Delhi High Court - Orders
Ambient Land Holding Ltd vs Splendor Landbase Ltd & Anr on 13 September, 2021
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~31(Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 263/2021, I.A. 11206/2021, I.A. 11207/2021,
I.A. 11208/2021 & I.A. 11209/2021
AMBIENT LAND HOLDING LTD. ..... Petitioner
Through: Mr. Sudhanshu Batra, Adv.
versus
SPLENDOR LANDBASE LTD & ANR. ..... Respondents
Through: Ms. Namitha Mathews and Mr.
Pulkit Malhotra, Advocates
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 13.09.2021
(Video-Conferencing)
1. Learned Counsel for the parties are directed to file synopsis precisely setting out, (i) the exact nature of the disputes between the parties before the arbitral tribunal, (ii) the findings of the learned Arbitral Tribunal qua the claims/ counter claims with which the petitioner claims to be aggrieved, (iii) the reasoning of the learned Arbitrator in support of the said findings, and, (iv) why this court should interfere therewith, given the parameters of its jurisdiction under Section 34 of the Arbitration & Conciliation Act, 1996.
2. As the respondent is represented, the respondent may also file similar short note of its submissions by way of reply to the submissions of the petitioner.
3. Both sides would exchange the respective submissions before Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 263/2021 Page 1 of 2 Signing Date:16.09.2021 10:27:25 placing them on record.
4. Accordingly, re-notify on 20th September, 2021.
C.HARI SHANKAR, J SEPTEMBER 13, 2021 ss Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 263/2021 Page 2 of 2 Signing Date:16.09.2021 10:27:25