Delhi High Court - Orders
Oil And Natural Gas Corporation Limited vs Joint Venture Of M/S Megha Engineering ... on 14 February, 2019
Author: Navin Chawla
Bench: Navin Chawla
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (T) (COMM.) 15/2019
OIL AND NATURAL GAS CORPORATION LIMITED
..... Petitioner
Through: Mr.Purvesh Buttan and Mr.Fahad
Imtiaz, Advs.
versus
JOINT VENTURE OF M/S MEGHA ENGINEERING AND
INFRASTRUCTURE LIMITED AND M/S A PLUS PROJECT
AND TECHNOLOGY (PRIVATE) LIMITED (MEIL PLUS)
..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 14.02.2019 I.A. No.2147/2019 (Exemption) Allowed, subject to all just exceptions. O.M.P. (T) (COMM.) 15/2019 & I.A. No.2146/2019 (Stay) Learned counsel for the petitioner seeks leave to withdraw the present petition with liberty to raise the objection against the Arbitrator in the form of an application under Section 13 of the Arbitration and Conciliation Act, 1996.
The petition is dismissed as withdrawn with liberty as prayed for, making it clear that this Court has not made any observations on the merits of the claim of the petitioner.
NAVIN CHAWLA, J FEBRUARY 14, 2019/Arya