Delhi High Court - Orders
Tommorrowland Limited vs Hdfc Bank Ltd on 23 January, 2025
Author: Rekha Palli
Bench: Rekha Palli
$~31-58
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) 38/2022
TOMMORROWLAND LIMITED .....Appellant
Through: Ms.Pavan Sachdeva, Adv.
versus
HDFC BANK LTD. .....Respondent
Through: Mr.Raman Kapur, Sr.Adv. with
Mr.Rishab Raj Jain, Mr.Sharique Hussain, Advs.
+ FAO(OS) 45/2022
TOMMORROWLAND LIMITED .....Appellant
Through: Ms.Pavan Sachdeva, Adv.
versus
SHARMA AND CO. AND OTHERS .....Respondent
Through:
+ FAO(OS) 46/2022
TOMMORROWLAND LIMITED .....Appellant
Through: Ms.Pavan Sachdeva, Adv.
versus
V. JETHALAL RAMJI SHARE BROKERS PVT LTD & ORS.
.....Respondent
Through:
+ FAO(OS) 47/2022
TOMMORROWLAND LIMITED .....Appellant
Through: Ms.Pavan Sachdeva, Adv.
versus
HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 30/01/2025 at 21:21:11
DEVELOPMENT CORPORATION LTD. .....Respondent
Through: Mr.Anil Kumar Yadav with
Ms.Noopur Singhal, Advs.
+ FAO(OS) 85/2022
HDFC BANK LIMITED .....Appellant
Through: Mr.Raman Kapur, Sr.Adv. with
Mr.Rishab Raj Jain, Mr.Sharique Hussain, Advs.
versus
TOMORROWLAND LIMITED .....Respondent
Through:
+ FAO(OS) 48/2022
TOMMORROWLAND LIMITED .....Appellant
Through: Ms.Pavan Sachdeva, Adv.
versus
ESSAR CAPITAL LTD. NOW KNOWN AS VAJRESH
CONSULTANT LIMITED .....Respondent
Through:
+ FAO(OS) 49/2022
TOMMORROWLAND LIMITED .....Appellant
Through: Ms.Pavan Sachdeva, Adv.
versus
JALAN AND CO. .....Respondent
Through:
+ FAO(OS) 50/2022
TOMMORROWLAND LIMITED .....Appellant
Through: Ms.Pavan Sachdeva, Adv.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 30/01/2025 at 21:21:11
versus
STERLING HOLIDAY FINANCIAL SERVICES LTD
.....Respondent
Through: Mr.Sameer Nandwani, Adv.
+ FAO(OS) 51/2022
TOMMORROWLAND LIMITED .....Appellant
Through: Ms.Pavan Sachdeva, Adv.
versus
VEERHEALTH CARE LTD .....Respondent
Through:
+ FAO(OS) 52/2022
TOMMORROWLAND LIMITED .....Appellant
Through: Ms.Pavan Sachdeva, Adv.
versus
NICCO UCO ALLIANCE CREDIT LTD .....Respondent
Through: Mr.Arav Kapoor with Mr.Mridul
Vats, Advs.
+ FAO(OS) 53/2022
TOMMORROWLAND LIMITED .....Appellant
Through: Ms.Pavan Sachdeva, Adv.
versus
ANALYSIS TRADE CONSULTANCY LLP .....Respondent
Through: Mr.Rajesh Banati with Mr.Ashish
Sareen, Advs.
+ FAO(OS) 54/2022
TOMMORROWLAND LIMITED .....Appellant
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 30/01/2025 at 21:21:12
Through: Ms.Pavan Sachdeva, Adv.
versus
NAVODAY MANAGEMENT SERVICES LIMITED .....Respondent
Through:
+ FAO(OS) 55/2022
TOMMORROWLAND LIMITED .....Appellant
Through: Ms.Pavan Sachdeva, Adv.
versus
PRESSMAN ADVERTISING LIMITED .....Respondent
Through:
+ FAO(OS) 57/2022
TOMMORROWLAND LIMITED .....Appellant
Through: Ms.Pavan Sachdeva, Adv.
versus
REAL GROWTH FINANCIAL SERVICES LTD NOW RGF
CAPITAL MARKETS LTD .....Respondent
Through:
+ FAO(OS) 58/2022
TOMMORROWLAND LIMITED .....Appellant
Through: Ms.Pavan Sachdeva, Adv.
versus
SANCHAY FINVEST LIMITED .....Respondent
Through: Mr.Sudhanshu Palo with Mr.Rajesh
Palo, Advs.
+ FAO(OS) 59/2022
TOMMORROWLAND LIMITED .....Appellant
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 30/01/2025 at 21:21:12
Through: Ms.Pavan Sachdeva, Adv.
versus
R. N. AHUJA AND CO. .....Respondent
Through:
+ FAO(OS) 60/2022
TOMMORROWLAND LIMITED .....Appellant
Through: Ms.Pavan Sachdeva, Adv.
versus
HEMDEV SECURITIES INDIA PVT. LTD. .....Respondent
Through:
+ FAO(OS) 61/2022
TOMMORROWLAND LIMITED .....Appellant
Through: Ms.Pavan Sachdeva, Adv.
versus
PRASAD AND CO. AND OTHERS .....Respondent
Through: Mr.L.K.Singh with Mr.Raj Kumar,
Advs.
+ FAO(OS) 62/2022
TOMMORROWLAND LIMITED .....Appellant
Through: Ms.Pavan Sachdeva, Adv.
versus
S. K. NAHATA AND CO. & ORS. .....Respondent
Through:
+ FAO(OS) 63/2022
TOMMORROWLAND LIMITED .....Appellant
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 30/01/2025 at 21:21:12
Through: Ms.Pavan Sachdeva, Adv.
versus
DCM FINANCIAL SERVICES LTD .....Respondent
Through: Ms.Akshita Agarwal, Adv.
+ FAO(OS) 64/2022
TOMMORROWLAND LIMITED .....Appellant
Through: Ms.Pavan Sachdeva, Adv.
versus
CLARITY FINANCIAL SERVICES LTD. .....Respondent
Through:
+ FAO(OS) 65/2022
TOMMORROWLAND LIMITED .....Appellant
Through: Ms.Pavan Sachdeva, Adv.
versus
MANOJ BHARGAVA AND CO. .....Respondent
Through:
+ FAO(OS) 66/2022
TOMMORROWLAND LIMITED .....Appellant
Through: Ms.Pavan Sachdeva, Adv.
versus
DWARKADAS HARINARAYAN MAHESHWARI & ORS.
.....Respondent
Through:
+ FAO(OS) 69/2022
TOMMORROWLAND LIMITED .....Appellant
Through: Ms.Pavan Sachdeva, Adv.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 30/01/2025 at 21:21:12
versus
DOLF LEASING LIMITED .....Respondent
Through:
+ FAO(OS) 70/2022
TOMMORROWLAND LIMITED .....Appellant
Through: Ms.Pavan Sachdeva, Adv.
versus
SHAKTI AND CO. & ORS. .....Respondent
Through:
+ FAO(OS) 116/2022, CM-44208/2022
HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD .....Appellant
Through: Mr.Anil Kumar Yadav with
Ms.Noopur Singhal, Advs.
versus
TOMMORROWLAND LIMITED .....Respondent
Through: Ms.Pavan Sachdeva, Adv.
+ FAO(OS) 125/2022, CM-47561-62/2022, 47564/2022
DOLF LEASING LTD. .....Appellant
Through:
versus
TOMMORROWLAND LIMITED .....Respondent
Through: Ms.Pavan Sachdeva, Adv.
+ FAO(OS) 140/2022, CM-52288/2022, 52290-91/2022
DCM FINANCIAL SERVICES LTD. .....Appellant
Through: Ms.Akshita Agarwal, Adv.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 30/01/2025 at 21:21:12
versus
TOMMORROWLAND LIMITED .....Respondent
Through: Ms.Pavan Sachdeva, Adv.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 23.01.2025
1. It appears that the written submissions on behalf of none of the respondents are on record.
2. In these circumstances, even though the appellant is ready to make submissions, we are deferring hearing by granting the respondents one last opportunity of six weeks to file their respective written submissions not running into more than five pages each.
3. List on 28.04.2025.
REKHA PALLI, J SAURABH BANERJEE, J JANUARY 23, 2025 sr This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/01/2025 at 21:21:13