Delhi High Court - Orders
Om Telecom Logistics Pvt Ltd vs Zte Telecom India Pvt Ltd on 1 December, 2023
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 369/2019, I.A. 12556/2019, I.A. 12557/2019,
I.A. 15309/2021, I.A. 15310/2021
OM TELECOM LOGISTICS PVT LTD ..... Petitioner
Through: Mr. Manish Sharma, Mr. Ambuj
Tiwari, Mr. Ninad Dogra and Ms.
Adya Rao, Advocates.
versus
ZTE TELECOM INDIA PVT LTD ..... Respondent
Through: Mr. Vijay Kaundal and Ms. Nandini
Aishwarya, Advocates.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 01.12.2023
1. Learned counsel for the respondent has submitted that the objection under Section 34 of the Arbitration & Conciliation Act, 1996 filed on behalf of the petitioner for setting aside the Award dated 29.01.2019 is time barred.
2. Submissions heard.
3. The Award which is under challenge is dated 29.01.2019. As per the submissions of the petitioner, the Award was received on 05.03.2019. The objections have been filed for the first time on 06.07.2019 which is beyond the prescribed period of three months and thirty days. Moreover, no sufficient cause has been given for delay in filing the Arbitral Award beyond three months either in objections or by a separate application for condonation of delay in filing of the objections in the extended period of thirty days. On the face of it the objections are barred by limitation and are This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 07/12/2023 at 20:58:25 hereby dismissed.
4. The petition is disposed of along with the pending applications.
NEENA BANSAL KRISHNA, J DECEMBER 1, 2023/va This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 07/12/2023 at 20:58:25