Delhi High Court - Orders
Mangalore Refinery And Petrochemicals ... vs Driplex Water Engineering Private ... on 7 September, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 235/2022 & I.A. 8460/2022 (stay)
MANGALORE REFINERY AND
PETROCHEMICALS LIMITED ..... Petitioner
Through: Mr. Gopal Jain, Sr. Adv. with
Mr. Saswat Pattnaik, Mr. Sameer
Sharma, Advocates.
versus
DRIPLEX WATER ENGINEERING
PRIVATE LIMITED ..... Respondent
Through: Mr. Vikram Nandrajog, Advocate
[9810097083].
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 07.09.2022 I.A. 8459/2022 (for exemption) This is an application for exemption which has already been disposed of by the order dated 26.05.2022.
The Registry is directed not to list this application further. I.A. 12469/2022 (for permission to bring on record additional documents) This is an application on behalf of the petitioner to place on record certain additional documents which were part of the arbitral record. There is no objection from the non-applicant to the relief sought.
For the aforesaid reasons, the application is allowed and the Signature Not Verified Digitally signed O.M.P. (COMM) 235/2022 Page 1 of 2 By:SHITU NAGPAL Signing Date:08.09.2022 12:49:36 documents are taken on record.
The application stands disposed of. O.M.P. (COMM) 235/2022 & I.A. 8460/2022 (stay)
1. Mr. Vikram Nandrajog, learned counsel for the respondent, submits that the amount deposited by the petitioner in terms of the order dated 26.05.2022 is not in accordance with the award. Parties have filed their respective calculations, but the matter cannot be heard today in view of a part-heard matter.
2. List on 05.12.2022.
PRATEEK JALAN, J SEPTEMBER 7, 2022 'Bhupi'/ Click here to check corrigendum, if any Signature Not Verified Digitally signed O.M.P. (COMM) 235/2022 Page 2 of 2 By:SHITU NAGPAL Signing Date:08.09.2022 12:49:36