Delhi High Court - Orders
Amazing Research Laboratories Ltd vs Krishna Pharma on 22 March, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~77
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 376/2020
AMAZING RESEARCH LABORATORIES LTD. ..... Petitioner
Through: Mr. Akshay Ringe, Advocate.
versus
KRISHNA PHARMA ..... Respondent
Through: Mr. A. Selvin Raja, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 22.03.2022
1. List on 12th July, 2022 for arguments.
2. Parties are directed to file a brief note of submissions, not exceeding three pages, along with relevant caselaws, if any, at least one week before the next date of hearing. Copy thereof also be sent to the Ld. Court Master via e-mail, within the same timeline. The note should concisely indicate the following: (i) the exact dispute before the Ld. Arbitral Tribunal, (ii) the claims in respect of which the Petitioner is aggrieved, (iii) the decision as well as the reasoning of the Ld. Arbitral Tribunal, qua such claims, with reference to the relevant para and page numbers of the impugned award, and
(iv) grounds as to why the decision of the Ld. Arbitral Tribunal merits/does not merit interference, in view of Section 34 of the Arbitration and Conciliation Act, 1996 and the parameters laid down by the Supreme Court in respect of each ground of challenge raised.
3. The Petitioner is also directed to file a gist of award, not exceeding 5 Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:23.03.2022 13:19:04 pages, within the aforementioned timelines.
SANJEEV NARULA, J MARCH 22, 2022 d.negi Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:23.03.2022 13:19:04