Delhi High Court - Orders
Idfc First Bank Limited vs Hitachi Mgrm Net Limited on 18 August, 2021
Author: Rekha Palli
Bench: Rekha Palli
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8573/2021
IDFC FIRST BANK LIMITED ..... Petitioner
Through Mr. Parag P. Tripathi, Senior
Advocate with Mr. Dhruv Malik, Ms. Sharmistha
Ghosh, Ms. Mannat Sabharwal, Ms. Mishika
Bajpai and Ms. Palak Nenwani, Advocates
versus
HITACHI MGRM NET LIMITED ..... Respondent
Through Mr. Ashish Bhagat, Mr. Akhil Suri,
Ms. Ashish Bhagat, Mr. Akhil Suri and Mr. Ritik
Malik, Advocates.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 18.08.2021 W.P.(C) 8573/2021& CM APPL. 26563/2021 (stay)
1. The present petition seeks to assail the order passed by the three- member Arbitral Tribunal on 31.05.2021 rejecting the petitioner's application under Section 16 of the Arbitration and Conciliation Act, 1996 seeking termination of the mandate of the Tribunal.
2. At the outset, learned senior counsel for the petitioner submits that despite the availability of an alternative remedy under the Arbitration and Conciliation Act, 1996, the present petition would still be maintainable. In support of his plea, he seeks to rely on certain judgments, which have been shared with the Court Master only at 10:30 AM today and therefore, could Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:20.08.2021 11:17:06 not be downloaded in time for perusal by the Court.
3. Copies of the judgments on which the petitioner seeks to rely be filed within three days.
4. At request, list the matter on 08.09.2021.
REKHA PALLI, J AUGUST 18, 2021 acm Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:20.08.2021 11:17:06