Delhi High Court - Orders
Delhi Development Authority vs Varindera Construction Limited on 29 March, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~38 & 46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 407/2020 & I.A. 3204/2020.
DELHI DEVELOPMENT AUTHORITY ..... Petitioner
Through: Mr. Ramesh Singh, Senior Advocate
with Ms. Kanika Singh, Mr. Abhishek
Pandey and Mr. Shailendra Slaria,
Advocates.
Mr. Prabhsahay Kaur, Standing
Counsel.
versus
VARINDERA CONSTRUCTION LIMITED ..... Respondent
Through: Mr. Bhupesh Narula, Advocate.
+ OMP (ENF.) (COMM.) 96/2020 & I.A. 9711/2020.
VARINDERA CONSTRUCTION LIMITED ..... Decree Holder
Through: Mr. Bhupesh Narula, Advocate.
versus
DELHI DEVELOPMENT AUTHORITY ..... Judgement Debtor
Through: Mr. Ramesh Singh, Senior Advocate
with Ms. Kanika Singh, Mr. Abhishek
Pandey and Mr. Shailendra Slaria,
Advocates.
Mr. Prabhsahay Kaur, Standing
Counsel.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 29.03.2022
1. Mr. Ramesh Singh, Senior Counsel for the Petitioner, states that he does not have the access to the entire arbitral record and is therefore unable Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:31.03.2022 17:23:38 make submissions today.
2. Arbitral record if not received, be requisitioned.
3. Parties are also directed to file a brief note of submissions, not exceeding three pages, along with relevant caselaw(s), if any, at least one week before the next date of hearing. Copy thereof also be sent to the Ld. Court Master via e-mail, within the same timeline. The note should concisely indicate the following: (i) the exact dispute before the Ld. Arbitral Tribunal, (ii) the claims in respect of which the Petitioner is aggrieved, (iii) the decision as well as the reasoning of the Ld. 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 Ld. 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.
4. Re-notify on 1st August, 2022.
SANJEEV NARULA, J MARCH 29, 2022 as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:31.03.2022 17:23:38