Jmc Projects India Ltd vs Ministry Of Health And Family Welfare, ... on 20 September, 2022

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Delhi High Court - Orders

Jmc Projects India Ltd vs Ministry Of Health And Family Welfare, ... on 20 September, 2022

Bench: Anup Jairam Bhambhani

                          $~31 & 32
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     O.M.P. (COMM) 219/2022 and I.A. 7040/2022, I.A. 7041/2022 &
                                I.A. 7044/2022

                                JMC PROJECTS INDIA LTD                    ..... Petitioner
                                              Through: Mr. Vikas Mishra, Advocate with Mr.
                                                       Nikhil Chawla, Advocate and Mr.
                                                       Manish Jha, Advocate.
                                              versus
                                MINISTRY OF HEALTH AND FAMILY WELFARE,
                                GOVERNMENT OF INDIA                       ..... Respondent
                                              Through: Mr. Praveen Kumar Jain, Advocate
                                                       with Ms. Rashmi Kumari, Advocate
                                                       and Ms. Shalini Jha, Advocate.

                          +     O.M.P. (COMM) 271/2022 and I.A. 10289/2022 & I.A. 10290/2022,

                                MINISTRY OF HEALTH AND FAMILY WELFARE..... Petitioner
                                              Through: Mr. Praveen Kumar Jain, Advocate
                                                         with Ms. Rashmi Kumari, Advocate
                                                         and Ms. Shalini Jha, Advocate.
                                              versus
                                M/S JMC PROJECTS (INDIA) LTD.               ..... Respondent
                                              Through: Mr. Vikas Mishra, Advocate with Mr.
                                                         Nikhil Chawla, Advocate and Mr.
                                                         Manish Jha, Advocate.
                                CORAM:
                                HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                                    ORDER

% 20.09.2022 O.M.P. (COMM.) 219/2022 Mr. Praveen Kumar Jain, learned counsel for the respondent seeks further time to file reply to the petition.

Signature Not Verified Digitally Signed By:SUNITA RAWAT Signing Date:22.09.2022 OMP (COMM.) Nos. 219/2022 & 271/2022 Page 1 of 2 14:47:03

2. Let reply be filed within 04 weeks; rejoinder thereto, if any, be filed within 03 weeks thereafter; with copies to the opposing counsel.

3. List on 10th January 2023.

O.M.P.(COMM.) 271/2022

4. Since by way of the present petition under section 34 of the Arbitration & Conciliation Act 1996, the petitioner has filed cross- objections impugning arbitral award dated 24.09.2021, which is also the subject matter of O.M.P. (COMM.) No. 219/2022, issue notice.

5. Mr. Nikhil Chawla, learned counsel for the respondent accepts notice;

and seeks time to file reply.

6. Let reply be filed within 04 weeks; rejoinder thereto, if any, be filed within 03 weeks thereafter; with copies to the opposing counsel.

7. Re-notify on 10th January 2023.

I.A. No.7043/2022 in O.M.P.(COMM.) 219/2022 I.A. No.10291/2022 in O.M.P.(COMM.) 271/2022

8. Since the arbitral records have already been requisitioned, these applications are disposed of as having become infructuous.

ANUP JAIRAM BHAMBHANI, J SEPTEMBER 20, 2022 Ne Signature Not Verified Digitally Signed By:SUNITA RAWAT Signing Date:22.09.2022 OMP (COMM.) Nos. 219/2022 & 271/2022 Page 2 of 2 14:47:03

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Delhi High Court - Orders