Delhi High Court - Orders
Saiurja Hydel Projects Pvt Ltd vs Tangnu Romai Power Generation Pvt Ltd on 3 August, 2021
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~18 & 19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 120/2021
+ OMP (ENF.) (COMM.) 121/2021
SAIURJA HYDEL PROJECTS PVT LTD ..... Petitioner
Through Mr.Ankur Gupta, Adv.
versus
TANGNU ROMAI POWER GENERATION PVT
LTD ..... Respondent
Through None.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 03.08.2021 The hearing has been conducted through video conferencing. EX.APPL.(OS) 815/2021 (exemption) EX.APPL.(OS) 817/2021 (exemption)
1. Allowed, subject to all just exceptions.
2. Applications are disposed of. OMP (ENF.) (COMM.) 120/2021 OMP (ENF.) (COMM.) 121/2021
3. Notice issued.
4. On taking steps, let notice be served upon the respondent and on receipt of the notice, respondent is directed to file affidavit under Section 16-A, Appendix E under Order XXI Rule 41(2), of the Code of Civil Procedure, 1908.
5. List the present petition before the Bench of Justice Sanjeev Narula OMP (ENF.) (COMM.) 120/2021 & 121/2021 Page 1 of 2 on 15.11.2021 along with O.M.P. (COMM.) 72/2021 & O.M.P. (COMM.) 73/2021.
EX.APPL.(OS) 816/2021 EX.APPL.(OS) 818/2021
6. Notice issued.
7. On taking steps, let notice be served upon non-applicants, returnable on 15.11.2021.
SURESH KUMAR KAIT, J AUGUST 3, 2021/ab OMP (ENF.) (COMM.) 120/2021 & 121/2021 Page 2 of 2