Delhi High Court - Orders
Religare Finvest Limited vs Widescreen Holdings Private Limited & ... on 5 February, 2019
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~8 to 11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 274/2018
RELIGARE FINVEST LIMITED ..... Petitioner
Through Mr. Sanjeev Singh and Ms. Anandita
Singh, Advs.
versus
WIDESCREEN HOLDINGS PRIVATE LIMITED & ORS.
..... Respondents
Through Mr. Aman Raj Gandhi, Mr. Abhirath
Thakur and Mr. Yash, Advs.
AND
+ O.M.P.(I) (COMM.) 276/2018
RELIGARE FINVEST LIMITED ..... Petitioner
Through Mr. Sanjeev Singh and Ms. Anandita
Singh, Advs.
versus
ASIAN SATELLITE BROADCAST PVT. LTD. & ORS.
..... Respondents
Through Mr. Aman Raj Gandhi, Mr. Abhirath
Thakur and Mr. Yash, Advs.
AND
+ O.M.P.(I) (COMM.) 277/2018
RELIGARE FINVEST LIMITED ..... Petitioner
Through Mr. Sanjeev Singh and Ms. Anandita
Singh, Advs.
versus
EDISONS INFRAPOWER AND MULTIVENTURES PRIVATE
LIMITED & ANR. ..... Respondents
Through Mr. Aman Raj Gandhi, Mr. Abhirath
Thakur and Mr. Yash, Advs.
AND
+ O.M.P.(I) (COMM.) 279/2018
RELIGARE FINVEST LIMITED ..... Petitioner
Through Mr. Sanjeev Singh and Ms. Anandita
Singh, Advs.
versus
O.M.P.(I) (COMM.) 274/2018 Page 1 of 2
KONTI INFRAPOWER AND MULTIVENTURES PRIVATE
LIMITED & ORS. ..... Respondents
Through Mr. Aman Raj Gandhi, Mr. Abhirath
Thakur and Mr. Yash, Advs.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 05.02.2019 I.A. 17071/2018 in O.M.P.(I) (COMM.) 274/2018 I.A. 17072/2018 in O.M.P.(I) (COMM.) 276/2018 I.A. 17070/2018 in O.M.P.(I) (COMM.) 277/2018 I.A. 17073/2018 in O.M.P.(I) (COMM.) 279/2018
1. These are the applications for condonation of delay in filing the rejoinder.
2. The period of delay involved is identical i.e., 132 days.
3. Learned counsel for the respondents says that he does not oppose the prayer made in the applications.
4. The delay is condoned.
5. The applications are, accordingly, disposed of. O.M.P.(I) (COMM.) 274/2018, O.M.P.(I) (COMM.) 276/2018, O.M.P.(I) (COMM.) 277/2018 & O.M.P.(I) (COMM.) 279/2018
6. At request of counsel for the parties, renotify the matters on 9.5.2019.
RAJIV SHAKDHER, J FEBRUARY 05, 2019 rb O.M.P.(I) (COMM.) 274/2018 Page 2 of 2