Delhi High Court - Orders
Afcons Infrastructure Limited vs Ircon International Limited on 20 September, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 891/2022 & I.A. 12001/2022
AFCONS INFRASTRUCTURE LIMITED ..... Petitioner
Through: Mr. Rajeev Sharma, Sr. Advocate
with Mr. Abhishek Birthray, Mr.
Tanmay Nandy, Ms. Shreya Sharma
& Mr. Kartikeya Tripathy, Advocates.
versus
IRCON INTERNATIONAL LIMITED ..... Respondent
Through: Mr. Mohit Goel, Mr. Sidhant Goel &
Ms. Harshita Verma, Advocates.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 20.09.2022
1. Part arguments heard.
2. Learned counsel on behalf of the petitioner seeks some time to file the rejoinder.
3. Let rejoinder be filed within 15 days with the copy to opposite counsel.
4. List on 31st October, 2022 for arguments.
NEENA BANSAL KRISHNA, J SEPTEMBER 20, 2022 S.Sharma Signature Not Verified Digitally Signed By:SAHIL SHARMA Signing Date:22.09.2022 15:26:34