Delhi High Court - Orders
Engineers India Limited vs Jmc Projects India Ltd on 25 July, 2024
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 458/2018& I.A. 15233/2018, I.A. 8443/2020
ENGINEERS INDIA LIMITED .....Petitioner
Through: Mr. Sandeep Sethi, Sr. Adv., Mr.
Amit Dhingra, Mr. Rohit Mahajan,
Mr. Sumer Seth, Advs.
versus
JMC PROJECTS INDIA LTD .....Respondent
Through: Mr. Ayush Agrawal, Mr. Vikran S.
Bloria, Mr. Sushant Tomar, Ms. Anu
Tewari, Mr. Pranav Saigal, Advs.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 25.07.2024
1. Mr. Agrawal, learned counsel for the respondent states that the proposal for settlement under "Vivad Se Vishwas Scheme" which was rejected by petitioner has been challenged by the respondent in W.P. (C) 1428/2024.
2. Mr. Sethi, learned senior counsel for the petitioner states that there is no obligation on the petitioner to settle with the respondent under "Vivad Se Vishwas Scheme" as the petitioner is of the view that the impugned Award is fraudulent.
3. The present petition is being posted post 23.08.2024 (the next date of hearing in W.P. (C) 1428/2024). In case, there is no order in favor of the respondent in W.P. (C) 1428/2024, the present petition will be heard and 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 31/07/2024 at 20:36:40 decided on the next date of hearing.
4. List on 02.09.2024.
JASMEET SINGH, J JULY 25, 2024/NG 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 31/07/2024 at 20:36:40