M/S. S.N. Sunderson & Company vs M/S. Chandok Machineries
2018 Latest Caselaw 5131 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     O.M.P. (I) (COMM.) 269/2017
                                      Reserved on: 28th May, 2018
                                      Date of decision :28th August, 2018

      M/S. S.N. SUNDERSON & COMPANY           ..... Petitioner
                     Through: Mr.Jayant K. Mehta, Mr.Pulkit
                              Agarwal & Mr.Shubhankar, Advs.

                             versus

      M/S. CHANDOK MACHINERIES               ..... Respondent

Through: Mr.Sudhir Nandrajog, Sr. Adv.

with Mr.Avi Singh, Mr.Shashank Dixit, Mr.Katyayini & Ms.Purnima Malik, Advs.

CORAM:

HON'BLE MR. JUSTICE NAVIN CHAWLA

1. By a separate order passed today in OMP(Comm.) No.321/2017, the objections filed by the respondent against the Arbitral Award have been dismissed.

2. In view of the above, the Interim Order dated 24th July, 2017 shall continue for a further period of four weeks subject to any further or other order passed by a Competent Court in any other proceedings.

3. The present petition is disposed of with the above direction and with no order as to costs.

NAVIN CHAWLA, J AUGUST 28, 2018/RN

O.M.P. (I)(COMM.) 269/2017 Page 1