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Jsiw Infrastructure Pvt Ltd vs Ongc Ltd on 30 May, 2022

Author: Anup Jairam Bhambhani

Bench: Anup Jairam Bhambhani

                          $~13 & 14
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    O.M.P. (COMM) 148/2021
                               JSIW INFRASTRUCTURE PVT LTD              ..... Petitioner
                                              Through: Mr. Aayush Agarwala with Mr.
                                                       Siddham Nahata, Advocates.

                                                  versus

                               ONGC LTD                                        ..... Respondent
                                                  Through:    Ms. Aakriti Dawar with Mr. Sawran
                                                              Agrawal, Ms. Kavya Pahwa and Ms.
                                                              Ayushi Gupta, Advocates.
                          +    O.M.P. (COMM) 149/2021
                               JSIW INFRASTRUCTURE PVT LTD              ..... Petitioner
                                              Through: Mr. Aayush Agarwala with Mr.
                                                       Siddham Nahata, Advocates.

                                                  versus

                               ONGC LTD                                        ..... Respondent
                                                  Through:    Ms. Aakriti Dawar with Mr. Sawran
                                                              Agrawal, Ms. Kavya Pahwa and Ms.
                                                              Ayushi Gupta, Advocates.

                               CORAM:
                               HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                            ORDER

% 30.05.2022 Ms. Aakriti Dawar, learned counsel appearing for ONGC Ltd. states that costs of Rs. 25,000/- (Rupees Twenty-five Thousand Only) have been paid in O.M.P. (COMM) No. 148/2021 by reason of the respondent not having filed the reply on time. However, costs have not been paid in the other petition i.e. O.M.P. (COMM) No. 149/2021.

2. Let costs of Rs. 25,000/- (Rupees Twenty-five Thousand Only) for delayed filing of reply in O.M.P. (COMM) No. 149/2021 be also paid as directed by order dated 21.03.2022.

3. Mr. Aayush Agarwala, learned counsel for the petitioner submits that the petitioner does not wish to file any rejoinder in these matters.

4. The court is informed that written statements have been filed on behalf of the petitioner in compliance of order dated 17.12.2021. However, written statements have not been filed on behalf of the respondent. Let the same be done before the next date, with copy to the opposing counsel.

5. Insofar as the request for calling of arbitral records is concerned, Mr. Agarwala submits that he has filed the relevant portions of the record alongwith the petitions. Ms. Dawar may examine if any further documents from the records are material and relevant in the present proceedings; and, if so, indicate the same to Mr. Agarwala within 07 days from today, who offers to file the same on record before the next date.

6. Re-notify for hearing on 12th October 2022 at 03:00 p.m. ANUP JAIRAM BHAMBHANI, J.

MAY 30, 2022 ds Signature Not Verified Digitally Signed By:DIVYA SHARMA Signing Date:31.05.2022 O.M.P. (COMM) 148/2021 & conn. Page 2 of 2 15:05:22