Delhi High Court - Orders
Tommorrowland Limited vs Nicco Uco Alliance Credit Ltd on 9 November, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 50/2022, EX.APPL.(OS) 3155/2022
TOMMORROWLAND LIMITED
..... Decree Holder
Through: Mr. Pavan Sachdeva and
Mr. Ishan Sachdeva, Advs.
versus
NICCO UCO ALLIANCE CREDIT LTD
..... Judgment Debtor
Through: Mr. Swarnendu Chatterjee,
Mr. Yaswardhan Singh and
Ms. Deepakshi Garg, Advs.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 09.11.2022
1. Mr. Swarnendu Chatterjee, Advocate appears for the judgment debtor states that the parties be referred to the mediation process for exploring a settlement. This submission is not opposed by Mr. Sachdeva.
2. Accordingly, the parties through their counsel, if any, shall appear before the Delhi High Court Mediation & Conciliation Centre on November 23, 2022 at 3:00 PM.
3. List before Court on March 29, 2023.
V. KAMESWAR RAO, J NOVEMBER 9, 2022/aky Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:10.11.2022 18:16:09