Delhi High Court - Orders
Sugesan Transport Pvt Ltd vs Continental Engineering Corporation on 11 February, 2022
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~12 (2021)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 109/2021
SUGESAN TRANSPORT PVT LTD ..... Petitioner
Through: Mr Nithyaesh Natraj, Mr Vaibhav R.
Venkatesh and Mr Jaitegan Singh
Khurana, Advocates.
versus
CONTINENTAL ENGINEERING
CORPORATION ..... Respondent
Through: Mr Anil Kher, Senior Advocate with
Mr Kunal Kher and Mr Sandeep
Thukral, Advocates.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 11.02.2022 [Hearing Held Through Videoconferencing]
1. Mr Kher, learned senior counsel appearing for the respondent, states that certain relevant documents have not been produced. He seeks time to file the same.
2. The respondent is at liberty to file the documents on record, subject to the same being part of the arbitral record, within a period of two weeks from today.
3. The parties shall also file a note of their submissions within the aforesaid period.
4. List on 07.04.2022.
VIBHU BAKHRU, J FEBRUARY 11, 2022 RK Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:15.02.2022