Delhi High Court - Orders
Ministry Of Health And Family Welfare vs M/S Jmc Projects (India) Ltd on 8 July, 2022
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 271/2022 & I.A. 10289/2022, 10290/2022,
10291/2022
MINISTRY OF HEALTH AND FAMILY WELFARE ..... Petitioner
Through: Mr. Praveen Kumar Jain, Mr. Naveen
Kumar Jain, Ms. Rashmi Kumari,
Ms.Shalini Jha & Mr. Rahul Lakhera,
Advocates.
versus
M/S JMC PROJECTS (INDIA) LTD. ..... Respondent
Through: Mr. Vikas Mishra, Mr. Nikhil
Chawla, Mr. Yogesh Dalal &
Mr.Amit Kumar, Advocates.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 08.07.2022 The respondent/claimant is also stated to have filed objections under section 34 of the Arbitration & Conciliation Act, 1996 to the same award dated 24.09.2021 that is impugned by way of the present petition.
Accordingly, as requested by counsel for the parties, re-notify on 20th September 2022, the date on which the connected case bearing O.M.P. (COMM) No. 219/2022 is listed before this court.
List alongwith O.M.P. (COMM) No. 219/2022 on 20th September 2022.
ANUP JAIRAM BHAMBHANI, J.
JULY 8, 2022/uj Signature Not Verified Digitally Signed By:SUNITA RAWAT Signing Date:12.07.2022 15:01:39