Delhi High Court - Orders
Progressive Infotech Private Limited vs Ircon Internatoinal Ltd on 5 February, 2019
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (T) (COMM.) 19/2016
PROGRESSIVE INFOTECH PRIVATE LIMITED ..... Petitioner
Through: Mr. Praveen Kumar Mittal, Mr.
Aman Dhyani and Ms. K. Semwal,
Advs.
versus
IRCON INTERNATOINAL LTD. ..... Respondent
Through: Mr. Chandan Kumar, Adv.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 05.02.2019 1 Mr. Chandan Kumar will place before the Court the order-sheets
passed by the Arbitral Tribunal from time to time, from the date of reference till the date of filing of the petition. Mr. Chandan Kumar says that he would require four weeks' time for the said purpose. 2 This direction has been issued as it is Mr. Chandan Kumar's case that the petitioner has been delaying the proceedings before the Arbitral Tribunal.
3 Renotify the matter on 15.04.2019.
RAJIV SHAKDHER, J FEBRUARY 05, 2019 A