Delhi High Court - Orders
Ansal Properties & Ifrastructure Ltd vs Centre For Development Of Telematics ... on 9 August, 2021
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~3(Original Side-2020 List)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 209/2020
ANSAL PROPERTIES & IFRASTRUCTURE LTD
..... Petitioner
Through: Mr. Vikas Goel & Mr. Vivek
Gupta, Advs.
versus
CENTRE FOR DEVELOPMENT OF TELEMATICS (C-DOT)
& ANR ..... Respondents
Through: Mr. Udit Seth, Adv. For R1
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 09.08.2021
(Video-Conferencing)
1. Pleadings in this case are complete. The arbitral award has been received. The written submissions of the petitioner are on record.
2. Mr. Sethi, learned Counsel for Respondent No. 1, submits that he would ensure that the written submissions of the respondents are also on record before the next date of hearing.
3. Respondent No. 2 is the arbitrator, who had arbitrated on the disputes. He is not a necessary party. Accordingly, Respondent No. 2 stands struck off from the array of parties.
4. Re-notify for disposal, at the end of the Board, subject to part- heard matters, if any, on 26th August, 2021.
Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 209/2020 Page 1 of 2 Signing Date:11.08.2021 18:09:565. As this matter is of 2011 vintage, it shall be reflected as part- heard, at the end of the Board, subject to earlier part-heard matters, if any, along with the 2021 matters on 26th August, 2021.
C. HARI SHANKAR, J.
AUGUST 9, 2021 ss Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 209/2020 Page 2 of 2 Signing Date:11.08.2021 18:09:56