Indian Railways Catering And Tourism Corp. Ltd. (IRCTC) Vs M/s Brandavan Food Products

Delhi High Court 10 Feb 2025 First Appeal from Order (OS) (COMM) Nos. 245, 246, 247, 248, 249, 250, 251, 252, 253, 254, 255, 256, 257 Of 2024 & Civil Miscellaneous Petition Nos. 65789, 65793, 65797, 65799, 65804, 65806, 65808, 65810, 65812, 65814, 65816, 65818, 65820 Of 2024 (2025) 02 DEL CK 0218
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

First Appeal from Order (OS) (COMM) Nos. 245, 246, 247, 248, 249, 250, 251, 252, 253, 254, 255, 256, 257 Of 2024 & Civil Miscellaneous Petition Nos. 65789, 65793, 65797, 65799, 65804, 65806, 65808, 65810, 65812, 65814, 65816, 65818, 65820 Of 2024

Hon'ble Bench

Navin Chawla, J; Shalinder Kaur, J

Advocates

Tushar Mehta, Ciccu Mukhopadhaya, Saurav Agrawal, Anshuman Choudhary, Kirutika S., Sanjay Jain, Joy Basu, Sudhir Mishra, Ritwika Nanda, Shruti Gupta

Final Decision

Disposed Of

Acts Referred
  • Constitution of India, 1950 - Article 226
  • Arbitration and Conciliation Act, 1996 - Section 28(2), 34, 34(2), 34(2A), 37
  • e Limitation Act, 1963 - Section 14
  • Evidence Act, 1872 - Section 65(g)
  • Limitation Act, 1963 - Article 55

Judgement Text

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Case Metadata
  • Ck Citation: (2025) 02 DEL CK 0218
  • Coram: Navin Chawla, J; Shalinder Kaur, J
  • Bench: Division Bench
  • Advocates: Tushar Mehta, Ciccu Mukhopadhaya, Saurav Agrawal, Anshuman Choudhary, Kirutika S., Sanjay Jain, Joy Basu, Sudhir Mishra, Ritwika Nanda, Shruti Gupta
  • Result: Disposed Of
Referenced Acts & Sections
  • Constitution of India, 1950 - Article 226
  • Arbitration and Conciliation Act, 1996 - Section 28(2), 34, 34(2), 34(2A), 37
  • e Limitation Act, 1963 - Section 14
  • Evidence Act, 1872 - Section 65(g)
  • Limitation Act, 1963 - Article 55
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