Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Jindal Power Limited vs Icra on 10 June, 2020

Author: Mukta Gupta

Bench: Mukta Gupta

$~1
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 128/2020
       I.A. 3934/2020 (under Order VII Rule 14 CPC-additional documents)
       JINDAL POWER LIMITED                                    .....Plaintiff
                Represented by:        Mr.Rajiv Nayar, Sr.Advocate with
                                       Mr.Mahesh Agarwal, Mr.Rishi
                                       Agrawala, Mr.Saket Sikri, Mr.Kartik
                                       Nayar, Ms.Shruti Arora, Mr.Ankit
                                       Banati and Ms.Priya Singh,
                                       Advocates.
                          versus

       ICRA                                             ...... Defendant
                    Represented by:    Mr.H.S.Chandhoke, Mr.Prashant
                                       Pakhiddey and Ms.Lakshmi Dwivedi,
                                       Advocates.
       CORAM:
       HON'BLE MS. JUSTICE MUKTA GUPTA

                          ORDER

% 10.06.2020 The hearing has been conducted through Video Conferencing. I.A. 3860/2020 (under Order XXXIX Rule 1 and 2 CPC)

1. Arguments concluded by learned counsel for the defendant.

2. For arguments in rejoinder by learned counsel for the plaintiff, list on 19th June, 2020.

CS(OS) 128/2020

1. Learned counsel for the defendant states that though 30 days' time was given to file the written statement however, considering the constraints he may be given a further three weeks time to file the written statement.

2. Written statement be now filed within three weeks from today.

3. Replication be filed within three weeks thereafter.

4. List on 19th June, 2020.

5. Order be uploaded on the website of this court.

MUKTA GUPTA, J.

JUNE 10, 2020 'vn' CS(OS) 128/2020 Page 2 of 2