Delhi High Court - Orders
M/S Klj Developers Pvt. Ltd vs Mr. Anjani Kumar Rai on 4 December, 2020
Author: Rekha Palli
Bench: Rekha Palli
Via video conferencing
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP(COMM)570/2020
M/S KLJ DEVELOPERS PVT. LTD ...... Petitioner
Through Mr.Ajay Kumar Thakur with
Mr.Rishi Raj, Advs.
versus
MR. ANJANI KUMAR RAI ..... Respondent
Through None.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 04.12.2020
I.A. 11411/2020
1. Allowed, subject to all just exceptions.
OMP(COMM)570/2020, I.A. 11410/2020 & I.A. 11412/2020
2. This is a petition under Section 34 of the Arbitration and Conciliation Act, 1996 assailing the award dated 27.05.2020.
3. Learned counsel for the petitioner submits that the findings in the impugned award are wholly perverse as the learned Arbitrator has allowed the claims of the respondent, which were, in fact, not even raised before the learned Arbitrator.
4. Upon the petitioner filing process fee, issue notice to the respondent through all permissible modes including electronic means on the email address furnished in the memo of parties, returnable on Signature Not Verified Digitally Signed By:SAURABH RAWAT Signing Date:05.12.2020 17:54:10 23.02.2021.
5. Reply, if any, be filed within four weeks. Rejoinder thereto, if any, be filed within three weeks thereafter.
6. Subject to the petitioner depositing the awarded amount with up-to date interest with the Registrar General of this Court within six weeks, the operation of the impugned award shall remain stayed till the next date.
REKHA PALLI, J.
DECEMBER 4, 2020 sr Signature Not Verified Digitally Signed By:SAURABH RAWAT Signing Date:05.12.2020 17:54:10