Delhi High Court - Orders
Goyal Mg Gases Pvt Ltd vs Classic Motors Pvt Ltd on 12 November, 2024
Author: Rekha Palli
Bench: Rekha Palli
$~11 & 12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
FAO(OS) (COMM) 172/2020
GOYAL MG GASES PVT LTD .....Appellant
Through: Mr Simran Mehta and Mr. Ajay Pal
Singh, Advocates
versus
CLASSIC MOTORS PVT LTD .....Respondent
Through: Mr. Vibhor Garg and Ms. Anshika
Maheshwari, Advs
12
+ FAO(OS) (COMM) 23/2021, CM APPL. 15138/2018-Stay, V-3
GOYAL MG GASES PVT LTD .....Appellant
Through: Mr Simran Mehta and Mr. Ajay Pal
Singh, Advocates
versus
CLASSIC MOTORS PVT LTD .....Respondent
Through: Mr. Vibhor Garg and Ms. Anshika
Maheshwari, Advs
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 12.11.2024
1. Learned counsel for the respondent submits that the issue raised in the present appeal, as to whether the Court while exercising the power under Section 34 or 37 of the Arbitration and Conciliation Act 1996, can modify the directions issued vide the Arbitral Award, is still pending consideration This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/11/2024 at 22:45:16 before the Hon'ble Supreme Court and, therefore, he prays that the hearing be deferred.
2. At request, list on 19.02.2025.
REKHA PALLI, J SAURABH BANERJEE, J NOVEMBER 12, 2024/So This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/11/2024 at 22:45:16