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Delhi High Court - Orders

Ofb Tech Private Limited vs M/S Kkspun India Ltd And Ors on 23 January, 2023

Author: Siddharth Mridul

Bench: Siddharth Mridul, Talwant Singh

                          $~S-12
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     FAO(OS) (COMM) 296/2022, CM APPL. 45945/2022, CM
                                APPL. 45946/2022 & CM APPL. 55791/2022
                                OFB TECH PRIVATE LIMITED                 ..... Appellant
                                             Through: Mr. Raj Shekhar Rao, Senior
                                                      Advocate with Mr. Varun Singh,
                                                      Mr. Satwik Mishra, Mr. Yatharth
                                                      Kumar, Mr. Himashu Yadav, Ms.
                                                      Alankriti Dwivedi, Ms. Kajal S.
                                                      Gupta, Mr. Pratham Sagar, Mr.
                                                      Mohammad Atif & Mr. Pankaj
                                                      Kumar, Advocates.

                                                    versus

                                M/S KKSPUN INDIA LTD AND ORS            ..... Respondents
                                             Through: Mr. Deepak Wadhwa, Senior
                                                       Advocate with Mr. Jatin Mongia,
                                                       Mr. Ankit Rajgarhia & Mr. Tarun
                                                       Mehta, Advocates For R-1.
                                CORAM:
                                HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
                                HON'BLE MR. JUSTICE TALWANT SINGH
                                                    ORDER

% 23.01.2023 At request of Mr. Darpan Wadhwa, learned Senior Advocate appearing on behalf of the respondent no. 1, the hearing of the present appeal is adjourned.

In the meantime, with the consent of the parties, in order to enable them to explore the possibility of arriving at an amicable resolution of the underlying disputes, the parties are referred to the Delhi High Court Mediation and Conciliation Centre, along with their counsel, if so Signature Not Verified Digitally Signed FAO(OS) (COMM) 296/2022 Page 1 of 2 By:DURGESH NANDAN Signing Date:24.01.2023 10:53:55 advised, on 30.01.2023.

To await the report of the Mediator, list before Court on 28.02.2023.

SIDDHARTH MRIDUL, J.

TALWANT SINGH, J.

JANUARY 23, 2023/at Click here to check corrigendum, if any Signature Not Verified Digitally Signed FAO(OS) (COMM) 296/2022 Page 2 of 2 By:DURGESH NANDAN Signing Date:24.01.2023 10:53:55