Ircon International Ltd vs Pnc-Jain Construction Co.(Jv) on 11 January, 2019

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Delhi High Court - Orders

Ircon International Ltd vs Pnc-Jain Construction Co.(Jv) on 11 January, 2019

Bench: Rajiv Shakdher

$~18
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+      O.M.P. (COMM) 9/2019 & I.A. Nos. 320/2019 & 322/2019
       IRCON INTERNATIONAL LTD                           ..... Petitioner
                           Through:    Mr. Akhil Sibal, Senior Advocate
                                       with Ms. Monisha Handa, Mr. Mohit
                                       D. Ram, Mr. Pranav Gadi and Ms.
                                       Nitya Gupta, Advs

                           versus


       PNC-JAIN CONSTRUCTION CO.(JV)            ..... Respondent
                     Through: Mr. Susshil Daga with Mr. Pallav
                              Mongia and Ms. Nupur Trivedi, Advs


       CORAM:
       HON'BLE MR. JUSTICE RAJIV SHAKDHER
                    ORDER

% 11.01.2019 I.A. No. 321/2019(Exemption)

1. Allowed, subject to just exceptions.

CAV 13/2019

2. Since the respondent has entered appearance, the caveat stands discharged.

O.M.P. (COMM) 9/2019 & I.A. Nos. 320/2019 (Stay) & 322/2019 (Delay of 86 days in re-filing)

3. Issue notice.

4. Mr. Susshil Daga accepts notice on behalf of the respondent.

O.M.P. (COMM) 9/2019 page 1 of 2

5. Reply be filed both, to the application for condonation of delay in re- filing as well as to the main petition, if found necessary, within four weeks from today.

6. Mr. Sibal, who, appears for the petitioner, says that his client is willing to deposit the entire decretal amount within six weeks from today, and, that therefore the operation of impugned award be stayed.

7. Accordingly, the petitioner, as indicated by Mr. Sibal, will deposit the entire decretal amount within six weeks from today.

8. Subject to the deposit being made, the operation of the impugned award shall remain stayed till further orders of the Court.

9. In the meanwhile, the Registry will summon the Arbitration record.

10. Counsel for the parties will file their written submissions not exceeding three pages each before the next date of hearing.

11. A common convenience set of documents will also be filed by counsel for the parties.

12. Renotify the matter on 16.07.2019.




                                              RAJIV SHAKDHER, J
JANUARY 11, 2019
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O.M.P. (COMM) 9/2019                                              page 2 of 2

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Delhi High Court - Orders