Delhi High Court - Orders
Religare Finvest Limited vs Asian Satellite Broadcast Private ... on 26 November, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~19 to 22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB. A. (COMM.) 6/2021 & I.A. 2614/2021
RELIGARE FINVEST LIMITED ..... Petitioner
Through: Mr. Ashish Dholakia, Senior
Advocate with Mr. Sitesh Mukherjee,
Mr. Sandeep Das, Ms. Arushi Mishra
and Mr. Akash Panwar, Advocates.
versus
ASIAN SATELLITE BROADCAST PRIVATE LIMITED AND
ORS. ..... Respondents
Through: Mr. Nakul Dewan, Senior Advocate
with Mr. Aman Raj Gandhi, Mr.
Vardaan Bajaj and Mr Sambit Nanda,
Advocates.
+ ARB. A. (COMM.) 7/2021 & I.A. 2625/2021
RELIGARE FINVEST LIMITED ..... Petitioner
Through: Mr. Ashish Dholakia, Senior
Advocate with Mr. Sitesh Mukherjee,
Mr. Sandeep Das, Ms. Arushi Mishra
and Mr. Akash Panwar, Advocates.
versus
KONTI INFRAPOWER AND MULTIVENTURES PRIVATE
LIMITED AND ORS. ..... Respondents
Through: Mr. Nakul Dewan, Senior Advocate
with Mr. Aman Raj Gandhi, Mr.
Vardaan Bajaj and Mr Sambit Nanda,
Advocates.
+ ARB. A. (COMM.) 8/2021 & I.A. 2627/2021
RELIGARE FINVEST LIMITED ..... Petitioner
Through: Mr. Ashish Dholakia, Senior
Advocate with Mr. Sitesh Mukherjee,
Mr. Sandeep Das, Ms. Arushi Mishra
and Mr. Akash Panwar, Advocates.
Signature Not Verified
Digitally Signed
By:SAPNA SETHI
Signing Date:29.11.2021
12:04
versus
WIDESCREEN HOLDINGS PRIVATE LIMITED AND ORS.
..... Respondents
Through: Mr. Nakul Dewan, Senior Advocate
with Mr. Aman Raj Gandhi, Mr.
Vardaan Bajaj and Mr Sambit Nanda,
Advocates.
+ ARB. A. (COMM.) 9/2021 & I.A. 2629/2021
RELIGARE FINVEST LIMITED ..... Petitioner
Through: Mr. Ashish Dholakia, Senior
Advocate with Mr. Sitesh Mukherjee,
Mr. Sandeep Das, Ms. Arushi Mishra
and Mr. Akash Panwar, Advocates.
versus
EDISONS INFRAPOWER AND MULTIVENTURES PVT. LTD.
AND ANR. .....Respondents
Through: Mr. Nakul Dewan, Senior Advocate
with Mr. Aman Raj Gandhi, Mr.
Vardaan Bajaj and Mr Sambit Nanda,
Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 26.11.2021 [VIA HYBRID MODE]
1. The Court is hearing part-heard matters. It is not possible to take up the matters today.
2. Re-notify on 20th December, 2021.
SANJEEV NARULA, J NOVEMBER 26, 2021 as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:29.11.2021 12:04