Delhi High Court - Orders
M/S Delhi State Industrial & ... vs M/S Bls Sumer Joint Venture on 28 February, 2019
Author: V. Kameswar Rao
Bench: Chief Justice, V. Kameswar Rao
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 264/2018 & CM APPL.4776/2018
M/S DELHI STATE INDUSTRIAL & INFRASTRUCTURE
..... Appellant
Through: Mr. Vinod Diwakar, Sr. Standing
Counsel with Ms. Radhika Roy, Mr. Sayandeep
Pahari & Mr. Moni Cinmoy, Advs. along with
Mr.Bhawesh Gupta (CE), Mr. Seghal (SE) and
Mr.Jajinder Kumar (EE)
versus
M/S BLS SUMER JOINT VENTURE ..... Respondent
Through: Mr. Ashish Dholakia & Mr. Gautam
Bajaj, Advs.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 28.02.2019 List on 12.03.2019 for final hearing in the category of 'After Notice Miscellaneous Matters'.
As a matter of last indulgence, it is made clear that if the matter is not heard on the next date of hearing attributable to the appellant, the appellant will have to deposit the 50% of the award amount with the Registrar General of this Court.
CHIEF JUSTICE V. KAMESWAR RAO, J FEBRUARY 28, 2019/ns