Delhi High Court - Orders
Woodhill Rahee Jv vs Dedicated Freight Corridor ... on 22 July, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 220/2022
WOODHILL RAHEE JV ..... Petitioner
Through: Mr. Narendra Hooda, Sr. Adv.
with Ms. Pallavi Hooda, Mr. Prem
Prakash, Mr. Parivesh Singh, Ms.
Seema Sindhu, Mr. Shaurya
Lamba, Advocates.
versus
DEDICATED FREIGHT CORRIDOR CORPORATION
OF INDIA LIMITED DFCCIL ..... Respondent
Through: Mr. Ashuthosh Jha, Advocate
[9911588191].
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 22.07.2022 The present petition, under Section 9 of the Arbitration and Conciliation Act, 1996, has been filed by the petitioner for post award interim measures. As the petitioner has already challenged the award by way of O.M.P. (COMM) 304/2022, in which interim orders have been passed today, Mr. Narendra Hooda, learned Senior Counsel for the petitioner, does not press the present petition, which is disposed of as withdrawn.
PRATEEK JALAN, J JULY 22, 2022 'Bhupi'/ Click here to check corrigendum, if any Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:25.07.2022 11:50:12