Delhi High Court - Orders
Afcons Infrastructure Limited vs Ircon International Limited on 1 August, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~38 & 39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 890/2022 & I.A. 12000/2022
AFCONS INFRASTRUCTURE LIMITED ..... Petitioner
Through: Mr. Abhishek Birthray, Mr. Tanmay
Nandi, Mr. Prateek Seth & Mr.
Kartikey Tripathy, Advocates.
versus
IRCON INTERNATIONAL LIMITED ..... Respondent
Through: Mr. Mohit Goel, Mr. Sidhant Goel,
Ms. Harshita Verma, Advocates.
39
+ ARB.P. 891/2022 & I.A. 12001/2022
AFCONS INFRASTRUCTURE LIMITED ..... Petitioner
Through: Mr. Abhishek Birthray, Mr. Tanmay
Nandi, Mr. Prateek Seth & Mr.
Kartikey Tripathy, Advocates.
versus
IRCON INTERNATIONAL LIMITED ..... Respondent
Through: Mr. Mohit Goel, Mr. Sidhant Goel,
Ms. Harshita Verma, Advocates
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 01.08.2022
1. Notice. Learned counsel for the Respondent accepts Notice and seeks time to file the reply.
2. Reply be filed within 3 weeks. Rejoinder, if any, be filed within 2 Signature Not Verified Signed By:NIRMLA TIWARI Signing Date:06.08.2022 12:05:05 weeks thereafter with an advance copy to the opposite counsel.
3. List on 20th September, 2022.
NEENA BANSAL KRISHNA, J AUGUST 1, 2022/PA Signature Not Verified Signed By:NIRMLA TIWARI Signing Date:06.08.2022 12:05:05