Delhi High Court - Orders
Dedicated Freight Corridor ... vs M/S. Soma Enterprise Ltd on 1 December, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~8 (2019)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 110/2019, I.As. 3990/2019, 2827/2020
DEDICATED FREIGHT CORRIDOR CORPORATION OF INDIA
LTD. (DFCCIL) ..... Petitioner
Through: None.
versus
M/S. SOMA ENTERPRISE LTD. ..... Respondent
Through: Mr. Sushant Kumar and Ms. Shikha
Singh, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 01.12.2021
[VIA HYBRID MODE]
I.A. 2827/2020 (u/ Section 151 of CPC, 1908, on behalf of Respondent for permission to place records of arbitral proceedings before this Hon'ble Tribunal)
1. Mr. Sushant Kumar, counsel for the Respondent seeks permission to place the record of the arbitral proceedings in the case titled - 'Soma Enterprise Limited v. Dedicated Freight Corridor Corporation of India Ltd.'.
2. For the grounds and reasons stated therein, the same is allowed.
3. Accordingly, the application is disposed of. O.M.P. (COMM) 110/2019
4. List on the en bloc date.
SANJEEV NARULA, J DECEMBER 1, 2021/hd Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:04.12.2021 18:06