Delhi High Court - Orders
Of Operation Of Arbitral Awards) ... vs Bharat Heavy Electricals Limited on 15 May, 2023
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 348/2022 & I.A. No. 13268/2022 (for stay
of operation of Arbitral Awards)
SIMENTECH INDIA PRIVATE LIMITED
.....Petitioner
Through: Ms. Sanchita Ain & Ms. Swati
Khanna, Advs.
versus
BHARAT HEAVY ELECTRICALS LIMITED
.....Respondent
Through: Mr. Aneesh Sadhwani & Mr. Jatin
Kumar, Advs.
CORAM:
JOINT REGISTRAR (JUDICIAL) SH. DEVENDER
KUMAR GARG (DHJS)
ORDER
% 15.05.2023 I.A. No. 15500/2022 (by respondent u/O VII Rule 10 of CPC)
1. Reply to captioned IA was already filed on behalf of petitioner. Rejoinder to the said reply was already filed on behalf of the respondent.
2. Additional reply to the captioned IA was also filed on behalf of petitioner on 09.02.2023 and rejoinder thereto was also filed on behalf of respondent on 13.03.2023.
3. As per office noting, calculation of specific value was filed on behalf of the petitioner on 07.05.2023.
4. Ld. Counsel for respondent submits that he received the copy of calculation filed on behalf of the petitioner on 07.05.2023 and he has filed his calculation vide diary This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/09/2023 at 09:22:27 no.848062 dated 12.05.2023. However, the same does not find mention in the office noting. Let appropriate steps be taken as per law.
5. Re-notify the captioned IA for arguments on 29th May, 2023.
O.M.P. (COMM) 348/2022
1. As per office noting, written submissions were filed on behalf of the petitioner on 07.05.2023.
2. Complete record of Arbitration has not been filed by the petitioner.
3. Ld. Counsel for petitioner submits that she is not having the complete record of Arbitration and they have sent email to Ld. Arbitrator many times for providing the complete record of Arbitration, but no response has been received by her. She seeks some more time for filing complete record of Arbitration. Let the same be filed within two weeks from today.
4. At request, let notice be issued to Ld. Sole Arbitrator for providing soft copy of record of Arbitration to the petitioner as per record.
5. Ld. Counsels for respondent seeks more time for filing written submissions and judgments. Let the same be filed within two weeks.
6. Re-notify the matter for further proceedings on 29th May, 2023.
DEVENDER KUMAR GARG (DHJS) JOINT REGISTRAR (JUDICIAL) MAY 15, 2023/v Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/09/2023 at 09:22:27