Delhi High Court - Orders
Ansal Properties & Ifrastructure Ltd vs Centre For Development Of Telematics ... on 28 February, 2022
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 209/2020
ANSAL PROPERTIES &
IFRASTRUCTURE LTD ..... Petitioner
Through Mr. Vikas Goel and Mr. Vivek
Gupta, Advs.
versus
CENTRE FOR DEVELOPMENT
OF TELEMATICS (C-DOT) & ANR ..... Respondents
Through Mr. Anil Seth, Mr. Prateek and
Mr. Udit Seth, Advs.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 28.02.2022 (By Video Conference on account of COVID-19)
1. Present petition under Section 34 of the Arbitration and Conciliation Act, 1996 ("the 1996 Act") assails an interim award whereby the learned Arbitral Tribunal rejected 8 claims of the petitioner, out of total of 32 claims. He submits that remaining 24 claims were also rejected by the learned Arbitral Tribunal vide its subsequent award, which is subject matter of OMP(Comm) 397/2019.
2. Both these petitions arise out of common arbitral proceedings, it is appropriate that they are listed to be heard together.
3. It is reported that OMP(Comm) 397/2019 is listed on 2nd March, 2022.
Signature Not Verified Digitally Signed O.M.P. (COMM) 209/2020 Page 1 of 2 By:SUNIL SINGH NEGI Signing Date:01.03.2022 16:43:094. Accordingly, the Registry is directed to list both these matters together before any one Bench on 2nd March, 2022, subject to orders of Hon'ble the Judge In Charge (Original Side).
5. In case the matters are before this Court, learned counsel should be ready to argue the matters.
C.HARI SHANKAR, J FEBRUARY 28, 2022 r.bararia Signature Not Verified Digitally Signed O.M.P. (COMM) 209/2020 Page 2 of 2 By:SUNIL SINGH NEGI Signing Date:01.03.2022 16:43:09