Delhi High Court - Orders
M/S Hindustan Prefab Limited vs Employees Provident Fund Organization ... on 3 October, 2024
Author: Yashwant Varma
Bench: Yashwant Varma
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EFA(COMM) 8/2023
M/S HINDUSTAN PREFAB LIMITED .....APPELLANT
Through: Mr. Varun Nischal alongwith
Ms. Saira Tagra, Advs.
versus
EMPLOYEES PROVIDENT FUND ORGANIZATION
THROUGH CENTRAL PROVIDENT FUND
COMMISSIONER .....RESPONDENT
Through: Mr. Siddharth, Standing
Counsel for EPFO with Mr.
Anshul Saxena, Mr. Harshit
Manwani, Advs. for R-1.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
HON'BLE MR. JUSTICE RAVINDER DUDEJA
ORDER
% 03.10.2024
1. The solitary question which arises for our consideration is whether a determination under the "Permanent Machinery of Arbitration" ["PMA"] which was set up to resolve commercial disputes between government entities and the subsequent scheme of Administrative Mechanism for Resolution of Central Public Sector Enterprises ["CPSE"] Disputes ["AMRCD"] would constitute an award which could be executed under the provisions of the Arbitration and Conciliation Act, 1996.
2. In order to enable learned counsels for parties to address submissions in the aforesaid light, we grant them liberty to file their Brief Synopsis of Submissions on record at least 48 hours prior to the 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 17/11/2024 at 13:20:19 date fixed. Those submissions shall refer to the pdf page numbers of the digital record of the Court wherever so required.
3. List again on 13.12.2024.
YASHWANT VARMA, J.
RAVINDER DUDEJA, J.
OCTOBER 3, 2024/neha 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 17/11/2024 at 13:20:19