Delhi High Court - Orders
Isar Engineers Private Ltd vs Ntpc-Sail Power Company Ltd on 24 November, 2022
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 304/2018
ISAR ENGINEERS PRIVATE LTD. ..... Petitioner
Through: Ms. Kiran Suri, Sr. Adv. with
Mr. Hitendra Nath Rath, Ms.
Aishwarya Kumar, Ms. Vidushi
Garg, Advocates
(M:8826299042)
versus
NTPC-SAIL POWER COMPANY LTD. ..... Respondent
Through: Mr. Sanjay Rawat, Advocate
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 24.11.2022 [Physical Hearing/ Hybrid Hearing]
1. Written submissions have been filed on behalf of the petitioner. However no written submissions have come to be filed on behalf of respondent. Respondent is appearing through video conferencing, however, he submits that there is connectivity problem from his side.
2. It is submitted on behalf of the respondent that digital copy of the arbitral record has been filed before this Court, however, the same is not on record. Let the Registry place the digital record of arbitral record in the present file.
3. The respondent is directed to file their written submissions along with the judgments they wish to rely upon before the next date of hearing.
4. It is clarified that in case respondent does not file the Signature Not Verified Digitally Signed By:PREETI Signing Date:29.11.2022 11:31:26 submissions before the next date of hearing, the hearing of the matter shall commence.
5. List on 23.01.2023.
MINI PUSHKARNA, J NOVEMBER 24, 2022 au Signature Not Verified Digitally Signed By:PREETI Signing Date:29.11.2022 11:31:26