Delhi High Court - Orders
Ongc Ltd vs Consortium Of Meil-Vngs on 28 January, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 134/2018
ONGC LTD. ..... Petitioner
Through: Mr. Sandeep Sethi, Senior Advocate
with Mr. Abhishek Puri and Mr. V.
Siddharth, Advocates.
versus
CONSORTIUM OF MEIL-VNGS ..... Respondent
Through: Mr. Purvesh Buttan, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 28.01.2022 [VIA VIDEO CONFERENCING] I.A. 15613/2018 (on behalf of the Respondent for release of 50% of the awarded amount as deposited by the Petitioner in terms of compliance of order dated 27.09.2018)
1. Counsel for the Applicant/Respondent states that he is not pressing for orders in this application.
2. Dismissed as not pressed.
I.A. 1475/2022(on behalf of the Respondent for seeking early hearing and appropriate directions of the application of the Respondent bearing I.A. No. 15613/2018)
3. In terms of the foregoing, this application is rendered infructuous and is dismissed as such.
I.A. 530/2021 (seeking change in the name of the Respondent in the array of parties) Signature Not Verified Digitally Signed By:NITIN KAIN Signing Date:28.01.2022 21:00:31
4. This application has been allowed vide order dated 2nd February, 2021.
5. Accordingly, Registry is directed not to reflect this application in the cause list.
I.A. 12641/2020 (seeking exemption from filing certified/ typed/ translated / properly margined copy of order) and I.A. 1476/2022 (seeking exemption from filing certified/ typed/ translated properly margined copy of order)
6. Exemption allowed, subject to just exceptions. Applications stand disposed of.
O.M.P. (COMM) 134/2018
7. Parties are directed to file a brief note of submissions, not exceeding three pages, along with relevant caselaws, if any, at least one week before the next date of hearing. Copy thereof also be sent to the Ld. Court Master via e- mail, within the same timeline. The note should concisely indicate the following: (i) the exact dispute before the Ld. Arbitral Tribunal, (ii) the claims in respect of which the Petitioner is aggrieved, (iii) the decision as well as the reasoning of the Ld. Arbitral Tribunal, qua such claims, with reference to the relevant para and page numbers of the impugned award, and
(iv) grounds as to why the decision of the Ld. Arbitral Tribunal merits/does not merit interference, in view of Section 34 of the Arbitration and Conciliation Act, 1996 and the parameters laid down by the Supreme Court in respect of each ground of challenge raised.
8. List for hearing on 15th March, 2022.
SANJEEV NARULA, J JANUARY 28, 2022 nk Signature Not Verified Digitally Signed By:NITIN KAIN Signing Date:28.01.2022 21:00:31