Delhi High Court - Orders
Cement Corporation Of India Ltd vs Lic Of India & Anr on 10 October, 2023
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8835/2009 & CM APPL. 6137/2009, CM APPL. 14903/2010
CEMENT CORPORATION OF INDIA LTD. ..... Petitioner
Through: Mr. Raghav Alok, Advocate.
versus
LIC OF INDIA & ANR. ..... Respondents
Through: Mr. Kamal Mehta, Advocate for R1.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 10.10.2023 Mr. Raghav Alok, learned counsel appearing for the petitioner submits that they have already initiated steps for seeking resolution of the disputes with the respondents under the Administrative Mechanism for Resolution of CPSEs Disputes ('AMRCD') Mr. Kamal Mehta, learned counsel appearing for respondent No.1/LIC of India submits that they would co-operate in the process but the court may put some timelines so that the process does not become open- ended.
In view of the above, let the dispute resolution mechanism under AMRCD be completed within 03 months. Parties are directed to participate in the dispute resolution mechanism with due seriousness and diligence.
Re-notify on 14th March 2024.
A copy of this order be communicated by the petitioner to the entity administering the AMRCD process.
ANUP JAIRAM BHAMBHANI, J OCTOBER 10, 2023/ds/ak 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 14/10/2023 at 14:19:56