Delhi High Court - Orders
Tommorrowland Limited vs Hdfc Bank Ltd on 2 September, 2024
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~23 to 50
* IN THE HIGH COURT OF DELHI AT NEW DELHI
(23)
+ FAO(OS) 38/2022
TOMMORROWLAND LIMITED ..... Appellant
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
Advocates
versus
HDFC BANK LTD. ..... Respondent
Through: Mr. Raman Kapur, Sr. Advocate with
Mr. Rishab Raj Jain and Mr. Sharique
Hussain, Advocates.
(24)
+ FAO(OS) 45/2022
TOMMORROWLAND LIMITED ..... Appellant
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
Advocates
versus
SHARMA AND CO. AND OTHERS ..... Respondents
Through:
(25)
+ FAO(OS) 46/2022
TOMMORROWLAND LIMITED ..... Appellant
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
Advocates
versus
V. JETHALAL RAMJI SHARE BROKERS PVT LTD & ORS.
..... Respondents
Through:
FAO(OS) 38/2022 & other connected matters Page 1 of 10
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 03/09/2024 at 23:28:27
(26)
+ FAO(OS) 47/2022
TOMMORROWLAND LIMITED ..... Appellant
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
Advocates
versus
HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD. ..... Respondent
Through: Mr. Anil Kumar Yadav, AAG with
Ms. Noopur Singhal, Advocate for
HSIIDC.
Mr. Anil Kumar Singh, Advocate for
R-2.
(27)
+ FAO(OS) 85/2022 & CM APPL.31837/2022
HDFC BANK LIMITED ..... Appellant
Through: Mr. Raman Kapur, Sr. Advocate with
Mr. Rishab Raj Jain and Mr. Sharique
Hussain, Advocates.
versus
TOMORROWLAND LIMITED ..... Respondent
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
Advocates
(28)
+ FAO(OS) 48/2022
TOMMORROWLAND LIMITED ..... Appellant
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
Advocates
versus
FAO(OS) 38/2022 & other connected matters Page 2 of 10
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 03/09/2024 at 23:28:27
ESSAR CAPITAL LTD. NOW KNOWN AS VAJRESH
CONSULTANT LIMITED ..... Respondent
Through:
(29)
+ FAO(OS) 49/2022
TOMMORROWLAND LIMITED ..... Appellant
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
Advocates
versus
JALAN AND CO. ..... Respondent
Through: Mr. Aaditya Vijaya kumar, Advocate.
(30)
+ FAO(OS) 50/2022
TOMMORROWLAND LIMITED ..... Appellant
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
Advocates
versus
STERLING HOLIDAY FINANCIAL SERVICES LTD
..... Respondent
Through: Mr. Niyati Jadaun, Advocate for
Sameer Nandwani, Advocate for R-1.
(31)
+ FAO(OS) 51/2022
TOMMORROWLAND LIMITED ..... Appellant
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
FAO(OS) 38/2022 & other connected matters Page 3 of 10
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 03/09/2024 at 23:28:28
Advocates
versus
VEERHEALTH CARE LTD ..... Respondent
Through: Mr. Sonal Sinha, Advocate
(32)
+ FAO(OS) 52/2022
TOMMORROWLAND LIMITED ..... Appellant
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
Advocates
versus
NICCO UCO ALLIANCE CREDIT LTD ..... Respondent
Through: Mr. Arav Kapoor and Mr. Mridul
Vats, Advocate
(33)
+ FAO(OS) 53/2022
TOMMORROWLAND LIMITED ..... Appellant
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
Advocates
versus
ANALYSIS TRADE CONSULTANCY LLP ..... Respondent
Through: Mr. Rajesh Banati, Mr. Ashish
Sareen, Mr. Adil Asghar, Mr. Harsh
Gupta, Mr. Aditya Mishra and Mr.
Shoubhik Roy, Advocates
(34)
+ FAO(OS) 54/2022
TOMMORROWLAND LIMITED ..... Appellant
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
FAO(OS) 38/2022 & other connected matters Page 4 of 10
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 03/09/2024 at 23:28:28
Advocates
versus
NAVODAY MANAGEMENT SERVICES LIMITED
..... Respondent
Through:
(35)
+ FAO(OS) 55/2022
TOMMORROWLAND LIMITED ..... Appellant
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
Advocates
versus
PRESSMAN ADVERTISING LIMITED ..... Respondent
Through: Ms. Mrinal Chaudhry, Advocate
(36)
+ FAO(OS) 57/2022
TOMMORROWLAND LIMITED ..... Appellant
Through: Through: Mr. Pavan Sachdeva, Mr.
Ishan Sachdeva and Mr. K. K. R. Das,
Advocates
versus
REAL GROWTH FINANCIAL SERVICES LTD NOW RGF
CAPITAL MARKETS LTD ..... Respondent
Through:
(37)
+ FAO(OS) 58/2022
TOMMORROWLAND LIMITED ..... Appellant
Through: Through: Mr. Pavan Sachdeva, Mr.
Ishan Sachdeva and Mr. K. K. R. Das,
FAO(OS) 38/2022 & other connected matters Page 5 of 10
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 03/09/2024 at 23:28:28
Advocates
versus
SANCHAY FINVEST LIMITED ..... Respondent
Through: Mr. Sudhanshu Palo, Advocate with
Mr.Rakesh Kumar Palo and Mr. Rajesh
Palo, Advocate.
(38)
+ FAO(OS) 59/2022
TOMMORROWLAND LIMITED ..... Appellant
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
Advocates
versus
R. N. AHUJA AND CO. ..... Respondent
Through:
(39)
+ FAO(OS) 60/2022
TOMMORROWLAND LIMITED ..... Appellant
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
Advocates
versus
HEMDEV SECURITIES INDIA PVT. LTD. ..... Respondent
Through: Mr. Mohan Lal Sharma, Ms. Manvati
and Ms. Shadwali Singh, Advocates.
(40)
+ FAO(OS) 61/2022
TOMMORROWLAND LIMITED ..... Appellant
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
Advocates
FAO(OS) 38/2022 & other connected matters Page 6 of 10
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 03/09/2024 at 23:28:28
versus
PRASAD AND CO. AND OTHERS ..... Respondents
Through:
(41)
+ FAO(OS) 62/2022
TOMMORROWLAND LIMITED ..... Appellant
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
Advocates
versus
S. K. NAHATA AND CO. & ORS. ..... Respondents
Through:
(42)
+ FAO(OS) 63/2022
TOMMORROWLAND LIMITED ..... Appellant
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
Advocates
versus
DCM FINANCIAL SERVICES LTD ..... Respondent
Through: Mr.Sachin Chopra, Advocate with
Mr.Karan Babuta, Advocate.
(43)
+ FAO(OS) 64/2022
TOMMORROWLAND LIMITED ..... Appellant
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
Advocates
versus
FAO(OS) 38/2022 & other connected matters Page 7 of 10
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 03/09/2024 at 23:28:28
CLARITY FINANCIAL SERVICES LTD. ..... Respondent
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
Advocates
(44)
+ FAO(OS) 65/2022
TOMMORROWLAND LIMITED ..... Appellant
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
Advocates
versus
MANOJ BHARGAVA AND CO. ..... Respondent
Through:
(45)
+ FAO(OS) 66/2022
TOMMORROWLAND LIMITED ..... Appellant
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
Advocates
versus
DWARKADAS HARINARAYAN MAHESHWARI & ORS.
..... Respondents
Through:
(46)
+ FAO(OS) 69/2022
TOMMORROWLAND LIMITED ..... Appellant
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
Advocates
versus
FAO(OS) 38/2022 & other connected matters Page 8 of 10
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 03/09/2024 at 23:28:28
DOLF LEASING LIMITED ..... Respondent
Through: Mr. Abhishek Gulia, Advocate.
(47)
+ FAO(OS) 70/2022
TOMMORROWLAND LIMITED ..... Appellant
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
Advocates
versus
SHAKTI AND CO. & ORS. ..... Respondents
Through:
(48)
+ FAO(OS) 116/2022 & CM APPL.44208/2022
HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD ..... Appellant
Through: Mr. Anil Kumar Yadav, AAG with
Ms. Noopur Singhal, Adv.
Versus
TOMMORROWLAND LIMITED ..... Respondent
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
Advocates
(49)
+ FAO(OS) 125/2022 & CM APPLs.47561-47562/2022 and
47564/2022
DOLF LEASING LTD. ..... Appellant
Through: Mr. Abhishek Gulia, Advocate.
versus
FAO(OS) 38/2022 & other connected matters Page 9 of 10
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 03/09/2024 at 23:28:28
TOMMORROWLAND LIMITED ..... Respondent
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
Advocates
(50)
+ FAO(OS) 140/2022 & CM APPLs.52288/2022, 52290-52291/2022
DCM FINANCIAL SERVICES LTD. ..... Appellant
Through: Mr. Sachin Chopra, Advocate.
versus
TOMMORROWLAND LIMITED ..... Respondent
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva and Mr. K. K. R. Das,
Advocates
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 02.09.2024
1. The contesting parties are directed to file their short written submissions not exceeding five pages each along with the judgments that they wish to rely upon at least a week prior to the next date of hearing.
2. List on 25th September, 2024.
ACTING CHIEF JUSTICE TUSHAR RAO GEDELA, J SEPTEMBER 2, 2024 /ssc FAO(OS) 38/2022 & other connected matters Page 10 of 10 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 03/09/2024 at 23:28:28