Delhi High Court - Orders
Gmm Pfaudler Ltd vs Air Liquide Global Ec Solutions India on 5 April, 2022
Author: Amit Bansal
Bench: Amit Bansal
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 637/2021
GMM PFAUDLER LTD ..... Plaintiff
Through: Mr. Vivek Jain with Mr. Manish
Sekhri & Mr. Swapnil Srivastava,
Advocates.
versus
AIR LIQUIDE GLOBAL EC SOLUTIONS INDIA ..... Defendant
Through: Mr. Sudhir Nandrajog, Senior
Advocate with Mr. Akshat Jain, Ms.
Alvia Ahmed & Ms. Manat Sondhi,
Advocates.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 05.04.2022 IA No.5278/2022( of the defendant u/O.XXXIX R.4 of CPC)
1. Issue Notice.
2. Notice is accepted by the counsel appearing on behalf of non- applicant/plaintiff.
3. Reply be filed within four weeks from today.
4. Rejoinder thereto, if any be filed before the next date of hearing.
5. List before the Joint Registrar on 19th July, 2022, the date already fixed.
CS(COMM) 637/2021
6. Counsels for the parties jointly submit that the parties may be referred to mediation to explore the possibilities of settlement.
7. List before the Delhi High Court Mediation and Conciliation Centre (DHCMCC) on 11th April, 2022 at 4.00 PM.
8. Let the report from the DHCMCC be filed on or before the next date of hearing.
AMIT BANSAL, J APRIL Signature Not Verified 5, 2022/ak Digitally Signed By:MAMTA ARYA Signing Date:08.04.2022 14:48:05