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M/S Parsvnath Developers Ltd. vs Dmrc Ltd. New Delhi on 18 April, 2022

Bench: M.R. Shah, B.V. Nagarathna

     ITEM NO.13                                   COURT NO.12                    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 for Special Leave to Appeal (C)                         No.    6600/2022

     (Arising out of impugned final judgment and order dated 04-03-2022
     in OMP(ENF.)(COMM.) No. 204/2021 passed by the High Court of Delhi
     at New Delhi)

     M/S PARSVNATH DEVELOPERS LTD.                                               Petitioner(s)

                                                         VERSUS

     DMRC LTD. NEW DELHI                                                         Respondent(s)

     (FOR ADMISSION and I.R. and IA No.53964/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 18-04-2022 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE M.R. SHAH
                              HON'BLE MRS. JUSTICE B.V. NAGARATHNA

     For Petitioner(s)                     Mr.   Sachin Datta, Sr. Adv.
                                           Mr.   Rajat Joneja, Adv.
                                           Ms.   Soumya D., Adv.
                                           Mr.   Rajesh P., AOR
     For Respondent(s)

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Considering Section 36 of the Arbitration and Conciliation Act, 1996 and considering the fact that there is no stay in operation against the award, in a proceedings under Section 34 of the Arbitration Act, we see no reason to interfere with the impugned judgment and order passed by the High Court. The Special Leave Petition stands dismissed.

However, at the request of learned counsel appearing on behalf of the petitioner, we extend the time by a further period of four weeks from today so as to enable the petitioner Signature Not Verified to comply with the impugned order passed by the High Court.

Pending application(s), if any, shall stand disposed of. 16:44:00 IST Reason:

     (NEETU SACHDEVA)                                                         (NISHA TRIPATHI)
     COURT MASTER (SH)                                                         BRANCH OFFICER