Delhi High Court - Orders
Efs Facilities Services (India) Pvt. ... vs Indeen Bio Power Limited on 19 August, 2020
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~9 (original side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ I.A. 7081/2020 & I.A. 7082/2020 in O.M.P. (COMM) 440/2020
EFS FACILITIES SERVICES (INDIA) PVT. LTD.
(FORMERLY KNOWN AS DALKIA INDIA PVT. LTD.)
..... Petitioner
Through: Mr. Dayan Krishnan, Sr. Adv.
assisted by Mr. Vasant
Rajasekaran, Adv. with Mr.
Saburabh Babulkar, Ms.
Reshma Ravipati and Mr.
Sukrit Seth, Advs.
versus
INDEEN BIO POWER LIMITED ..... Respondent
Through Mr. Hiroo Advani, Adv. with
Mr. Navdeep Dahiya, Mr.
Shashank Garg and Mr. Tariq
Khan, Advs.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 19.08.2020 (Video-conferencing) I.A. 7081/2020 & I.A. 7082/2020 in O.M.P. (COMM) 440/2020
1. Mr. Hiroo Advani, learned counsel for the respondent, seeks leave to withdraw these applications.
2. The applications are dismissed as withdrawn.
C. HARI SHANKAR, J.
AUGUST 19, 2020/dsn Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:21.08.2020 07:50:26