Delhi High Court - Orders
Antrix Coporation Ltd vs Devas Multimedia Private Limited on 19 May, 2021
Author: J.R. Midha
Bench: J.R. Midha
$~O-9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 11/2021 & I.A.Nos.3035/2021, 3037/2021 &
4940/2021
ANTRIX COPORATION LTD. ..... Petitioner
Through Mr. N. Venkataraman, ASG with Mr.
Arjun Krishnan, Mr. Ankur Singh,
Mr. Shourya Bari, Mr.
Chandrashekara Bharathi
Venkataraman, Advocates
Versus
DEVAS MULTIMEDIA PRIVATE LIMITED ..... Respondent
Through: Mr. Varun B S, Deputy Official
Liquidator
Mr. Rajiv Nayar, Senior Advocate
with Ms. Anuradha Dutt, Mr. Pawan
Sharma, Ms. Ekta Kapil, Mr. Haaris
Fazili, Ms. Priyanka MP, Mr. Ambar
Bhushan and Mr. Shobhit Ahuja,
Advocates for Impleading Applicant
- Devas Employees Mauritius Private
Limited
CORAM:
HON'BLE MR. JUSTICE J.R. MIDHA
ORDER
% 19.05.2021 Further time is sought to file the reply to the applications. Let the same be filed within four weeks. Rejoinder be filed within four weeks Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:21.05.2021 17:46:52 thereafter.
List on 27th July, 2021.
J.R. MIDHA, J.
MAY 19, 2021 dk Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:21.05.2021 17:46:52