Delhi High Court - Orders
Ntpc Tamil Nadu vs M/S Rpp Infra on 18 September, 2020
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~5(original side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 451/2020 & I.A. 7246/2020, I.A. 7247/2020,
I.A. 7248/2020
NTPC TAMIL NADU ..... Petitioner
Through: Mr. Nikhil Kandpal, Adv.
versus
M/S RPP INFRA ..... Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 18.09.2020 (Video-Conferencing) I.A. 7246/2020 in O.M.P. (COMM) 451/2020
1. Subject to the petitioner filing legible copies of the dim annexures, on which the petitioner seeks to rely, within two weeks from today, the prayers in this application are allowed.
2. The application stands disposed of.
I.A. 7247/2020 in O.M.P. (COMM) 451/2020
1. Mr. Kandpal undertakes to file duly notarised affidavit within one week.
2. Subject to the above undertaking, the prayer in the application is allowed.
Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 451/2020 Page 1 of 2 Signing Date:19.09.2020 15:56:20I.A. 7248/2020 in O.M.P. (COMM) 451/2020
1. Subject to the petitioner making good the deficiencies in court fees and process fee within one week from today, exemption is granted for the present.
2. The application stands disposed of.
O.M.P. (COMM) 451/2020
1. This is a petition under Section 34 of the Arbitration & Conciliation Act, 1996, challenging award dated 18th October, 2019 and additional award dated 22nd December, 2019.
2. Issue notice.
3. Counter affidavit, if any, be filed within four weeks, with advance copy to learned counsel for the petitioner, who may file rejoinder thereto, if any, within two weeks thereof.
4. Renotify on 17th November, 2020.
C. HARI SHANKAR, J.
SEPTEMBER 18, 2020 dsn Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 451/2020 Page 2 of 2 Signing Date:19.09.2020 15:56:20