Section 151 Of Cpc, 1908 For Appointment ... vs Ms. Simrin Anand on 1 February, 2022

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Delhi High Court - Orders

Section 151 Of Cpc, 1908 For Appointment ... vs Ms. Simrin Anand on 1 February, 2022

Bench: Sanjeev Narula

                          $~21
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      O.M.P. (COMM) 485/2019 & I.A. 1738/2022 (u/O XXVI Rule 9 r/w
                                 Section 151 of CPC, 1908 for appointment of Local Commissioner)
                                 MRS. AMARJIT MALIK                                   ..... Petitioner
                                                      Through:    Ms. Kawaljit Kocher, Advocate.

                                                      versus

                                 MS. SIMRIN ANAND                                     ..... Respondent
                                               Through:           None.
                               CORAM:
                               HON'BLE MR. JUSTICE SANJEEV NARULA
                                       ORDER

                          %            01.02.2022
                          [VIA VIDEO CONFERENCING]

I.A. 1739/2022 (under Section 151 of Code of Civil Procedure, 1908 for urgent hearing)

1. By way of this application, early hearing of the above-captioned petition is sought. Ms. Kawaljit Kocher, counsel for the Petitioner, states that the matter is otherwise listed en-bloc on 02nd March, 2022.

2. For the grounds and reasons stated therein, the application is allowed. The matter shall be heard on the date already fixed, i.e., 02nd March, 2022.

3. The Registry is directed to list the matter in the cause list for 2021, on the next date of hearing.

4. Application is disposed of.

O.M.P. (COMM) 485/2019

5. Counsel for the Petitioner is directed to intimate this order to the counsel for the Respondent.

Signature Not Verified Digitally Signed By:NITIN KAIN Signing Date:03.02.2022 14:06:19

6. Parties are directed to file a brief note of submissions, not exceeding five pages, along with relevant caselaws, if any, at least one week before the next date of hearing. Copy thereof also be sent to the Ld. Court Master via e-mail, within the same timeline. The note should concisely indicate the following: (i) the exact dispute before the Ld. Arbitral Tribunal, (ii) the claims in respect of which the Petitioner is aggrieved, (iii) the decision as well as the reasoning of the Ld. Arbitral Tribunal, qua such claims, with reference to the relevant para and page numbers of the impugned award, and

(iv) grounds as to why the decision of the Ld. Arbitral Tribunal merits/does not merit interference, in view of Section 34 of the Arbitration and Conciliation Act, 1996 and the parameters laid down by the Supreme Court in respect of each ground of challenge raised.

SANJEEV NARULA, J FEBRUARY 1, 2022/d.negi Signature Not Verified Digitally Signed By:NITIN KAIN Signing Date:03.02.2022 14:06:19

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Delhi High Court - Orders