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Delhi High Court - Orders

Girdhar Impex Limited vs A And A Automobiles Private Ltd on 3 May, 2023

Author: Prateek Jalan

Bench: Prateek Jalan

                            $~44
                            *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                            +      O.M.P. (E) (COMM.) 15/2023
                                   GIRDHAR IMPEX LIMITED                        ..... Petitioner
                                                  Through: Dr. Farrukh Khan, Mr. Amrit Jot
                                                              Singh Lamba, Advocates.

                                                         versus

                                   A AND A AUTOMOBILES PRIVATE LTD     ..... Respondent
                                                Through: Ms. Zubeda Begum, Mr. R.L.
                                                         Sinha,   Ms. Neha      Narang,
                                                         Advocates.

                            CORAM:
                            HON'BLE MR. JUSTICE PRATEEK JALAN

                                                         ORDER

% 03.05.2023

1. By way of this petition under Section 27 of the Arbitration and Conciliation Act, 1996, the applicant (claimant in arbitral proceedings) seeks directions of the Court to summon six witnesses mentioned in paragraph 4 of the petition.

2. Dr. Farrukh Khan, learned counsel for the petitioner, relies upon an order of the learned arbitrator dated 18.02.2023, wherein the learned arbitrator has recorded that he has perused the list of witnesses, and in the facts and circumstances of the case, liberty has been given to approach this Court for summoning of the witnesses.

3. Ms. Zubeda Begum, learned counsel for the respondent, submits that the respondent's contentions on the scope, relevance and probative value of any evidence led by the summoned witnesses may be reserved to Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:04.05.2023 19:53:03 O.M.P. (E) (COMM.) 15/2023 Page 1 of 3 be adjudicated before the learned arbitrator. Subject to this reservation, she has no objection to the relief sought.

4. In view of the above, summons will issue to the six witnesses mentioned in paragraph 4 of the petition to appear before the learned arbitrator on the following dates: -

Particulars of the Witness Date, Time & Venue to be mentioned in the summons
1. Concerned official/ clerk from On 13.07.2023 at 03:00 PM, the office of OSD/HOD Supreme Court Bar Co-Operative (Industrial Department), Noida House Building Society Limited, Authority Neeti Bagh Club, Neeti Bagh, New Address- Administrative Delhi-110049 Complex Sector 6, Noida -

201301, District Gautam Budh Nagar, Uttar Pradesh, India (CW-

2)

2. Concerned officials of Noida On 13.07.2023 at 03:00 PM, Authority involved in sealing/de- Supreme Court Bar Co-Operative sealing of property bearing Plot House Building Society Limited, no. E- 7, Sector 63, Noida, Phase- Neeti Bagh Club, Neeti Bagh, New III, Noida, District Gautam Budh Delhi-110049 Nagar, Uttar Pradesh admeasuring 1950 sq. mtrs.

                            (Demised Premises) (CW-3)
                            Address-             Administrative
                            Complex Sector 6, Noida -
                            201301, District Gautam Budh
                            Nagar, Uttar Pradesh, India
                            3. Concerned Ahlmad/Record             On 20.07.2023 at 03:00 PM,
                            Clerk from the Court of Ms.            Supreme Court Bar Co-Operative
                            Anam Rais Khan. Ld. MM,                House Building Society Limited,
                            Rouse Avenue Court, New Delhi          Neeti Bagh Club, Neeti Bagh, New
                            (CW-4)                                 Delhi-110049
                            4. Concerned officials/record          On 20.07.2023 at 03:00 PM,
                            clerk from the office of SHO PS:       Supreme Court Bar Co-Operative
                            Kasana, Gautam Buddha Nagar            House Building Society Limited,
Signature Not Verified
Digitally Signed By:SHITU
NAGPAL
Signing Date:04.05.2023
19:53:03                    O.M.P. (E) (COMM.) 15/2023                                       Page 2 of 3
                             Address: 1st Cross Avenue,           Neeti Bagh Club, Neeti Bagh, New
                            Greater Noida 201308 UP, India       Delhi-110049
                            (CW-5)
                            5. Concerned officials/record        On 21.07.2023 at 03:00 PM,
                            clerk from the office of SHO PS:     Supreme Court Bar Co-Operative
                            Sector 63, Gautam Buddha Nagar       House Building Society Limited,
                            (CW-6)                               Neeti Bagh Club, Neeti Bagh, New
                            Address: C-075, C Block, Sector      Delhi-110049
                            63, Noida, Uttar Pradesh 201301
                            6. Concerned official/ Record        On 21.07.2023 at 03:00 PM,
                            Clerk from the court of Ld. Civil    Supreme Court Bar Co-Operative
                            Judge (Sr. Div.) Gautam Budha        House Building Society Limited,
                            Nagar, Uttar Pradesh (CW-7)          Neeti Bagh Club, Neeti Bagh, New
                            Address- District & Sessions         Delhi-110049
                            Court, Gautam Buddha Nagar
                            Phase 2 Road, Near State Bank
                            Of India, Block B, Phase 2,
                            Noida, Uttar Pradesh 201305

5. The petition is disposed of in these terms.

PRATEEK JALAN, J MAY 3, 2023 "Bhupi"/ Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:04.05.2023 19:53:03 O.M.P. (E) (COMM.) 15/2023 Page 3 of 3