Delhi High Court - Orders
Naresh Takkar vs Icra Limited on 17 October, 2023
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 486/2023
NARESH TAKKAR ..... Petitioner
Through: Mr. Abhishek Malhotra, Advt.
versus
ICRA LIMITED ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 17.10.2023 I.A.20733/2023 (u/S. 152 CPC by the petitioner) Present application has been moved seeking modification in the order dated 06.10.2023 passed by this court, para 5 of which reads as under:
5. Learned counsels for the parties submit that the arbitral proceedings are at the stage of cross-examination of the respondent‟s witnesses. It is further submitted that the respondent has cited four witnesses who are yet to be examined.
Learned counsel for the petitioner submits that in fact the arguments in the arbitral proceedings were concluded on 01.05.2023 and the learned tribunal has reserved the award.
In view of the submissions made, para 5 of the order dated 06.10.2023 is modified be now read as under:
This is a digitally signed order.
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5. Learned counsels for the parties submit that the arbitral proceedings have already been concluded on 01.05.2023 and the learned Arbitral Tribunal has reserved the award.
With the above observations, the application stands disposed of.
DINESH KUMAR SHARMA, J OCTOBER 17, 2023 rb/aj 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 21/10/2023 at 21:49:40