Dr. Ashok Tanwar And Another vs . First Newsmedia Private Ltd.
2022 Latest Caselaw 6562 HP

Dr. Ashok Tanwar and another vs. First Newsmedia Private ltd.

.

OMP No.520 of 2022 in Arb. Case No.59 of 2019

01.08.2022 Present: Mr. Vivek Attri and Mr. Abhinav Purohit, Advocates, for the applicant.

Mr. Vijay Kumar Verma, Advocate, for the respondent.

OMP No.520 of 2022 By way of instant application filed under Section 151

CPC, prayer has been made on behalf of the applicant for

rehearing of the main case, i.e. Arbitration Case No.58 of 2019,

which otherwise was disposed of vide judgment dated 29.11.2019,

passed by learned Single Judge of this Court.

Averments contained in the application, which is duly

supported by an affidavit as well as as documents annexed

therewith, clearly reveals that aforesaid judgment passed by Single

Judge of this Court, was laid challenge by way of Arbitration

Appeal No.15 of 2019 before Division Bench of this Court, which

was dismissed vide judgment dated 10.01.2020 and thereafter

matter was referred to Hon'ble Apex Court by way of Special Leave

Petition (Civil) No. 5491 of 2020, whereby Hon'ble Apex Court while

setting aside the aforesaid judgments passed by learned Single

Judge as well as Division Bench of this Court, remanded the case

back to this Court for fresh hearing. Since Hon'ble Apex Court

vide judgment dated 22.11.2021, has already remanded the matter,

prayer made in the instant application deserves to be allowed.

Consequently, in view of the above, present

application is allowed and Registry is directed to list this matter for

re-hearing in the month of November, 2022. Application stands

.

disposed of.

                                                  (Sandeep Sharma)
                                                       Judge
     1st August, 2022
         (reena)



               r          to