Delhi High Court - Orders
Sugesan Transport Pvt Ltd vs Continental Engineering Corporation on 7 April, 2022
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 109/2021
SUGESAN TRANSPORT PVT LTD ..... Petitioner
Through: Mr. Jaitegan Singh Khurana, Adv.
Versus
CONTINENTAL ENGINEERING CORPORATION..... Respondent
Through: Mr Anil Kher, Senior Advocate with
Mr Kunal Kher, Adv.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 07.04.2022
1. On 11.02.2022, Mr. Kher, learned senior counsel appearing for the respondent had sought time to produce certain relevant documents. No such documents have been filed on behalf of the respondent.
2. The petitioner is at liberty to file such documents as it considers necessary, provided the same form part of the arbitral record, within a period of four weeks from today.
3. The petitioner shall also file written submissions within the said period.
4. List on 06.09.2022.
VIBHU BAKHRU, J APRIL 7, 2022 'gsr' Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:08.04.2022