Delhi High Court - Orders
Tata Power Solar Systems Ltd vs Trina Solar Energy Development Pte Ltd on 14 September, 2021
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~21 (original)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
I.A.11489/2021 in
+ O.M.P.(I) (COMM.) 230/2021
TATA POWER SOLAR SYSTEMS LTD ..... Petitioner
Through: Mr. V D'Costa, Ms. Astha and Ms.
Gauri Goel, Advs.
versus
TRINA SOLAR ENERGY DEVELOPMENT PTE LTD
..... Respondent
Through: Mr.Sumes Dewan, Ms.Pooja Singh
and Mr.Rajesh Sehgal, Advs.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 14.09.2021 I.A.11489/2021 (early hearing)
1. For the reasons stated in the application, the prayer for early hearing is allowed.
2. List O.M.P.(I) (COMM.) 230/2021 for disposal at the end of the Board, subject to part-heard matters, if any, on 4th October, 2021. Both sides are directed to file short notes of their respective submissions not exceeding five pages, at least 48 hours in advance of the said date of hearing, after exchanging copies with each other.
Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI OMP (I)(Comm) 230/2021 Page 1 of 2 Signing Date:15.09.2021 10:32:053. The parties may also file compilations of the judgments on which they seek to place reliance. The judgments should not be marked or highlighted; however, the relevant paragraphs of the decisions may be mentioned in the index accompanying the compilations.
4. The application for early hearing stands allowed accordingly.
C. HARI SHANKAR, J SEPTEMBER 14, 2021/kr Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI OMP (I)(Comm) 230/2021 Page 2 of 2 Signing Date:15.09.2021 10:32:05