional manpower on holidays.
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 12/10/2023 at 02:25:25
2. If that be so, issue notice to the respondent returnable on November 24, 2023.
V. KAMESWAR RAO, J ANOOP KUMAR MENDIRATTA, J OCTOBER 9, 2023/ds 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 12/10/2023 at 02:25:25