Delhi High Court - Orders
M/S Cmm Infraprojects Limited vs Ircon International Ltd on 30 July, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~2 (2020)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 407/2020 & I.A. 8439/2021
M/S CMM INFRAPROJECTS LIMITED ..... Petitioner
Through: Mr. Sachin Chopra, Advocate.
versus
IRCON INTERNATIONAL LTD. ..... Respondent
Through: Mr. Debarshi Bhadra, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 30.07.2021 [VIA VIDEO CONFERENCING]
1. Mr. Sachin Chopra, learned counsel for the Petitioner states that he would like to examine the judgment in Central Organization for Railway Electrification v. M/s ECI-SPIC-SMO-MCML (JV)1, wherein the Supreme Court has upheld the power of the Railways to appoint an Arbitral Tribunal in terms of Clause 64 of the GCC which envisages the appointment of an arbitrator from a panel of officers.
2. Re-notify the matter on 03rd August, 2021.
SANJEEV NARULA, J JULY 30, 2021 as 1 2019 SCC OnLine SC 1635.