Union Of India vs . M/S Vij Engineer & Consultants ...
2022 Latest Caselaw 3545 HP

Union of India vs. M/s Vij Engineer & Consultants Pvt. Ltd.

C.Arb. Appeal No.1 to 2020

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18.05.2022 Present: Mr. Balram Sharma, Assistant Solicitor General of India, for the appellant.

Mr. Rakesh Kumar Thakur, Advocate, for the respondent.

Learned ASGI submits that present Commercial

Arbitration Appeal deserves to be succeeded and objections filed

under Section 3 of the Arbitration and Conciliation, Act also deserve

to be allowed in the light of judgment rendered by Hon'ble Supreme

Court in Associate Builder vs. Delhi Development Authority,

2015 (3) SCC 49.

Learned Counsel for the respondent prays for and is

granted two weeks' time to go through the aforesaid judgment,

passed by Hon'ble Apex Court.

List on 03.06.2022.

( Mohammad Rafiq ) Chief Justice

( Sandeep Sharma ) Judge May 18, 2022 (reena)