Delhi High Court - Orders
Antrix Coporation Ltd vs Devas Multimedia Private Limited on 27 July, 2021
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 11/2021 & I.A. 3035/2021 & 3037/2021
ANTRIX COPORATION LTD. ..... Petitioner
Through Mr. N. Venkataraman, Ld. ASG;
Mr.Arjun Krishnan,
Mr.Chandrashekara Bharathi
Venkataraman, Mr.Ankur Singh,
Mr.Shourya Bari, Advocates with
Mr.Chinmoy Roy, Junior Legal
Officer.
versus
DEVAS MULTIMEDIA PRIVATE LIMITED ..... Respondent
Through Mr. Rajiv Nayar, Senior Advocate
with Ms. Anuradha Dutt,
Mr.Pritish Sabharwal, Mr. Pawan
Sharma, Ms. Ekta Kapil, Mr.Haaris
Fazili, Ms. Priyanka MP,
Mr.Ambar Bhushan, Mr. Shobhit
Ahuja, Advocates for Impleading
Applicant-Devas Employees
Mauritius Private Limited.
Mr.Shankh Sengupta, Ms.Varuna
Bhanrale, Ms.Lavanya Ananth,
Ms.Angelika Awasthi, Advs. for
OL of Devas.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 27.07.2021 The hearing has been conducted through video conferencing. I.A. 9020/2021 (under Chapter IV Rule 3(c) of the Delhi High Court O.M.P.(COMM.) 11/2021 Page 1 of 2 (Original Side) Rules, 2018)
1. Present application has been filed under Chapter IV Rule 3 (c) of the Delhi High Court (Original Side) Rules, 2018 seeking condonation of delay of 40 days in filing reply to interlocutory application No.4940/2021.
2. In view of the reasons stated in the present application, delay of 40 days in filing reply to IA No.4940/2021 is condoned.
3. The application is allowed and disposed of. I.A. No.4940/2021 (u/O I Rule 10 & Section 151 CPC)
4. Reply to the application be filed within three weeks from today with an advance copy to the other side.
5. Response thereto, if any, be filed within three weeks thereafter.
6. Renotify on 27.09.2021.
SURESH KUMAR KAIT, J JULY 27, 2021/ab O.M.P.(COMM.) 11/2021 Page 2 of 2