Delhi High Court - Orders
Tehri Hydro Development Ltd vs Jaiprakash Associates Ltd on 8 July, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~13 & 14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 235/2020
TEHRI HYDRO DEVELOPMENT LTD ..... Petitioner
Through: Ms. Prity Sharma, Advocate.
versus
JAIPRAKASH ASSOCIATES LTD ..... Respondent
Through: Mr. Lovkesh Sawhney, Sr. Adv.
with Mr. Deepak Kumar,
Advocate.
+ O.M.P. (COMM) 325/2020
THDC INDIA LIMITED ..... Petitioner
Through: Ms. Prity Sharma, Advocate.
versus
JAIPRAKASH ASSOCIATES LIMITED ..... Respondent
Through: Mr. Lovkesh Sawhney, Sr. Adv.
with Mr. Deepak Kumar,
Advocate.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 08.07.2022
1. A request for an adjournment is made on behalf of the petitioner in both the petitions, to which there is no objection.
2. Learned counsel for both the parties are requested to file their Signature Not Verified Digitally signed By:SHITU NAGPAL O.M.P. (COMM) 235/2020 & O.M.P. (COMM) 325/2020 Page 1 of 2 Signing Date:11.07.2022 16:20:44 written submissions in both the petitions, alongwith the copies of any authorities upon which they wish to rely, within four weeks from today, if not already filed.
3. List on 01.12.2022.
PRATEEK JALAN, J JULY 8, 2022 'Bhupi'/ Click here to check corrigendum, if any Signature Not Verified Digitally signed By:SHITU NAGPAL O.M.P. (COMM) 235/2020 & O.M.P. (COMM) 325/2020 Page 2 of 2 Signing Date:11.07.2022 16:20:44