Delhi High Court - Orders
Augmont Gold Pvt Ltd vs One97 Communication Limited on 13 July, 2021
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~15(Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB. A. (COMM.) 30/2021, I.A. 8191/2021,I.A. 8192/2021 &
I.A. 8193/2021
AUGMONT GOLD PVT LTD ..... Petitioner
Through: Mr. Harikesh Anirudhan, Adv.
versus
ONE97 COMMUNICATION LIMITED ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 13.07.2021
(Video-Conferencing)
1. Mr. Harikesh appears on behalf of Mr. Pankaj Bhagat, the Counsel on record in this matter and seeks an adjournment on the ground that Mr. Bhagat had to urgently leave for his hometown.
2. Re-notify for preliminary hearing on 4th August, 2021.
3. Before the next date of hearing, both sides are directed to place on record, short notes of their respective submissions, not exceeding six pages. The appellant would set out, precisely, (i) the nature of the dispute before the arbitral tribunal, (ii) the findings of the learned arbitral tribunal with respect to the claims/ counter claims with which the appellant is aggrieved, and the reasoning of the learned arbitral tribunal for arriving at the said findings, and, (iii) why this court should interfere with the said findings, given the scope of its Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI ARB. A. (COMM.) 30/2021 Page 1 of 2 Signing Date:14.07.2021 08:52:30 jurisdiction under Section 37 of the Arbitration & Conciliation Act, 1996.
4. The advance copy of the submissions would be provided to learned Counsel for the respondent, who may file short submissions by way of response thereto. Both submissions be placed on record at least 24 hours in advance of the next date of hearing.
C.HARI SHANKAR, J JULY 13, 2021 ss Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI ARB. A. (COMM.) 30/2021 Page 2 of 2 Signing Date:14.07.2021 08:52:30