Delhi High Court - Orders
Rishima Sa Investments Llc (Mauritius) vs Shristi Infrastructure Development ... on 8 August, 2022
Author: Siddharth Mridul
Bench: Siddharth Mridul, Amit Sharma
$~S-48 & S-49
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EFA (OS) (COMM) 5/2022
RISHIMA SA INVESTMENTS LLC (MAURITIUS)
... Appellant
Through: Mr. Salman Khurshid, Senior
Advocate along with Mr. Zafar
Khurshid, Mr. Aadya Mishra and
Mr. Varun Agarwal, Advocates.
versus
SHRISTI INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED & ANR. ..... Respondents
Through: Mr. Vijay K. Singh, Mr. Ritik
Sharma, Mr. Nishant Goyal and
Ms. Shreya Pandey, Advocates.
S-49
+ EFA (OS) (COMM) 6/2022
RISHIMA SA INVESTMENTS LLC ..... Appellant
Through: Mr. J.S. Bakshi, Senior Advocate
along with Mr. A.S. Bakshi and
Mr. N.S. Bakshi, Advocates.
versus
SHRISTI INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED & ANR. ..... Respondents
Through: Mr. Vijay K. Singh, Mr. Ritik
Sharma, Mr. Nishant Goyal and
Ms. Shreya Pandey, Advocates.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE AMIT SHARMA
EFA(OS) (COMM) 5/2022 & EFA(OS) (COMM) 6/2022 Page 1 of 3
ORDER
% 08.08.2022 CM APPL. 34959/2022 (Exemption) & CM APPL. 34960/2022 (Exemption) in EFA (OS) (COMM) 5/2022 [ Exemption allowed, subject to all just exceptions. The applications stand disposed of.
CM APPL. 34963/2022 (Exemption) & CM APPL. 34964/2022 (Exemption) & EFA (OS) (COMM) 6/2022 Exemption allowed, subject to all just exceptions. The applications stand disposed of.
EFA (OS) (COMM) 5/2022 & EFA (OS) (COMM) 6/2022 Learned senior counsel appearing on behalf of the appellants, in these connected appeals, state that, their solitary grouse is that the applications being E.A. No. 770/2021, E.A. No. 854/2021 and E.A No. 1077/2021 in O.M.P. (EFA) (COMM) No. 5 of 2019, as well as, the applications being E.A. No. 769/2021, E.A. No. 775/2021and E.A No. 1079 / 2021 in O.M.P. (EFA) (COMM) No. 6 of 2021, instituted on their behalf, have been pending adjudication since a long period of time, which is detrimental to their interest.
In other words, all that is prayed for, is that the learned Single Judge, may be requested to expedite the hearing of the above-mentioned applications at the earliest, so as to obviate the possibility of the appellants' rights and the remedy prayed for, consequently are not rendered illusory.
Issue notice.
Mr. Vijay K. Singh, learned counsel accepts notice on behalf of the respondents and fairly does not oppose the relief prayed for.
EFA(OS) (COMM) 5/2022 & EFA(OS) (COMM) 6/2022 Page 2 of 3In the circumstances antecedent and attendant, the only course of action that commends itself to us, is to request the learned Single Judge to hear the afore-mentioned applications at the earliest convenience, in view of the urgency and exigency addressed by the parties.
The appellants undertake to file an appropriate application seeking advancement of the date of hearing of the afore-mentioned applications, within a period of one week from today, after providing advance copies to learned counsel appearing on the other side.
No further directions are prayed for.
With the above direction, the appeals are disposed of. A copy of this order be given dasti to learned counsel appearing on behalf of the parties and also be uploaded on the website of this Court.
SIDDHARTH MRIDUL, J AMIT SHARMA, J AUGUST 08, 2022/rs Click here to check corrigendum, if any EFA(OS) (COMM) 5/2022 & EFA(OS) (COMM) 6/2022 Page 3 of 3