Delhi High Court - Orders
Technology Information Forecasting ... vs Strategic Engineering Pvt. Ltd. & Anr on 20 November, 2020
Author: Rekha Palli
Bench: Rekha Palli
Via video conferencing
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 548/2020
TECHNOLOGY INFORMATION FORECASTING AND
ASSESSMENT COUNCIL (TIFAC) ..... Petitioner
Through Mr.D. Bhattacharya, Adv.
versus
STRATEGIC ENGINEERING PVT. LTD. & ANR. ..... Respondent
Through None.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 20.11.2020
I.A. 10809/2020
1. Allowed, subject to all just exceptions.
I.A. 10811/20202. For the reasons stated in the application, the same is allowed and the delay of 3 days in refiling the present petition is condoned.
3. The application stands disposed of. O.M.P. (COMM) 548/2020 & I.A. 10810/2020
4. This is a petition under Section 34 of the Arbitration and Conciliation Act, 1996 assailing the award dated 14.12.2019.
5. Learned counsel for the petitioner submits that the impugned award is wholly perverse as the learned Arbitrator has gone ahead and recorded findings contrary to the specific findings of the Advisory and Signature Not Verified Digitally Signed By:SAURABH RAWAT Signing Date:21.11.2020 08:44:19 Monitoring Committee, which have already been accepted by both sides.
6. Issue notice to the respondents through all permissible modes, including electronic means on the email address furnished in the memo of parties, returnable on 22.03.2021.
7. Reply, if any, be filed within six weeks. Rejoinder thereto, if any, be filed within four weeks thereafter.
REKHA PALLI, J NOVEMBER 20, 2020 sr Signature Not Verified Digitally Signed By:SAURABH RAWAT Signing Date:21.11.2020 08:44:19