M/S Meena Advertisers vs Delhi Metro Rail Corporation Ltd on 5 February, 2021

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Delhi High Court - Orders

M/S Meena Advertisers vs Delhi Metro Rail Corporation Ltd on 5 February, 2021

Bench: Talwant Singh

$~S-22
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    O.M.P. (COMM) 43/2021

       M/S MEENA ADVERTISERS                                ..... Petitioner
                       Through:               Mr. Anil Kumar Mishra, Adv.

                                     versus

       DELHI METRO RAIL CORPORATION LTD. ..... Respondent
                        Through: Mr. M.U. Khan, Adv.

       CORAM:
       HON'BLE MR. JUSTICE TALWANT SINGH

                        ORDER

% 05.02.2021 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic.

IA 1748/2021

Exemption granted, subject to all just exceptions.

The application is disposed of accordingly.

O.M.P. (COMM) 43/2021 & IA 1749/2021 (delay in re-filing the petition) This is a petition under Section 34 of Arbitration and Conciliation Act, 1996 challenging the Award dated 23.10.2019.

At the outset, learned counsel for the petitioner submits that the respondent herein has also challenged the award by filing a petition being OMP (Comm) 397/2020 titled "Delhi Metro Rail Corporation vs. M/s Meena Advertisers", which is now listed for 5 th March, 2021.

O.M.P. (COMM) 43/2021 Page 1 of 1

Issue notice to the respondent. Mr. M.U. Khan, Advocate accepts notice on behalf of DMRC/respondent.

Reply, if any, to the petition as well as condonation of delay application, be filed within three weeks with an advance copy to counsel for the petitioner.

List this matter along with aforesaid connected matter on 5th March, 2021.

TALWANT SINGH, J FEBRUARY 05, 2021/nk Click here to check corrigendum, if any O.M.P. (COMM) 43/2021 Page 2 of 2

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Delhi High Court - Orders