Delhi High Court - Orders
South Delhi Municipal Corporation vs Sweka Power Tech Engineers Pvt. Ltd. & ... on 5 December, 2023
Author: Sachin Datta
Bench: Sachin Datta
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 469/2020, IA Nos. 8088/2020, 9763/2023
SOUTH DELHI MUNICIPAL CORPORATION ..... Petitioner
Through: Mr. Tushar Sannu, SC (through v/c)
and Mr. Abhishek Singh, Adv.
versus
SWEKA POWER TECH ENGINEERS PVT. LTD. & ORS.
..... Respondents
Through: Mr. Gaurav Sarin, Ms. Charul Sarin
and Mr.Harish Kumar, Advs. for R-1.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 05.12.2023
1. Learned counsel for the respondent no.1 submits that the present case is covered by judgment of this court in BSNL vs. Vihaan Networks; 2023 SCC OnLine Del 6274. He submits that there is no warrant for interfering with the impugned arbitral award under Section 34 of the Arbitration and Conciliation Act, 1996.
2. Learned counsel for the petitioner seeks an adjournment to address arguments in the matter.
3. In the circumstances, re-notify on 01.02.2024.
SACHIN DATTA, J DECEMBER 5, 2023/cl This is a digitally signed order.
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