Delhi High Court - Orders
Goyal Mg Gases Pvt. Ltd vs Jayaswal Neco Industries Limited on 8 December, 2023
Author: Sachin Datta
Bench: Sachin Datta
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 498/2023
GOYAL MG GASES PVT. LTD. ..... Petitioner
Through: Mr. Simran Mehta and Mr. Prakash
Chand, Advs.
versus
JAYASWAL NECO INDUSTRIES LIMITED ..... Respondent
Through: Mr. Ratan Kr. Singh, Sr. Adv. along
with Mr. Ravi Bharuka, Adv.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 08.12.2023 IA No.24529/2023 (Exemption) Allowed, subject to all just exceptions. Application stands disposed of.
O.M.P. (COMM) 498/2023
1. Issue notice.
2. Learned counsel, as aforesaid, appears and accepts notice on behalf of the respondent. He submits that the respondent has also filed a petition under Section 34 of the Arbitration and Conciliation Act, 1996 assailing the impugned arbitral award. However, the same has not yet been listed.
3. Let reply be filed within a period of four weeks from today. Rejoinder thereto, if any, be filed within two weeks thereafter.
4. List on 13.02.2024.
SACHIN DATTA, J DECEMBER 8, 2023/cl This is a digitally signed order.
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