Delhi High Court - Orders
South Delhi Municipal Corporation vs Jmc Projects India Ltd on 6 October, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 293/2021
SOUTH DELHI MUNICIPAL CORPORATION ..... Petitioner
Through: Mr. Sanjay Poddar, Senior Advocate
with Mr. Sandeep Bajaj, Standing
Counsel for SDMC with Ms.
Aakanksha Nehra, Mr. Naman
Tandon, Mr. Asav Rajan and Mr.
Ajay Sharma, Advocates.
versus
JMC PROJECTS INDIA LTD ..... Respondent
Through: Mr. Sachin Datta, Senior Advocate,
with Ms. Prity Sharma, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 06.10.2021 I.A. No. 13037/2021 (seeking permission to place on record few additional documents for the adjudication of captioned petition)
1. By way of this application, the Applicant/ Petitioner seeks to place on record additional documents mentioned in para 16 with the afore-said application. On a pointed query of the Court, Mr. Sanjay Poddar, Senior Counsel for the Petitioner admits that the documents sought to be placed are not part of the record. Considering the fact that the scope of jurisdiction under Section 34 of the Arbitration and Conciliation Act, 1996 [hereinafter, 'the Act'] is limited, the Petitioner cannot seek a re-trial of the entire proceedings in Section 34 of the Act.
2. Accordingly, the application is devoid of merit and the same is dismissed.
SANJEEV NARULA, J OCTOBER 6, 2021/as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:08.10.2021 17:35