Pristine Logistics & Infra Projects Pvt Ltd & Anr Vs M/S Freightstar Pvt Ltd & Ors

Delhi High Court 9 Jan 2018 First Appeal From Order (OS) (COMM) No. 51 Of 2017 (2018) 01 DEL CK 0263
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

First Appeal From Order (OS) (COMM) No. 51 Of 2017

Hon'ble Bench

G.S.Sistani, J; Sangita Dhingra Sehgal, J

Advocates

Sacchin Puri, Ravikesh Sinha, Ritwik Chawla, Diya Kapur, Rishab Sharma

Final Decision

Disposed Of

Acts Referred
  • Arbitration and Conciliation Act, 1996 - Section 34, 37
  • Commercial Court Act, 2015 - Section 13

Judgement Text

Translate:

Name of Claimant,Amount awarded to be paid

M/s Freightstar Pvt. Ltd.,"Rs.2,62,70,000/- (by Pristine Logistics & Infra Project

Pvt. Ltd.)

M/s Freightstar Pvt. Ltd.,"Rs.3,55,00,000/- (by Kanpur Logistics Park Pvt. Ltd.)

M/s Freightstar Pvt. Ltd.,"Rs.92,30,000/- (by Aeren R. Logistics & Infrastructure

Pvt. Ltd.)

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Case Metadata
  • Ck Citation: (2018) 01 DEL CK 0263
  • Coram: G.S.Sistani, J; Sangita Dhingra Sehgal, J
  • Bench: Division Bench
  • Advocates: Sacchin Puri, Ravikesh Sinha, Ritwik Chawla, Diya Kapur, Rishab Sharma
  • Result: Disposed Of
Referenced Acts & Sections
  • Arbitration and Conciliation Act, 1996 - Section 34, 37
  • Commercial Court Act, 2015 - Section 13
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