Nhpc Limited vs Hindustan Construction Company Ltd. & ... on 16 January, 2023

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Delhi High Court - Orders

Nhpc Limited vs Hindustan Construction Company Ltd. & ... on 16 January, 2023

Bench: Chandra Dhari Singh

                  $~18
                  *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +       O.M.P. (COMM) 446/2020
                          NHPC LIMITED                                           ..... Petitioner
                                              Through:     Mr. Neeraj Melhotra, Sr. Advocate
                                                           with Mr. Aslam Ahmed, Mr. Shaheen
                                                           Singh, Ms. Charu Shriyam Singh, Mr.
                                                           Abhishek Dwivedi and Mr. Nimiesh
                                                           Kumar, Advocates

                                              versus

                          HINDUSTAN CONSTRUCTION COMPANY LTD. & ORS.
                                                                              ..... Respondents
                                              Through:     Mr. Arvind Varma, Sr. Advocate with
                                                           Ms. Shruti Arora, Ms. Smridhi
                                                           Sharma and Ms. Shivani Nair,
                                                           Advocates

                          CORAM:
                          HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
                                              ORDER

% 16.01.2023 I.A. 9902/2020 (under Section 151 of CPC)

1. The instant application under Section 151 of the Code of Civil Procedure, 1908 has been filed on behalf of the petitioner for issuing the notice to the respondent.

2. Since Mr. Arvind Varma, learned senior counsel assisted by Ms. Shruti Arora for the respondent appears on advance notice, there is no requirement for issuing the formal notice.

Signature Not Verified Digitally Signed By:DAMINI YADAV Signing Date:17.01.2023 19:12:06

3. In view of the above, the instant application stands disposed of. I.A. 744/2023 (condonation of delay)

1. The instant application under Section 151 of the Code of Civil Procedure, 1908 has been filed on behalf of the respondent seeking condonation of delay in filing the written submissions.

2. For the reasons stated in the application, the application is allowed and the written submissions are taken on record.

3. The application stands disposed of.

O.M.P. (COMM) 446/2020

1. Mr. Arvind Verma, learned senior counsel assisted by Ms. Shruti Arora for respondent appears on advance notice, there is no requirement for issuing the formal notice.

2. Learned senior counsel for the respondent prays for two weeks‟ time to file counter affidavit. Let the same be filed within two weeks as prayed. Rejoinder thereto, if any, be filed within one week thereafter.

3. Learned senior counsel for the respondent submitted that the respondent has already filed the written submissions.

4. List on 9th February, 2023.

CHANDRA DHARI SINGH, J JANUARY 16, 2023 gs/ug Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:DAMINI YADAV Signing Date:17.01.2023 19:12:06

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Delhi High Court - Orders