18 M/S Splendor Landbase Ltd vs M/S Ntt Data Global Delivery Services ... on 15 March, 2021

[Cites 1, Cited by 0]

Delhi High Court - Orders

18 M/S Splendor Landbase Ltd vs M/S Ntt Data Global Delivery Services ... on 15 March, 2021

Bench: J.R. Midha

                          $~O-18 to 20
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    ARB.P. 268/2021
                          18   M/S SPLENDOR LANDBASE LTD                 ..... Petitioner
                                               Through: Ms. Namitha Mathews and Ms.
                                                        Poorva Pant, Advocates.
                                               versus

                               M/S NTT DATA GLOBAL DELIVERY
                               SERVICES PVT LTD                          ..... Respondent
                                               Through: Mr. Vikas Tomar, Advocate.
                          +    ARB.P. 269/2021
                          19   M/S SPLENDOR LANDBASE LTD               ..... Petitioner
                                             Through: Ms. Namitha Mathews and Ms.
                                                      Poorva Pant, Advocates.
                                             versus

                               M/S NTT DATA GLOBAL DELIVERY
                               SERVICES PVT LTD                        ..... Respondent
                                             Through: Mr. Vikas Tomar, Advocate.

                          +    ARB.P. 270/2021
                          20   M/S SPLENDOR LANDBASE LTD                 ..... Petitioner
                                               Through: Ms. Namitha Mathews and Ms.
                                                        Poorva Pant, Advocates.
                                               versus

                               M/S NTT DATA GLOBAL DELIVERY
                               SERVICES PVT LTD                        ..... Respondent
                                             Through: Mr. Vikas Tomar, Advocate.

                               CORAM:
                               HON'BLE MR. JUSTICE J.R. MIDHA

                                     ORDER

% 15.03.2021

1. Arguments partly heard.

Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:22.03.2021 18:08:33

2. List for continuation of the arguments on 12th April, 2021.

3. Learned counsel for the respondent submits that the respondent has intimated the petitioner to take over the vacant and peaceful possession of the subject properties on 26th March, 2021 subject to refund of the security deposit.

4. Learned counsel for the petitioner submits that the petitioner has claims of more than security deposit and, therefore, the petitioner would not refund the security deposit at this stage.

5. Learned counsels for both the parties submit that they shall go through the principles laid down by this Court in H.S. Bedi v. National Highway Authority of India, 2016 (227) DLT 129 and they shall make further submissions in this regard on the next date of hearing.

6. Both the parties are directed to file additional submissions before the next date of hearing.

7. Both the parties shall remain present before this Court on the next date of hearing.

J.R. MIDHA, J.

MARCH 15, 2021 ak Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:22.03.2021 18:08:33

Unlock Advanced Research with PRISMAI

Delhi High Court - Orders