Delhi High Court - Orders
Fibroplast Marine Pvt Ltd vs Director General, Central Reserve ... on 7 May, 2025
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~63
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 190/2022
FIBROPLAST MARINE PVT LTD .....Appellant
Through: Ms. Jaya Bajpai, Adv.
versus
DIRECTOR GENERAL, CENTRAL RESERVE POLICE
FORCE .....Respondent
Through: Mr. Ripu Daman Bhardwaj,
SGPC with Mr. Ajay Pal, Law Officer,
CRPF, Insp. Athurv, CRPF and
Mr. Ramniwas Yadav, CRPF
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
HON'BLE MR. JUSTICE AJAY DIGPAUL
ORDER
% 07.05.2025
1. An adjournment is sought on ground of non-availability of learned Counsel for the appellant.
2. This appeal assails an order of learned Single Judge under Section 34 of the Arbitration and Conciliation Act, 1996, setting aside an arbitral award.
3. Written submissions have been filed by the parties.
4. Accordingly, re-notify on 14 October 2025 for disposal at the end of the Board.
C. HARI SHANKAR, J.
AJAY DIGPAUL, J.
MAY 7, 2025/gs Click here to check corrigendum, if any This is a digitally signed order.
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