Tdi Infrastructure Ltd vs Pradeep Garg on 10 March, 2022

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Delhi High Court - Orders

Tdi Infrastructure Ltd vs Pradeep Garg on 10 March, 2022

Bench: Prateek Jalan

                          $~27 and 28 (2022 Cause List)
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +      CM(M) 216/2022

                                 TDI INFRASTRUCTURE LTD                      ..... Petitioner
                                              Through: Ms. Kanika Agnihotri,
                                                         Ms. Yashodhara Gupta and
                                                         Mr. Shaurya Punj, Advocates.
                                                     versus

                                 PRADEEP GARG                                       ..... Respondent
                                                       Through:   Mr. Nitin Goel, Advocate.
                          28.
                          +      CM(M) 217/2022

                                 TDI INFRASTRUCTURE LTD                      ..... Petitioner
                                              Through: Ms. Kanika Agnihotri,
                                                         Ms. Yashodhara Gupta and
                                                         Mr. Shaurya Punj, Advocates.
                                                     versus

                                 PRADEEP GARG                                        ..... Respondent
                                                       Through:   Mr. Nitin Goel, Advocate.
                          CORAM:
                          HON'BLE MR. JUSTICE PRATEEK JALAN
                                         ORDER

% 10.03.2022 The proceedings in the matter have been conducted through hybrid mode [physical and virtual hearing]. CAV 50/2022 in CM (M) 216/2022 CAV 51/2022 in CM (M) 217/2022 The respondent-caveator in both petitions is represented. The caveats are, therefore, discharged.

Signature Not Verified Digitally signed CM (M) 216/2022 & CM (M) 217/2022 Page 1 of 2 By:SHITU NAGPAL Signing Date:11.03.2022 11:59:00

CM APPL. 12157/2022 (for exemption) in CM (M) 216/2022 CM APPL. 12200/2022 (for exemption) in CM (M) 217/2022 Exemptions allowed, subject to all just exceptions. These applications stand disposed of. CM (M) 216/2022 & CM APPL. 12156/2022 (for stay) CM (M) 217/2022 & CM APPL. 12199/2022 (for stay)

1. Issue notice. Mr. Nitin Goel, learned counsel for the respondent- plaintiffs in both these petitions, accepts notice without prejudice to his contention regarding maintainability of these petitions.

2. Ms. Kanika Agnihotri, learned counsel for the petitioner, is directed to place on record the Trial Court record, particularly the complete order sheets of the Trial Court.

3. List on 02.05.2022.

4. The proceedings before the Trial Court be continued subject to the orders to be passed in these petitions.

PRATEEK JALAN, J MARCH 10, 2022 'vp'/ Signature Not Verified Digitally signed CM (M) 216/2022 & CM (M) 217/2022 Page 2 of 2 By:SHITU NAGPAL Signing Date:11.03.2022 11:59:00

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Delhi High Court - Orders