Delhi High Court - Orders
Municipal Corporation Of Delhi Through ... vs Sweka Power Tech Engineers Pvt. Ltd ... on 15 April, 2024
Author: Prateek Jalan
Bench: Prateek Jalan
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 216/2023 & I.As. 11667-11669/2023
MUNICIPAL CORPORATION OF DELHI
THROUGH ITS EXECUTIVE ENGINEER ..... Petitioner
Through: Mr. Pravesh Thakur, Mr. Saksham
& Mr. Gobind, Advocates.
versus
SWEKA POWER TECH ENGINEERS
PVT. LTD THROUGH ITS DIRECTOR ..... Respondent
Through: Mr. Gaurav Sarin, Ms. Charul
Sarin & Mr. Harish Kumar,
Advocates.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 15.04.2024
1. I am informed that Ms. Charul Sarin, learned counsel for the respondent, has filed a reply to the present petition under Section 34 of the Arbitration and Conciliation Act, 1996 ["the Act"]. Mr. Pravesh Thakur, learned counsel for the petitioner, seeks time to file a rejoinder.
2. There is no order for filing of the pleadings in this petition under Section 34 of the Act. I am also of the view that the parties are not required to exchange pleadings as the matter can be decided on the basis of the arbitral record and the submissions of the parties. Ms. Sarin states that the reply filed by her may be treated as the written submission of the O.M.P. (COMM) 216/2023 Page 1 of 2 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 17/04/2024 at 01:02:35 respondent.
3. Mr. Thakur seeks an adjournment.
4. List on 10.09.2024.
5. Written submissions of the petitioner may be filed within four weeks from today with reference to the electronic record of the Court.
PRATEEK JALAN, J APRIL 15, 2024 'pv'/ O.M.P. (COMM) 216/2023 Page 2 of 2 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 17/04/2024 at 01:02:35