Delhi High Court - Orders
National Highways Authority Of India vs Knr Constructions Limited on 26 April, 2023
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 60/2023
NATIONAL HIGHWAYS AUTHORITY OF INDIA ..... Appellant
Through: Mr. Sudhir Nandrajog, Senior
Advocate with Mr. C.S. Chauhan and
Ms. Jasleen Singh Sandha,
Advocates.
versus
KNR CONSTRUCTIONS LIMITED ..... Respondent
Through: Mr. Hitendra Nath Rath, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE GAURANG KANTH
ORDER
% 26.04.2023 CM APPL. 15023/2023 Exemption is allowed, subject to all just exceptions.
FAO(OS) (COMM) 60/2023 & CM APPL. 15022/2023
1. There is a controversy as to the objection raised by the Registry at the time of repeated re-filing of the petition under Section 34 of the Arbitration and Conciliation Act, 1996. It is contended under instructions by learned senior counsel for the appellant that the Registry has erroneously recorded that unsigned pleadings were filed whereas the pleadings that were filed were duly signed and attested. Further, we note from the impugned order that the number of pages at the time of filing and re-filing have substantially changed.
FAO(OS) (COMM) 60/2023 1 Signature Not Verified Digitally Signed By:RASHIM KAPOOR Signing Date:27.04.2023 13:16:582. Registry is consequently directed to make available digital copies of the filings done by the appellant under filing No.375985 of 2018 dated 16.10.2018 from time to time.
3. List on 09.05.2023.
SANJEEV SACHDEVA, J GAURANG KANTH, J APRIL 26, 2023 NA FAO(OS) (COMM) 60/2023 2 Signature Not Verified Digitally Signed By:RASHIM KAPOOR Signing Date:27.04.2023 13:16:58