M/S.Impex Trading Gmbh vs M/S.Flora Exports
2009 Latest Caselaw 622 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI

+                             OMP No.78/2009

%                      Date of Decision: 20.02.2009

M/s.Impex Trading GMBH                             .... Petitioner
                   Through Mr.Sandeep Aggarwal, Advocate.

                                  Versus

M/s.Flora Exports                            .... Respondent
                      Through Mr.Jasmeet Singh, Advocate.
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR

1.   Whether reporters of Local papers may be                  YES
     allowed to see the judgment?
2.   To be referred to the reporter or not?                     NO
3.   Whether the judgment should be reported in                 NO
     the Digest?

ANIL KUMAR, J.

*

This is an application under Section 27 of the Arbitration &

Conciliation Act, 1996 seeking summoning the concerned police officer

from the Police Station Kalkaji, New Delhi to bring all records relating to

FIR No.737 dated 15th July, 2006 filed in the said police station in

connection with the theft of consignment from containers which were

being transported from Panipat.

Issue notice to the respondent. Mr.Jasmeet Singh accepts notice

and states that he has no objection in case the said witness is

summoned before the learned arbitrator for 2nd March, 2009 at 2.30 PM

at Federation House, Tansen Marg, New Delhi.

In the circumstances, petition is allowed. On petitioner applicant

taking steps within two days, the concerned witness, concerned police

officer from the Police Station Kalkaji, New Delhi be summoned before

the learned arbitrator for 2nd March, 2009 at 2.30 PM at Federation

House, Tansen Marg, New Delhi to bring all records relating to FIR

No.737 dated 15th July, 2006 filed in the said police station in

connection with the theft of consignment from containers which were

transported from Panipat. The notice be given dasti to the petitioner.

With these directions the petition is disposed of.

FEBRUARY 20, 2009                                  ANIL KUMAR, J.
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