Delhi High Court - Orders
National Highways Authority Of India vs Oriental Structural Engineers Pvt. ... on 29 March, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 423/2016
NATIONAL HIGHWAYS AUTHORITY OF INDIA ..... Petitioner
Through: Mr. Rajiv Kapoor and Mr. Srikant
Sharma, Advocates.
versus
ORIENTAL STRUCTURAL ENGINEERS PVT. LTD- GAMMON
INDIA LTD. (JV) ..... Respondent
Through: Mr. Saurabh S. Sinha, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 29.03.2022
1. The matter was last listed on 5th February, 2020. Thereafter on account of restricted Court functioning in the wake of COVID-19 pandemic the matter was being adjourned en bloc. Counsel for the Petitioner, states that he is not prepared to argue the matter.
2. Counsel for the Respondent, states that he would like to file written submissions. He is directed to file a brief note of submissions, not exceeding three pages, along with relevant caselaw(s), if any, at least one week before the next date of hearing. Copy thereof also be sent to the Ld. Court Master via e-mail, within the same timeline. The note should concisely indicate the following: (i) the exact dispute before the Ld. Arbitral Tribunal, (ii) the claims in respect of which the Petitioner is aggrieved, (iii) the decision as well as the reasoning of the Ld. Arbitral Tribunal, qua such claims, with Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:31.03.2022 17:23:38 reference to the relevant para and page numbers of the impugned award, and
(iv) grounds as to why the decision of the Ld. Arbitral Tribunal merits/does not merit interference, in view of Section 34 of the Arbitration and Conciliation Act, 1996 and the parameters laid down by the Supreme Court in respect of each ground of challenge raised.
3. Re-notify on 1st August, 2022.
SANJEEV NARULA, J MARCH 29, 2022 as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:31.03.2022 17:23:38