Delhi High Court - Orders
Swastik Pipe Ltd vs Shri Ram Autotech Pvt. Ltd on 18 March, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 241/2021
SWASTIK PIPE LTD. ..... Petitioner
Through: Mr. Sanjay Jain and Ms. Puja
Chourasiya, Advocate.
versus
SHRI RAM AUTOTECH PVT. LTD. ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 18.03.2021
1. Mr. Sanjay Jain, learned counsel for the Petitioner has been heard at length. He has placed judgments of the Supreme Court in Trimex International FZE Ltd. Dubai Vs. Vedanta Aluminium Ltd., India1 and M/s. Caravel Shipping Services Pvt. Ltd. Vs. Premier Sea Food Exim Pvt. Ltd. 2 . He further sought to differentiate the judgment of this Court in Parmeet Singh Chatwal & Ors. Vs. Ashwani Sahani3.
2. Arguments heard. Order reserved.
SANJEEV NARULA, J MARCH 18, 2021 nd 1 Trimex International FZE Ltd. Dubai Vs. Vedanta Aluminium Ltd., India, (2010) 3 SCC 1 2 M/s. Caravel Shipping Services Pvt. Ltd. Vs. M/s. Premier Sea Food Exim Pvt. Ltd., (2019) 11 SCC 461 3 Parmeet Singh Chatwal & Ors. Vs. Ashwani Sahani, MANU/DE/0442/2020 Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:20.03.2021 17:51