Delhi High Court - Orders
Bla - S&P (Jv) vs Executive Engineer, National Highway ... on 18 December, 2023
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 396/2020, I.A. 2889/2020
BLA - S&P (JV) ..... Petitioner
Through: None.
versus
EXECUTIVE ENGINEER, NATIONAL HIGHWAY DIVISION,
ROAD CONSTRUCTION DEPARTMENT,
PURNIA ..... Respondent
Through: Mr. Azmat H. Amanullah and Mr.
Hardik Choudhary, Advocates.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 18.12.2023
1. None for the petitioner.
2. Renotify on 15.04.2024.
3. Later, Mr. M. Dutta, learned counsel for the petitioner appeared and has been apprised of the order. He submitted that the arbitral records could not be requisitioned as the intimation was sent at the wrong address. He further stated that the correct address of learned Arbitrator is as follows :-
Shri A.K. Yadav 5D-PH, Eldeco Mystic Green, Plot No. 3, Omicron-I, Greater Noida, U.P. - 201308.
Email: [email protected]
4. Let digitised copy of the arbitral records be requestioned in compliance of the last order.
MANOJ KUMAR OHRI, J DECEMBER 18, 2023/ga This is a digitally signed order.
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