Delhi High Court - Orders
National Highways Authority Of India vs Oriental Structural Engineers Pvt. Ltd ... on 28 January, 2019
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 423/2016
NATIONAL HIGHWAYS AUTHORITY OF INDIA ..... Petitioner
Through: Mr. Rajiv Kapur and Mr. Srikant
Sharma, Advocates.
versus
ORIENTAL STRUCTURAL ENGINEERS PVT. LTD
- GAMMON INDIA LTD. (JV) ..... Respondent
Through: Mr. Rajiv Bansal, Sr. Advocate with
Ms. Saurabh Suman Sinha, Ms. Parul
Parthi and Ms. Vaishali Rawat,
Advocates.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 28.01.2019
1. Counsel for the parties inform me that the arbitration record has not been filed.
2. Learned counsel request that the arbitration record be summoned.
3. It is directed accordingly. For this purpose, list before Joint Registrar (Judicial) on 19.03.2019.
4. Counsel will file their written submissions not exceeding 3 pages each before the next date of hearing.
5. In the meanwhile, petitioner will also have liberty to file rejoinder in the matter.
6. List before the Court on 14.08.2019.
RAJIV SHAKDHER, J.
JANUARY 28, 2019 hs/VKR