Zakir Hussain & Anr. vs Sunshine Agrisystem Pvt. Ltd.
2024 Latest Caselaw 2270 Del

Delhi High Court

Zakir Hussain & Anr. vs Sunshine Agrisystem Pvt. Ltd. on 15 March, 2024

Author: Neena Bansal Krishna

Bench: Neena Bansal Krishna

                           *     IN THE HIGH COURT OF DELHI AT NEW DELHI

                           +     O.M.P. (COMM) 249/2021 & I.As. 10593/2021 & 634/2022

                           1.    ZAKIR HUSSAIN
                                 Director, M/s Zum Zum Cold Storage Pvt. Ltd.,
                                 32nd Milestone, Delhi-Hapur Road,
                                 Massori, Ghaziabad,
                                 Uttar Pradesh - 201302.

                           2.    M/S ZUM ZUM COLD STORAGE PVT. LTD.
                                 32nd Milestone, Delhi-Hapur Road,
                                 Massori, Ghaziabad,
                                 Uttar Pradesh - 201302                                      ..... Petitioners
                                                    Through: None.

                                                    Versus

                                 SUNSHINE AGRISYSTEM PVT. LTD.
                                 K-13A, Hauz Khas Enclave,
                                 New Delhi - 110016                                      ..... Respondent
                                                  Through: None.

                                 CORAM:
                                 HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
                                               ORDER

% 15.03.2024

1. The matter has been listed on office note for directions.

2. The Judgment was passed in this matter on 06.10.2023. However, it is noticed that the words appearing in 1st line of the concluding Para 86 of the Judgment i.e., "the Objections to the", need to be deleted. Para 86 of the Judgment dated 06.10.2023 shall now be read as under:-

"86. Therefore, the Objections under Section 34 are allowed and the Award dated 04.02.2021, allowing the Claim of the respondent and partly allowing the Counter-Claim of the petitioner, is hereby set aside. Parties are at liberty to initiate the arbitration proceedings afresh as per rules".

3. The Order be uploaded on the website of this Court.

(NEENA BANSAL KRISHNA) JUDGE MARCH 15, 2024