Delhi High Court - Orders
Hr Builders Through Gpa Holder vs Delhi Agricultural Marketing Board on 21 September, 2023
Author: Sachin Datta
Bench: Sachin Datta
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 88/2021 & IA No. 3291/2021
HR BUILDERS THROUGH GPA HOLDER ..... Petitioner
Through: Mr. Sidharth Chopra, Mr. Vishesh
Wadhwa, Mr. Aditya Raj and Ms.
Dikshika, Advs.
Versus
DELHI AGRICULTURAL MARKETING BOARD ..... Respondent
Through: Mr. Chandrashekhar Parasher, Adv.
(Through VC) alongwith Mr.
Vidubeni Parasher, Adv.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 21.09.2023
1. The present petition impugns the arbitral award dated 21.09.2020. The only ground urged by the learned counsel for the petitioner is that the award is vitiated on account of the inordinate delay in issuing the same.
2. He points out that the proceedings before the Arbitral Tribunal were concluded, and the award was reserved, on 06.02.2018. Thereafter, the award was not pronounced for more than two years thereafter. It was only after the petitioner filed an application under Section 14 and 15(2) of the Arbitration and Conciliation Act, 1996, that the impugned award dated 21.09.2020 came to be issued.
3. In support of his contention that the inordinate delay per se vitiates the award, he relies upon the judgment of this Court in MMTC Vs. Gian Gupta, 2020:DHC:34.
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 23/09/2023 at 21:48:03
4. Learned counsel for the respondent seeks some time to address arguments. List on 08.11.2023.
SACHIN DATTA, J SEPTEMBER 21, 2023/r 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 23/09/2023 at 21:48:03