Mahanagar Telephone Nigam Limited vs Canara Bank & Anr on 3 August, 2022

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Delhi High Court - Orders

Mahanagar Telephone Nigam Limited vs Canara Bank & Anr on 3 August, 2022

Bench: Prateek Jalan

                    $~9
                    *          IN THE HIGH COURT OF DELHI AT NEW DELHI

                    +          O.M.P. (COMM) 312/2022

                               MAHANAGAR TELEPHONE NIGAM LIMITED ..... Petitioner
                                          Through: Mr. Balbir Singh, ASG with Ms.
                                                   Rashmi Malhotra, Mr. Amit
                                                   Meharia, Mr. Sameer Jain, Mr.
                                                   Abinash Agarwal, Ms. Vidushi
                                                   Tripathi, Ms. Anu Sura, Ms.
                                                   Jayshree Parihar, Mr. Vivek Joshi,
                                                   Mr. Rohan Gulati and Mr. Naman
                                                   Tandon, Advocates (Mobile No.
                                                   9876831055).

                                                        versus

                               CANARA BANK & ANR.                             ..... Respondents
                                           Through:         Mr. Chinmoy Sharma, Senior
                                                            Advocate with Mr. Amish Ram
                                                            Dabas and Mr. Shreya S. Dabas,
                                                            Advocates for R-1.
                                                            Mr. Santosh Paul, Senior Advocate
                                                            with Mr. Anil Kumar Chandel,
                                                            Advocate       (Mobile          No.
                                                            9910102835) for R-2.

                    CORAM:
                    HON'BLE MR. JUSTICE PRATEEK JALAN

                                        ORDER

% 03.08.2022 CAV 205/2022 (caveat on behalf of respondent No. 2-CANBANK Financial Services Limited) Since the respondent No. 2 has already entered appearance, the caveat stands discharged.

Signature Not Verified Digitally signed By: JUSTICESHITU NAGPAL Signing Date:04.08.2022 12:35:51 O.M.P. (COMM) 312/2022 Page 1 of 2

I.A. 11591/2022 (for exemption) Exemption allowed, subject to all just exceptions. This application stands disposed of. O.M.P. (COMM) 312/2022, I.As. 11590/2022, 11592/2022

1. Issue notice. Mr. Amish Ram Dabas, learned counsel, accepts notice on behalf of the respondent No.1. Mr. Anil Kumar Chandel, learned counsel, accepts notice on behalf of the respondent No.2.

2. The respondents are at liberty to file copies of any documents which were part of arbitral record within four weeks from today. Learned counsel for the parties will also file their written submissions, not exceeding ten pages each, alongwith the copies of any authorities upon which they wish to rely, within the same time.

3. List on 23.11.2022.

PRATEEK JALAN, J AUGUST 3, 2022 'vp'/ Click here to check corrigendum, if any Signature Not Verified Digitally signed By: JUSTICESHITU NAGPAL Signing Date:04.08.2022 12:35:51 O.M.P. (COMM) 312/2022 Page 2 of 2

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Delhi High Court - Orders