Delhi High Court - Orders
M/S Tdi Infratech Ltd vs M/S Dynamic Universal Ltd. & Ors on 22 November, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 295/2021
M/S TDI INFRATECH LTD. ..... Plaintiff
Through: Ms. Kanika Agnihotri, Mr. Amer
Vaid, Ms. Yashodhra Gupta and Mr.
Madhav Bhatia, Advocates.
versus
M/S DYNAMIC UNIVERSAL LTD. & ORS. ..... Defendants
Through: Mr. Kapil Midha and Ms. Versha
Singh, Advocates for D-1 to D-7.
Mr. Kamal Rathee, Advocate for
Proposed Defendant.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 22.11.2021 [VIA HYBRID MODE]
I.A. 15188/2021 (under Order I Rule 10 read with Section 151 of the Code of Civil Procedure, 1908)
1. Ms. Kanika Agnihotri, counsel for the Plaintiff and Ms. Versha Singh, counsel for Defendants No.1 to 7, jointly state that the parties have settled their disputes before the Delhi High Court Mediation Centre. In terms of the settlement, the present application has been filed seeking impleadment of M/s A T Educon Pvt. Ltd. as a party and deletion of Defendants No. 2 to 9. Mr. Kamal Rathee, counsel for the proposed Defendant has also joined the proceedings through virtual mode. He states that he has no objection to the present application. Similarly, Counsel for Defendants also has no objection.
2. In view of the above, the application is allowed. The amended memo of parties annexed with the present application is taken on record. Defendants No. 2 to 9 are deleted from the array of parties. M/s A T Educon Pvt. Ltd. is now arrayed as Defendant No.2.
3. The application stands disposed of.
CS(COMM) 295/2021, I.A. 7566/2021 & I.A. 13131/2021
4. Parties are still in mediation. Re-notify on 6th December, 2021.
SANJEEV NARULA, J NOVEMBER 22, 2021 nd