Delhi High Court - Orders
Lohia Developers India Pvt Ltd vs Rays Power Experts Pvt Ltd And Ors on 25 October, 2021
Author: C. Hari Shankar
Bench: C.Hari Shankar
$~24 (original)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1042/2021 & I.A.13731/2021
LOHIA DEVELOPERS INDIA PVT LTD ..... Petitioner
Through: Mr. Shrey Yadav and Mr. Achal
Singh, Advs.
versus
RAYS POWER EXPERTS PVT LTD AND ORS.
..... Respondents
Through: None
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 25.10.2021 I.A.13731/2021 (exemption)
1. Subject to the petitioner filing legible copies of any dim or illegible documents on which it may seek to place reliance within four weeks from today, exemption is granted for the present.
2. The application is disposed of.
ARB.P. 1042/20213. Issue notice, returnable on 10th January, 2022.
4. Counter affidavit, if any, be filed within four weeks with advance copy to learned Counsel for the petitioner who may file rejoinder thereto Signature Not Verified ARB.P. 1042/2021 Page 1 of 2 Digitally Signed By:SUNIL SINGH NEGI Signing Date:28.10.2021 11:46:13 before the next date of hearing.
5. Re-notify on 10th January, 2022.
C. HARI SHANKAR, J OCTOBER 25, 2021/kr Signature Not Verified ARB.P. 1042/2021 Page 2 of 2 Digitally Signed By:SUNIL SINGH NEGI Signing Date:28.10.2021 11:46:13