DTC Vs. TATA MOTORS LTD

JUDGEMENT

(1.) The present petition has been filed under Section 27 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act'). From the bare reading of the Section, it is apparent that this Court can be approached for assistance for issuance of summon, etc. for procuring the attendance of the witnesses by any party to arbitral proceedings with the approval of the Arbitral Tribunal.

(2.) The petitioner has filed the present petitioner for issuance of the notice and direction to Indraprastha Gas Limited, IGL Bhawan, Plot No.4, Community Centre, R.K. Puram, Sector-9 to depute a senior technical officer to depose before the Arbitral Tribunal on 27.08.2014.

(3.) It is also submitted on behalf of the petitioner that now the date fixed before the Tribunal is 13.12.2014. No copy of the order has been placed on record. The petitioner has relied on the order of the Arbitral Tribunal dated 03.07.2014 and argued that vide this order, the Arbitral Tribunal has given the approval to the petitioner to approach this Court.