Delhi High Court - Orders
Delhi Transport Corporation vs M/S Cmc Ltd & Anr on 16 January, 2026
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO 565/2018 & CM APPL. 53001/2018
DELHI TRANSPORT CORPORATION .....Appellant
Through: Mr. Avnish Ahlawat (Standing
Counsel) with Mr. Nk Singh and Mr.
Mohnish Sehrawat, Advocates
versus
M/S CMC LTD & ANR .....Respondents
Through: Mr. Shraman Sinha & Mr. Rishi Rai
Ojha, Advocates (through VC).
Mr. Jaswinder Singh, Advocate for
R-2.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 16.01.2026
1. Learned counsel for the appellant seeks time to obtain the arbitral records.
2. List on 30.04.2026.
3. In the meantime, the Registry is directed to requisition the arbitral records and ensure that a properly digitized and bookmarked copy of the same is made available to the Court on the next date of hearing MANOJ KUMAR OHRI, J JANUARY 16, 2026 sk This is a digitally signed order.
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