Delhi High Court - Orders
Sriram Cables Pvt Ltd vs Union Of India on 19 January, 2023
Author: Prateek Jalan
Bench: Prateek Jalan
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 447/2018 & I.A. 14687/2018.
SRIRAM CABLES PVT LTD ..... Petitioner
Through: Mr. Ankit Shah, Advocate
[9910955904].
versus
UNION OF INDIA ..... Respondent
Through: Mr. Ashok Singh, Mr. Rohit Singh
Lodhi, Advocates [9313649228].
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 19.01.2023
1. By order dated 08.09.2022, learned counsel for the parties were permitted to approach the learned arbitrator for a copy of the arbitral record so that an electronic copy can be placed before the Court.
2. I am informed by learned counsel for the parties that they have approached the arbitrator but the arbitrator has expressed his inability to provide the copy of the record.
3. Court notice will issue to the arbitrator Mr. Parmatma Sharan, 17/804, East End Aptts., Mayur Vihar Ph.-1 Ext., Delhi-110096 [Telephone No.- 011-43142411, Mobile No.- 09650479549 and E-mail ID- [email protected]].
Signature Not Verified Digitally Signed By:SHITU NAGPAL O.M.P. (COMM) 447/2018 Page 1 of 2 Signing Date:20.01.2023 11:18:164. The arbitrator is directed to furnish an electronic copy of the arbitral record to the Court or alternatively to file an affidavit if he is unable to do so, stating the reasons thereof. Same be done within six weeks.
5. List on 19.07.2023.
PRATEEK JALAN, J JANUARY 19, 2023 'Bhupi'/ Signature Not Verified Digitally Signed By:SHITU NAGPAL O.M.P. (COMM) 447/2018 Page 2 of 2 Signing Date:20.01.2023 11:18:16