Delhi High Court - Orders
Union Of India vs Ms Bhagheeratha Engineering Ltd on 27 October, 2022
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 432/2022 & I.A. Nos. 17141/2022,
17142/2022, 17143/2022 & 17144/2022
UNION OF INDIA ..... Petitioner
Through: Mr. Arnav Kumar, CGSC with
Mr. Suprateek Neogi,
Mr. Gurudas Khurana and
Mr. Harshil Manchanda,
Advocates.
(M): 7206023456
Email: [email protected]
versus
MS BHAGHEERATHA ENGINEERING LTD..... Respondent
Through: None.
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 27.10.2022 I.A. Nos. 17141/2022 (Application on behalf of petitioner under Section 5 of the Limitation Act, 1963 read with Section 151 CPC for seeking condonation of delay of 128 days in re-filing the objection petition U/s 34 of the Arbitration and Conciliation Act, 1996)
1. This is an application under Section 5 of Limitation Act read with Section 151 CPC seeking condonation of delay of 128 days in re- filing objection petition under Section 34 of Arbitration and Conciliation Act, 1996.
2. Issue notice to respondent by all modes.
3. Reply be filed within four weeks. Rejoinder thereto, if any, be filed within two weeks thereafter.
Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:03.11.2022 19:09:094. Re-notify the matter on 07.02.2023.
MINI PUSHKARNA, J OCTOBER 27, 2022 c Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:03.11.2022 19:09:09