Delhi High Court - Orders
M/S Tdi Infrastructure Ltd vs Rishi Ram on 13 September, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 269/2021 & I.A. 11668-670/2021
M/S TDI INFRASTRUCTURE LTD ..... Petitioner
Through: Mr. S.W. Haider, Advocate.
versus
RISHI RAM ..... Respondent
Through: Ms. Krishna Parkhani, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 13.09.2021
1. Ms. Krishna Parkhani, Advocate has joined the proceedings on behalf of the Respondent. She states that she is on caveat which has been registered, yet a copy of the petition has not been furnished to her. Learned counsel for the Petitioner states that the copy of the paper-book shall be furnished to Ms. Parkhani within three days from today.
2. The parties are directed to file a brief note of submissions, not exceeding five pages, along with relevant case laws, if any, at least one week before the next date of hearing. Copy thereof also be sent to the Court Master via e-mail, within the same timeline. The note should concisely indicate the following: (i) the exact dispute before the learned Arbitral Tribunal, (ii) the claims in respect of which the Petitioner is aggrieved, (iii) the decision as well as the reasoning of the learned Arbitral Tribunal, qua such claims, with reference to the relevant para and page numbers of the impugned award, and
(iv) grounds as to why the decision of the learned Arbitral Tribunal merits/ does not merit interference, in view of Section 34 of the Arbitration and Conciliation Act, 1996 and the parameters laid down by the Supreme Court in respect of each ground of challenge raised.
3. Re-notify on 29th October, 2021.
SANJEEV NARULA, J SEPTEMBER 13, 2021 nk