Power Grid Corporation Of India ... vs Jv Of Xian Electric Engineering ...
2017 Latest Caselaw 4539 Del

$~36

* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                      Judgment delivered on: 28.08.2017

+        O.M.P.(E)(COMM.) 20/2017
POWER GRID CORPORATION OF INDIA LIMITED ..... Petitioner
                             versus

JV OF XIAN ELECTRIC ENGINEERING COMPANY LIMITED
CHAINA AND XIAN XD SWITCH GEAR ELECTRIC LIMITED
CHINA                             ..... Respondent
Advocates who appeared in this case:

For the Petitioner        : Mr Pranay Kishore Mishra

For the Respondent        : Mr Sushante Kumar, Mr Shadaab Anwar and Mr Anshu Bhanot

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                JUDGMENT

28.08.2017

SANJEEV SACHDEVA, J. (ORAL)

IA No.9777/2017(exemption)

Allowed, subject to all just exceptions. O.M.P. (E) (COMM.) 20/2017

1. By this petition, under Section 27 of the Arbitration & Conciliation Act, 1996 (hereinafter referred to as 'the Act'), the petitioner seeks summoning of the witnesses, mentioned in paragraph

3 of the petition.

2. The Tribunal, by order dated 20.07.2017, has granted leave to the petitioner to summon the witnesses, as mentioned in paragraph 3 of the petition, to produce and to prove the documents mentioned against their names.

3. In view of the above, the petition is allowed. Summons shall be issued to the witnesses mentioned in paragraph 3 of the petition to produce and to prove the documents mentioned against each of the said witnesses in paragraph 3.

4. Summons be issued to the said witnesses, returnable before the Arbitral Tribunal, for 13th September, 2017 at 2 PM in the Neeti Bagh Club, New Delhi.

5. The petitioner shall ensure service of the summons on the said witnesses.

6. The petition is accordingly disposed of.

7. Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J AUGUST 28, 2017 'Sn'