Delhi High Court - Orders
O.M.P.(EFA)(COMM.) 6/2021 on 17 January, 2022
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~13 & 14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 6/2021 & EX.APPL.(OS) 1079/2021,
EX.APPL.(OS) 1372/2021, EX.APPL.(OS) 1378/2021
RISHIMA INVESTMENTS SA LLC ..... Award Holder
Through Mr. Anirudh Bakhru and Mr.
Manu Rajvanshi, Advs.
versus
SHRISTI INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED ..... Award Debtor
Through Mr. Raunak Dhillon, Mr.
Dhananjay Kumar, Ms. Surbhi Pareek, Ms.
Madhavi Khanna, Mr. Nihaad Dewan, Advs.
for Yes Bank Ltd.
+ O.M.P.(EFA)(COMM.) 5/2019 & EX.APPL.(OS) 1077/2021,
EX.APPL.(OS) 1258/2021, EX.APPL.(OS) 1322/2021,
EX.APPL.(OS) 1374/2021, EX.APPL.(OS) 1377/2021
RISHIMA SA INVESTMENTS LLC (MAURITIUS)
..... Award Holder
Through Mr. Anirudh Bakhru and Mr.
Manu Rajvanshi, Advs.
versus
SHRISTI INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED & ANR. ..... Award Debtors
Through Mr. Raunak Dhillon, Mr.
Dhananjay Kumar, Ms. Surbhi Pareek, Ms.
Madhavi Khanna, Mr. Nihaad Dewan, Advs.
for Yes Bank Ltd.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 17.01.2022 Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P.(EFA)(COMM.) 6/2021 & O.M.P.(EFA)(COMM.) 5/2019 Page 1 of 2 Signing Date:25.01.2022 11:18:25 (Video-Conferencing)
1. A request for adjournment is made on the ground that learned Counsel for the respondent has tested positive for COVID.
2. Accordingly, re-notify on 28th January, 2022.
C. HARI SHANKAR, J JANUARY 17, 2022 dsn Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P.(EFA)(COMM.) 6/2021 & O.M.P.(EFA)(COMM.) 5/2019 Page 2 of 2 Signing Date:25.01.2022 11:18:25