Delhi High Court - Orders
M/S Ircon International Ltd vs M/S Anil Cargo Pvt Ltd on 20 August, 2024
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 206/2023 & I.A. 10845/2023
M/S IRCON INTERNATIONAL LTD .....Petitioner
Through: Mr. S. K. Chandwani, Mr.
Sameer Chandwani, Advs.
versus
M/S ANIL CARGO PVT LTD .....Respondent
Through: Mr. N. Prabhakar, Adv.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 20.08.2024
1. List for hearing and disposal at the end of the Board on 15 October 2024.
2. Both sides are directed to place on record short notes of their respective submissions.
3. The submissions of the petitioner should precisely set out:
(i) a brief precis of the arbitral award,
(ii) the exact nature of the controversy in dispute,
(iii) the decision of the learned Arbitral Tribunal, claim/counter claim wise, with which the petitioner is aggrieved,
(iv) the reasoning of the learned Arbitral Tribunal in arriving at the said decision claim/counter claim wise, and
(v) why this Court should interfere with the said decision within the parameters of Section 34 of the Arbitration and O.M.P. (COMM) 206/2023 Page 1 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/08/2024 at 00:55:00 Conciliation Act, 1996.
4. Let both the written submissions be placed on record within a period of four weeks from today.
C. HARI SHANKAR, J.
AUGUST 20, 2024 dsn Click here to check corrigendum, if any O.M.P. (COMM) 206/2023 Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/08/2024 at 00:55:00