Delhi High Court - Orders
Ambience Projects And Infrastructure ... vs Neeraj Bindal on 26 October, 2021
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB. A. (COMM.) 57/2021 & I.A. 13298/2021, I.A.
13299/2021
AMBIENCE PROJECTS AND INFRASTRUCTURE PVT.
LTD. ..... Petitioner
Through Ms. Kittoo Bajaj, Adv.
versus
NEERAJ BINDAL ..... Respondent
Through Mr. Rohit Gandhi, Mr. Adhish
Srivastava and Ms. Aparna Dhawan, Advs.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 26.10.2021
1. Para 6 of the impugned order dated 6th September, 2021 constituting document P-1 filed with the petition contains a recital that many of the objections raised by the appellant in this appeal and earlier raised before the learned Arbitral Tribunal, were decided by the learned Arbitral Tribunal vide order dated 23rd June, 2021.
2. That order has not been placed on record.
3. Ms. Kittoo Bajaj, learned Counsel for the appellant seeks and is granted two days time to place the order on record under cover of an appropriate affidavit.
Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI ARB. A. (COMM.) 57/2021 Page 1 of 2 Signing Date:27.10.2021 21:06:544. Mr. Gandhi, learned counsel for the respondent submits that the said order dated 23rd June, 2021 was challenged before this Court in CM (M) 525/2021, which was dismissed vide order dated 13th August, 2021.
5. The appellant is directed to place the said order also on record.
6. Re-notify on 9th November, 2021.
C. HARI SHANKAR, J.
OCTOBER 26, 2021 dsn Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI ARB. A. (COMM.) 57/2021 Page 2 of 2 Signing Date:27.10.2021 21:06:54