Delhi High Court - Orders
Virgo Softech Ltd vs National Institute Of Electronics And ... on 24 August, 2021
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~12 & 13(Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 802/2021 & I.A. 10599/2021
VIRGO SOFTECH LTD ..... Petitioner
Through: Mr. Darpan Wadhwa, Sr. Adv.
with Mr. Akhil Sachar, Ms.
Sunanda Tulsyan & Mr. Amar
Vaid, Advs.
versus
NATIONAL INSTITUTE OF ELECTRONICS AND
INFORMATION TECHONOLOGY ..... Respondent
Through:
+ ARB.P. 804/2021 & I.A. 10627/2021
VIRGO SOFTECH LTD ..... Petitioner
Through: Mr. Darpan Wadhwa, Sr. Adv.
with Mr. Akhil Sachar, Ms.
Sunanda Tulsyan & Mr. Amar
Vaid, Advs.
versus
NATIONAL INSTITUTE OF ELECTRONICS AND
INFORMATION TECHONOLOGY ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 24.08.2021 (Video-Conferencing) I.A. 10599/2021 & I.A. 10627/2021(under Section 151 of CPC, 1908- for exemption)
1. Subject to the petitioner filing legible copies of any illegible Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI ARB.P. 802/2021 & ARB.P. 804/2021 Page 1 of 2 Signing Date:25.08.2021 19:00:40 documents on which he may seek to place reliance, within four weeks from today, exemption is granted for the present.
2. The application stands disposed of.
ARB.P. 802/2021 & ARB.P. 804/2021
3. Issue notice returnable on 11th November, 2021.
4. Counter affidavit, if any, be filed within a period of four weeks, with advance copy to learned counsel for the petitioner, who may file rejoinder thereto, if any, before the next date of hearing.
5. Accordingly, re-notify on 11th November, 2021.
C.HARI SHANKAR, J AUGUST 24, 2021 ss Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI ARB.P. 802/2021 & ARB.P. 804/2021 Page 2 of 2 Signing Date:25.08.2021 19:00:40