Delhi High Court - Orders
Tomorrowland Technologies Exports ... vs Dolf Leasing Ltd on 24 June, 2020
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
SINDHU KRISHNAKUMAR
24.06.2020 19:59
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS (OS) 2085/2012
TOMORROWLAND TECHNOLOGIES
EXPORTS LIMITED ..... Plaintiff
Through: Mr. Pavan Sachdeva and in person.
versus
DOLF LEASING LTD ..... Defendant
Through: Mr. Prashant K. Sharma, Advocate
for Mr. P. I. Jose, Advocate.
(M:9811556966)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 24.06.2020
1. This hearing has been held through video conferencing.
2. This Court has been hearing 27 matters including the present matter, from time to time. Mr. Siddarth Mehra, ld. counsel appearing for M/s. V. Jethalal Ramji in CS (OS) 2159/2012 has been heard today. Mr. Sonal Sinha, ld. counsel appearing in CS (OS) 2074/2012 has also been heard. Submissions on behalf of all Defendants in support of Objections under Sections 30/33 of the Arbitration Act, 1940 stand concluded.
3. All the counsels for the Defendants are permitted to place on record 2 to 3 pages' note only restricting themselves to the legal issue relating to underwriter's obligations and the powers of the Court under Section 30 & 33 of Arbitration Act, 1940. The said notes be filed by the Defendants' counsels on or before 6th July, 2020 with advance copy to the Plaintiff.
4. Plaintiff to file his written submissions on or before 15th July, 2020 on Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:24.06.2020 18:02 all issues under consideration, except on the issue of service. Copy be supplied to all the counsels for the Defendants.
5. List for Plaintiff's arguments on 23rd July, 2020 and 24th July, 2020 at the end of the board.
PRATHIBA M. SINGH, J JUNE 24, 2020/dk/R Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:24.06.2020 18:02