Saini Electrical Works vs Public Works Department
2021 Latest Caselaw 211 Del

                          $~8(original side)
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                             Decided on 21st January, 2021
                          +     ARB.P. 321/2020
                                SAINI ELECTRICAL WORKS            ..... Petitioner
                                              Through Mr. Anil Sehrawat, Adv.

                                                    versus

                                PUBLIC WORKS DEPARTMENT           ..... Respondent
                                             Through   Mr. Devesh Singh, ASC (Civil)
                                                       with Ms. Sukriti Ghai and Mr.
                                                       Manas Bhatnagar, Advs. for
                                                       GNCTD
                                CORAM:
                                HON'BLE MR. JUSTICE C .HARI SHANKAR

                                                    O R D E R (ORAL)

% 21.01.2021 (Video-Conferencing)

C .HARI SHANKAR, J.

ARB.P. 321/2020

1. On the attention of Mr. Sehrawat, learned counsel for the petitioner, being drawn to the fact that the protocol prescribed in Clause 25 of the Agreement between the parties has not been strictly complied with and that, therefore, invocation of Section 11(6) of the Arbitration and Conciliation Act, 1996 at this stage may not be permissible, Mr. Sehrawat seeks leave to withdraw this petition, with liberty to re-approach the Court after following the protocol prescribed in Clause 25 of the Agreement. Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI

Signing Date:22.01.2021 17:40:27

2. Leave and liberty is granted as prayed for.

3. The petition is dismissed as withdrawn.

C. HARI SHANKAR, J JANUARY 21, 2021 r.bararia

Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI

Signing Date:22.01.2021 17:40:27