Supreme Court - Daily Orders
Gtm Builders And Promoters Pvt. Ltd. vs Sneh Development Pvt. Ltd on 21 April, 2023
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
1
ITEM NO.20 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 7168/2023
(Arising out of impugned final judgment and order dated 15-03-2023
in ARBP No. 283/2023 passed by the High Court Of Delhi At New
Delhi)
GTM BUILDERS AND PROMOTERS PVT. LTD. Petitioner(s)
VERSUS
SNEH DEVELOPMENT PVT. LTD Respondent(s)
( IA No.71622/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.71623/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 21-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Ritin Rai, Sr. Adv.
Mr. Jai Sahai Endlaw, Adv.
Mr. Ashish Kumar, Adv.
Mr. Mohit Seth, Adv.
Mr. Rishabh Singhle, Adv.
Mr. Dilraj Singh Bhinder, Adv.
Mr. Abel Tom Benny, Adv.
Mr. Sujoy Chatterjee, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing c/c of the impugned judgment and permission to file additional documents/facts/annexure are allowed. Signature Not Verified
Learned counsel for the petitioner contends that Digitally signed by ASHA SUNDRIYAL Date: 2023.04.21 18:51:23 IST Reason: insofar as the claim of the third party in the NCDRC is concerned, that has not been assailed. 2 His submission is that since the delay on the part of the respondent contractor has resulted in consequences to the petitioner, the petitioner is entitled to claim for the delay and get the same adjudicated under the arbitration clause.
Issue notice returnable in the reopening miscellaneous week after the summer recess.
A copy of the order to accompany the notice.
(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)