Delhi High Court - Orders
Icra Limited vs Naresh Takkar on 21 May, 2024
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 233/2024 & I.As. 29910/2024, 29911/2024
ICRA LIMITED ..... Petitioner
Through: Mr. Khowaja Siddiqui, Mr. Ashwini
Kumar, Mr. Jay Singh, Mr. Arbaaz
Khan, Mr. Tushar Bhatija, Ms.
Rachita Sood, Mr. Shashank Singh,
Mr. Shadab Ahamd & Mr. Sandeep
Kumar, Advocates.
versus
NARESH TAKKAR ..... Respondent
Through: Ms. Sonal Chhabalani & Mr. Raghav
Shukla, Advocates.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 21.05.2024
1. The fresh Petition under Section 34 of the Arbitration and Conciliation Act, 1996 has been filed on behalf of the petitioner against the Award dated 19.11.2023 rectified by Award dated 30.01.2024.
2. Counsel for the respondent has appeared on advance notice and put in appearance.
3. Counsels for the parties submit that the EX.P. 113/2024 is listed before the Court of Hon'ble Mr. Justice Jasmeet Singh and request that the present petition may also be listed with the said EX.P. 113/2024.
4. In view of the submissions made, the present petition be listed with EX.P. 113/2024 before Mr. Jasmeet Singh, subject to orders of the Hon'ble Judge In-charge (Original Side), on 08.08.2024.
NEENA BANSAL KRISHNA, J MAY 21, 2024/S.Sharma 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 25/05/2024 at 00:39:21