Bombay Containers Terminal Pvt ... vs M/S Central Warehousing ...
2020 Latest Caselaw 3466 Del

Citation : 2020 Latest Caselaw 3466 Del
Judgement Date : 21 December, 2020

Delhi High Court

Bombay Containers Terminal Pvt ... vs M/S Central Warehousing ... on 21 December, 2020

                          $~1(original side)
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     CS(COMM) 558/2020
                                BOMBAY CONTAINERS TERMINAL PVT LTD
                                (PRESENTLY KNOWN AS M/S GULITA WEALTH
                                ADVISORS PVT LTD                         ..... Plaintiff
                                              Through: Mr. Atul Y. Chitale, Sr. Adv.
                                                       with Ms. Tanvi Kakar, Adv.

                                                    versus

                                M/S CENTRAL WAREHOUSING CORPORATION
                                                                       ..... Defendant
                                             Through: Mr. K.K. Tyagi, Adv.
                                CORAM:
                                HON'BLE MR. JUSTICE C. HARI SHANKAR

                                         O R D E R (ORAL)

% 21.12.2020 (Video-Conferencing)

1. These proceedings, under Section 14 of the Arbitration & Conciliation Act, 1996, merely seek issuance of a direction to the learned sole arbitrator to file, before this Court, the record of Arbitration Case No. DAC/384/10-12 alongwith the arbitral award dated 4th July, 2020, rendered by the learned sole arbitrator.

2. Learned counsel for the respondent has no objection to the prayers being allowed.

3. Accordingly, this petition is disposed of with a direction to the learned sole arbitrator to file, before this Court, the arbitral award,

Digitally Signed By:SUNIL SINGH NEGI Signing Date:27.12.2020 13:51:35 dated 4th July, 2020, delivered by her in Arbitration Case No. DAC/384/10-12 along with the entire arbitral record.

4. The Registry is directed to intimate the parties, regarding the filing of the award and the arbitral record, on the same being filed before this Court.

C. HARI SHANKAR, J DECEMBER 21, 2020 dsn

Digitally Signed By:SUNIL SINGH NEGI Signing Date:27.12.2020 13:51:35