Union Of India vs Soma Trg (Joint Venture) on 21 January, 2022

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Delhi High Court - Orders

Union Of India vs Soma Trg (Joint Venture) on 21 January, 2022

Bench: C.Hari Shankar

                          $~11(Original Side)
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     O.M.P. (COMM) 176/2021, I.A. 6746/2021, I.A. 6747/2021,
                                I.A. 6748/2021& I.A. 6749/2021
                                UNION OF INDIA                       ..... Petitioner
                                                   Through:     Mr. Himanshu Upadhyay, Adv.

                                                   versus

                                SOMA TRG (JOINT VENTURE)                      ..... Respondent
                                              Through:

                                CORAM:
                                HON'BLE MR. JUSTICE C.HARI SHANKAR
                                          ORDER

% 21.01.2022 (Video-Conferencing) I.A. 6747/2021 (under Section 151 of CPC, 1908 - for exemption)

1. Subject to the petitioner filing legible copies of any illegible documents on which it may seek to place reliance, within four weeks from today, exemption is granted for the present.

2. The application stands disposed of.

I.A. 6748/2021 & I.A. 6749/2021 (under Section 151 of CPC, 1908 - for exemption)

3. Exemptions allowed, subject to all just exceptions.

4. The applications stand disposed of.

Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 176/2021 Page 1 of 2 Signing Date:24.01.2022 14:29:58

O.M.P. (COMM) 176/2021 & I.A. 6746/2021 (under Section 151 of CPC, 1908 - for stay)

5. As this is a challenge under Section 34 of the Arbitration and Conciliation Act, 1996 ("the 1996 Act"), to an award of the arbitrator, exchange of formal pleadings is not necessary.

6. Written submissions already stand filed by the petitioner.

7. Let the written submissions be filed by the respondent, at least 48 hours in advance of the next date of hearing, after exchanging copy with the petitioner.

8. Subject to the petitioner depositing the principal amount awarded by the learned Arbitral Tribunal with the Registry of this Court, within a period of five weeks from today, there shall be a stay of execution of the impugned award till the next date of hearing.

9. Re-notify on 13th April, 2022.

C.HARI SHANKAR, J JANUARY 21, 2022 SS Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 176/2021 Page 2 of 2 Signing Date:24.01.2022 14:29:58

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Delhi High Court - Orders