Delhi High Court - Orders
M/S Aez Infratech Pvt Ltd vs M/S Somani Worsted Ltd & Ors on 21 October, 2021
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EFA(OS) (COMM) 3/2020
M/S AEZ INFRATECH PVT LTD ..... Appellant
Through Mr.Praveen K.Sharma with Mr.Sahil
Nagpal, Advocates.
versus
M/S SOMANI WORSTED LTD & ORS ..... Respondents
Through Ms.Nikita Maheshwari, Advocates.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 21.10.2021 This matter has been taken up for hearing today, as 18th October, 2021 was declared a holiday.
C.M.No.12903/2021Exemption allowed, subject to all just exceptions. Accordingly, the application stands disposed of. EFA (OS) (COMM) 3/2020 & C.M.Nos.8285/2020, 12902/2021 Learned senior counsel for the respondents is stated to be unwell. In the interest of justice, renotify on 27th January, 2022.
However, keeping in view the judgment dated 05th July, 2021 passed by a Division Bench of this Court in EFA(OS)(COMM) No.4/2021 titled 'Delhi Chemical and Pharmaceutical Works Pvt. Ltd. & Anr. Vs. Himgiri Realtors Pvt. Ltd. & Anr', the impugned order dated 09th January, 2020 is Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:23.10.2021 18:48:05 stayed to the extent it directs the appellant to comply with the learned Single Judge's judgment titled 'Bhandari Engineers & Builders Pvt. Ltd. Vs. Maharia Raj Joint Venture', MANU/De/4601/2019.
MANMOHAN, J NAVIN CHAWLA, J OCTOBER 21, 2021 KA Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:23.10.2021 18:48:05