Himachal Pradesh High Court
Arien New Delhi Pvt. Ltd. vs . Ntpc Ltd. on 30 March, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
.
Arien New Delhi Pvt. Ltd. Vs. NTPC Ltd.
Ex.Pet. No.05 of 2020 a/w Arb. Case No.63 of 2014 30.03.2022 Present: to Ex. Petition No.05 of 2020 Mr. Suneet Goel, Advocate, for the Decree Holder.
Mr. Neeraj Gupta, Sr. Advocate, with Mr. Ajeet Jaswal, Advocate, for the Judgment Debtor.
Arb. Case No.63 of 2014 Mr. Neeraj Gupta, Sr. Advocate, with Mr. Ajeet Jaswal, Advocate, for the petitioner.
Mr. Suneet Goel, Advocate, for the respondent.
When this case was taken up for consideration, Mr. Suneet Goel, learned counsel for the Judgment Debtor in Execution Petition No.05 of 2020 and for the respondent in Arbitration Case No.63 of 2014 submits that the objections which have been preferred by the petitioner under Section 34 of the Arbitration and Conciliation Act are not maintainable before this Court. Learned Senior Counsel appearing for the petitioner in Arbitration Case No.63 of 2014 submits that the matter be ::: Downloaded on - 30/03/2022 20:20:41 :::CIS .
taken up after some time so as to ascertain this fact.
As prayed for, list on 05.04.2022.
March 30, 2022
(Rishi)
to (Ajay Mohan Goel)
Judge
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