Delhi High Court - Orders
Incubis Consultants (India) Pvt.Ltd vs Neo Developers Pvt Ltd on 18 August, 2020
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 294/2020, I.As. 6978/2020 & 6979/2020
INCUBIS CONSULTANTS (INDIA) PVT.LTD. ..... Petitioner
Through: Mr. Abhinav Sharma, Adv. with
Ms. Nandini Aishwarya, Adv.
versus
NEO DEVELOPERS PVT LTD. ..... Respondent
Through: Mr. Jitender Chaudhary and
Ms. Shilpa Chohan, Advs.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 18.08.2020 This matter is being heard through video-conferencing. I.A. 6978/2020 (for exemption) Exemption allowed subject to all just exceptions. Application stands disposed of.
I.A. 6979/2020 (by petitioner seeking exemption from filing duly notarized affidavits and requisite court fee) For the reasons stated in the application, the same is allowed and the petitioner is exempted from filing duly notarized affidavits.
Subject to the applicant / petitioner filing the necessary Court fee within 72 hrs from the date of resumption of regular functioning of the Court, as mandated in terms of Office Order dated April 04, 2020 issued by this Court, exemption from filing the requisite court fees is granted, if not already paid.
Application is disposed of.
ARB.P. 294/2020Learned counsel for the parties states that the parties be relegated to the mediation process under the aegis of the Delhi High Court Mediation and Conciliation Centre for an amicable settlement.
Noting the said submission, parties through their counsel shall appear before the Mediation Centre on August 25, 2020 at 4 PM.
List before Court on October 9, 2020.
V. KAMESWAR RAO, J AUGUST 18, 2020/jg