Delhi High Court - Orders
M/S.Jmd Ltd vs M/S. Raj Buildwell Pvt. Ltd. & Ors on 18 November, 2020
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP(I)(COMM) 349/2020 & I.As. 9682/2020, I.A. 9683/2020
M/S.JMD LTD. ..... Petitioner
Through: Mr.Rajiv Ranjan, Adv.
versus
M/S. RAJ BUILDWELL PVT. LTD. & ORS. ..... Respondents
Through: Mr.Sanjeev Puri, Sr. Adv. with
Mr.Kamal Shankar, Adv. for R-1
Mr.Hardeep Sachdeva, Adv. for R-3
Mr.Abhishek Awasthi, Adv. for R-2
& R-4
Mr.Pradyumna Sharma, Adv. for R-8
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 18.11.2020 This matter is being heard through video-conferencing. Reply is stated to have been filed by respondent Nos.1 to 4 and 8. Mr. Puri, learned Senior Advocate for the said respondents, states that he shall appear for respondent No.5 as well. Reply, if any, be filed by respondent No.5 within two weeks.
Let fresh notice be issued to respondent Nos. 6 and 7, returnable on January 13, 2021.
Mr.Rajiv Ranjan, learned counsel, seeks and is allowed two weeks' time to file rejoinder to the reply filed by respondent Nos. 1 to 4 and 8.
V. KAMESWAR RAO, J NOVEMBER 18, 2020/bh