Delhi High Court - Orders
Union Of India Through Deputy Secretary ... vs Ms Jmc Projects India Limited on 19 January, 2024
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 71/2023, I.As. 3179/2023, 3180/2023 &
3181/2023
UNION OF INDIA THROUGH DEPUTY
SECRETARY (PMSSY) MINISTRY OF
HEALTH AND FAMILY WELFARE ..... Petitioner
Through: Ms. Aashnaa Bhatia & Mr. Saurabh
Mishra, Advs. (M. 9873905352)
versus
MS JMC PROJECTS INDIA LIMITED ..... Respondent
Through: Mr. Ayush Agrawal, Mr. Vikrant
Singh Bloria, Mr. Sushant Tomar,
Mr. Pranav Saigal, Advs. (M.
9897169197)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 19.01.2024
1. This hearing has been done through hybrid mode. I.A. 3181/2023 (for exemption)
2. This is an application seeking exemption from filing typed copies of dim and underlined annexures. For the reasons stated in the application, exemption is allowed, subject to all just exceptions. Application is disposed of.
I.A. 3180/2023 (for exemption)
3. This is an application seeking exemption from filing the entire arbitral record. The Petitioner shall file all the relevant record. The original arbitral record be requisitioned from the ld. Arbitrator. Application is disposed of in these terms.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/01/2024 at 00:45:05 O.M.P. (COMM) 71/2023 & I.A. 3179/2023 (for stay)
4. In terms of the previous order, further adjournment is sought as the Respondent's case is still pending for consideration under the Vivad se Vishwas Scheme promulgated by the Central Government, for amicable settlement of the matter. Accordingly, this matter is adjourned to 16th July, 2024.
5. The consideration under the said scheme shall be concluded by 15th May, 2024 and a status report shall be filed. If no report is filed, the matter shall proceed further on the next date of hearing.
6. In the meantime, let the Registry get the arbitral record requisitioned from Mr. Dinesh Kumar, ld. Arbitrator (Mob. No. 9810718565, Address:Tower-22/801, CWG Village, Near Akshardham Temple, N.H.- 24, New Delhi-110092, email: [email protected]).
PRATHIBA M. SINGH, J.
JANUARY 19, 2024 Rahul/bh This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/01/2024 at 00:45:05