Delhi High Court - Orders
Crsc Research And Design Institute ... vs Dedicated Freight Corridor ... on 10 August, 2020
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~13 (original side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 184/2020 & I.A. 5642/2020, I.A.
5643/2020
CRSC RESEARCH AND DESIGN INSTITUTE
GROUP CO LTD ..... Petitioner
Through: Mr. Rajiv Nayar, Sr. Adv. with
Mr.Krishna Vijay Singh, Mr. Manish
Dembla, Mr. Ankur Khandelwal, Mr.
Nachiketa Goyal, Mr. Kartik Nayar, Mr.
Saurabh Seth, Advs.
versus
DEDICATED FREIGHT CORRIDOR
CORPORATION OF INDIA LIMITED & ORS .. Respondents
Through: Mr. Tushar Mehta, Solicitor
General, assisted by Ms. Garima Prashad,
Advocate-on-Record, Mr. Abhishek Kumar
Tripathi, Ms. Ankita Pandey and Mr.
Imtiyaz, Advs.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 10.08.2020
1. Both sides have been heard at length.
2. As this is a petition under Section 9 of the Arbitration and Conciliation Act, 1999, and neither side intends to place any further documents on record, both sides request that the matter be disposed of finally.
3. Both sides are at liberty to file any further submissions, not exceeding the submissions advanced during the hearing, within a Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P.(I) (COMM.) 184/2020 Page 1 of 2 Signing Date:11.08.2020 12:03:38 period of four days.
4. Parties are requested to keep the submissions as brief as possible.
5. Judgment reserved.
C. HARI SHANKAR, J.
AUGUST 10, 2020 dsn Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P.(I) (COMM.) 184/2020 Page 2 of 2 Signing Date:11.08.2020 12:03:38