Delhi High Court - Orders
Jindal Power Limited vs Icra on 1 June, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
$~5
* 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
% 01.06.2020 The hearing has been conducted through Video Conferencing. I.A. 3860/2020 (under Order XXXIX Rule 1 and 2 CPC)
1. Part arguments addressed on behalf of the defendant.
2. For further arguments list on 10th June, 2020 at the end of the board.
3. Copy of the order be uploaded on the website of the Court.
MUKTA GUPTA, J.
JUNE 01, 2020 'vn'