Delhi High Court - Orders
Dr. Aloys Wobben vs Wind World India Ltd on 24 January, 2024
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~42 to 49
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 131/2018
DR. ALOYS WOBBEN ..... Plaintiff
Through: Mr. Rajshekhar Rao, Sr. Adv. with
Ms. Archana Sahadeva, Mr. Siddharth
Raj Choudhary, Ms. Archana
Sahadeva and Mr. Siddharth Raj
Choudhary, Advs.
versus
WIND WORLD INDIA LTD. ..... Defendant
Through: Mr. Adarsh Ramanujan, Mr. Skanda
Shekhar, Mr. Sunder Khatri, Ms.
Shital Khatri, Ms. Priyanshi
Sharma Advs. Mr. Ashish, Adv for
RP (M. 9810187449)
43 WITH
+ CS(COMM) 156/2018 & CC 58/2010
DR. ALOYS WOBBEN ..... Plaintiff
Through: Mr. Rajshekhar Rao, Sr. Adv. with
Ms. Archana Sahadeva, Mr. Siddharth
Raj Choudhary, Ms. Archana
Sahadeva and Mr. Siddharth Raj
Choudhary, Advs.
versus
SH. YOGESH MEHRA & ORS. ..... Defendants
Through: Mr. Adarsh Ramanujan, Mr. Skanda
Shekhar, Ms. Priyanshi Sharma, Mr.
Sunder Khatri, Ms. Shital Khatri,
Advs. Mr. Ashish, Adv for RP
44 WITH
+ CS(COMM) 161/2018 & CC 84/2015
DR. ALOYS WOBBEN ..... Plaintiff
Through: Mr. Rajshekhar Rao, Sr. Adv. with
Ms. Archana Sahadeva, Mr. Siddharth
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 25/01/2024 at 22:41:33
Raj Choudhary, Ms. Archana
Sahadeva and Mr. Siddharth Raj
Choudhary, Advs.
versus
YOGESH MEHRA & ORS ..... Defendants
Through: Mr. Adarsh Ramanujan, Mr. Skanda
Shekhar, Mr. Sunder Khatri, Ms.
Shital Khatri, Advs. Mr. Ashish,
Adv for RP
45 WITH
+ CS(COMM) 286/2018
ALOYS WOBBEN ..... Plaintiff
Through: Mr. Rajshekhar Rao, Sr. Adv. with
Ms. Archana Sahadeva, Mr. Siddharth
Raj Choudhary, Ms. Archana
Sahadeva and Mr. Siddharth Raj
Choudhary, Advs.
versus
K.S OILS LIMITED & ORS ..... Defendants
Through: Mr. Adarsh Ramanujan, Mr. Skanda
Shekhar, Mr. Sunder Khatri, Ms.
Shital Khatri, Advs. Mr. Ashish,
Adv for RP
46 WITH
+ CS(COMM) 296/2018
ALOYS WOBBEN ..... Plaintiff
Through: Mr. Rajshekhar Rao, Sr. Adv. with
Ms. Archana Sahadeva, Mr. Siddharth
Raj Choudhary, Ms. Archana
Sahadeva and Mr. Siddharth Raj
Choudhary, Advs.
versus
AMTECH ELECTRONICS(INDIA)
LIMITED & ORS ..... Defendants
Through: Mr. Adarsh Ramanujan, Mr. Skanda
Shekhar, Mr. Sunder Khatri, Ms.
Shital Khatri, Advs. Mr. Ashish,
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 25/01/2024 at 22:41:33
Adv for RP
47 WITH
+ CS(COMM) 312/2018
ENERCON GMBH ..... Plaintiff
Through: Mr. Rajshekhar Rao, Sr. Adv. with
Ms. Archana Sahadeva, Mr. Siddharth
Raj Choudhary, Ms. Archana
Sahadeva and Mr. Siddharth Raj
Choudhary, Advs.
versus
WIND WORLD INDIA LTD. ..... Defendant
Through: Mr. Adarsh Ramanujan, Mr. Skanda
Shekhar Mr. Sunder Khatri, Ms.
Shital Khatri, Advs. Mr. Ashish,
Adv for RP
48 WITH
+ CS(COMM) 367/2018
ALOYS WOBBEN ..... Plaintiff
Through: Mr. Rajshekhar Rao, Sr. Adv. with
Ms. Archana Sahadeva, Mr. Siddharth
Raj Choudhary, Ms. Archana
Sahadeva and Mr. Siddharth Raj
Choudhary, Advs.
versus
VAAYU(INDIA) POWER CORPORATION
PRIVATE LTD & ORS ..... Defendants
Through: Mr. Adarsh Ramanujan, Mr. Skanda
Shekhar, Mr. Sunder Khatri, Ms.
Shital Khatri, Ms. Priyanshi
Sharma, Advs. (M. 9810187449)
Advs. Mr. Ashish, Adv for RP
49 WITH
+ CS(COMM) 370/2018
ALOYS WOBBEN ..... Plaintiff
Through: Mr. Rajshekhar Rao, Sr. Adv. with
Ms. Archana Sahadeva, Mr. Siddharth
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 25/01/2024 at 22:41:34
Raj Choudhary, Ms. Archana
Sahadeva and Mr. Siddharth Raj
Choudhary, Advs.
versus
SAVITA OIL TECHNOLOGIES
LIMITED & ORS ..... Defendants
Through: Mr. Adarsh Ramanujan, Mr. Skanda
Shekhar, Mr. Sunder Khatri, Ms.
Shital Khatri, Ms. Priyanshi
Sharma, Advs. (M. 9810187449)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 24.01.2024
1. This hearing has been done through hybrid mode.
2. List these matters for conclusion of submissions on Saturday, 16th March, 2024 at 10:30 am.
3. The ld. Counsels for all the parties have assured the Court that the submissions would be concluded in the first half of the Court session.
4. Let the parties file their respective written submissions, along with case laws, if any before the next date of hearing.
5. These are part-heard matters.
PRATHIBA M. SINGH, J.
JANUARY 24, 2024/dk/dn 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 25/01/2024 at 22:41:34