Delhi High Court - Orders
Modern Construction Company vs Union Of India & Ors on 7 November, 2023
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 520/2023
MODERN CONSTRUCTION COMPANY ..... Petitioner
Through: Mr. Bhupesh Narula, Ms. Rinku
Narula, Mr. Swetabh Sharma, Mr.
Anugrah Ekka, Advs.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Gaurav Sharma, SPC with Mr.
Kapil Dev Yadav, G.P.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 07.11.2023 I.A. 20462/2023 (exemption) Exemption is allowed subject to all just exceptions. Application stands disposed of. O.M.P.(MISC.)(COMM.) 520/2023 The present petition has been filed under Section 29A of the Arbitration and Conciliation Act, 1966 seeking an extension of mandate for a further six months in arbitration proceedings pending before the learned Arbitrator.
Mr. Gaurav Sharma, Special Counsel for respondents on instructions submits that he has no objection if the prayer of the present petition is allowed.
It has been submitted that the arbitration proceedings is at the final This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/11/2023 at 23:24:36 stage of arguments and the earlier six months granted by the learned Arbitrator from 29.02.2023 expired on 31.08.2023.
Accordingly, the extension of the mandate for a further six months in arbitration proceedings before the learned Arbitrator is extended w.e.f., 01.09.2023 to 29.02.2024, and the period which was already expired w.e.f. 31.08.2023 is validated.
In view of the above, the present petition stands disposed of.
DINESH KUMAR SHARMA, J NOVEMBER 7, 2023 Pallavi This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/11/2023 at 23:24:36 $~25 & 26 * IN THE HIGH COURT OF DELHI AT NEW DELHI + C.RULE 2/2023, I.A. 16975/2023 COSTAR GROUP INC & ANR. ..... Petitioners Through: Mr. Rajiv Nayar and Mr. Sudhir Nandrajog, Sr. Advs. with Mr. Bishwajit Dubey, Mr. Faraz Sagar, Mr. Raunak Dhillon, Mr. Karan Khanna, Ms. Surabhi Khattar, Ms. Pallavi Chaudhary, Ms. Angela Dua, and Ms. Ananya Sikra, Advs. for P-1. Ms. Radhika Dubey, Mr. Faraz Sagar, Mr. Raunak Dhillon, Mr. Karan Khanna, Ms. Surabhi Khattar, Ms. Pallavi Chaudhary, Ms. Angela Dua and Ms. Ananya Sikra, Advs. for P-2. versus 247 WEB SUPPORT & ORS. ..... Respondents Through: Ms. Aishwarya Kane, Adv. for R-1 to 3. Mr. Gourab Banerji, Sr. Adv. with Mr. Arjun Krishnan, Ms. Krutika Gaur, Mr. Arpit Lahoti, Mr. Mohit Pandey, Mr. T.S. Sundaram, Mr. Rakesh Talukdar, Advs. for R-4.
+ C.RULE 3/2023, I.A. 18137/2023, I.As. 19363-65/2023, I.As. 19367- 68/2023, I.As. 19391-92/2023, I.A. 20942/2023, I.A. 21640/2023 COMMERCIAL REAL ESTATE EXCHANGE INC.
..... Petitioner Through: Mr. Gourab Banerji, Sr. Adv. with Mr. Arjun Krishnan, Ms. Krutika Gaur, Mr. Arpit Lahoti, Mr. Mohit Pandey, Mr. T.S. Sundaram, Mr. Rakesh Talukdar, Advs. for CREXi.
This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/11/2023 at 23:24:36 Mr. Neeraj Kishan Kaul, Sr. Adv. with Mr. Vijayendra Pratap Singh, Mr. Aditya Jalan, Dr. Abhimanyu Chopra, Ms. Urvashi Misra, Mr. Aman Chaudhary, Advs. for applicant in I.A.s 19391-92/2023 versus COSTAR GROUP INC. & ANR. ..... Respondents Through: Mr. Rajiv Nayar and Mr. Sudhir Nandrajog, Sr. Advs. with Mr. Bishwajit Dubey, Mr. Faraz Sagar, Mr. Raunak Dhillon, Mr. Karan Khanna, Ms.Surabhi Khattar, Ms. Pallavi Chaudhary, Ms. Angela Dua, and Ms. Ananya Sikra, Advs. for R-1. Ms. Radhika Dubey, Mr. Faraz Sagar, Mr. Raunak Dhillon, Mr. Karan Khanna, Ms.Surabhi Khattar, Ms. Pallavi Chaudhary, Ms. Angela Dua and Ms. Ananya Sikra, Advs. for R-2. Mr. Jeevesh Nagrath, Adv. for Local Commissioner (Ms. Kirti Mewar). Mr. Pranshu Paul, Mr. Divanshu Jain, Advs. for Witness No.6.
Mr. Sanjeev Kumar, Mr. Abhishek Kisku, Advs. for Witness No.7.
Mr. Harish Salve, Sr. Adv. with Mr. Anshul Sehgal, Adv. for Witness No.9.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 08.11.2023 During the course of submissions, Mr. Rajiv Nayyar, learned senior This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/11/2023 at 23:24:37 counsel has placed on the record the documents titled as "COSTAR Second Amended Rule -26(a)(1) Initial Disclosures" filed by his clients before the U.S. District Court executed on 01.11.2023.
Copy of the same has been supplied to Mr. Gourab Banerji, learned senior counsel.
List on 09.11.2023 at 12.00 P.M. DINESH KUMAR SHARMA, J NOVEMBER 8, 2023 Pallavi This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/11/2023 at 23:24:37 $~1 & 2 (appellate matters) * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.L.P. 257/2018 CENTRAL BUREAU OF INVESTIGATION ..... Petitioner Through: Mr. Sanjay Jain, Sr. Adv. (Sr. SPP with Mr. Neeraj Jain, Mr. Rishi Raj Sharma, Mr. Ripu Daman Bhardwaj, Ms. Ashima Gupta, Mr.Anupam Mishra, Advs. with Mr. Manoj Kumar, DSP, CBI.
Mr. Zoheb Hossain, Special counsel for ED with Mr. Vivek Gurnani, Mr. Kartik Sabharwal, Mr. H. Khwaja, Advs.
versus RAVI KANT RUIA & ORS ..... Respondents Through: Mr. Rishi Agrawala, Mr. Pratham Vir Agarwal, Mr. Srikhar Gopal Rao, Advs. for R-1 & 8.
Ms.Neeha Nagpal, Adv. for R-2 Mr. Arshdeep Singh Khurana, Mr. Harsh Srivastava, Advs. for R-3, 4, 6. Mr. Sanjay Abhot, Adv. for R-5 Ms. shankari Mishra proxy for Tania Sharma for Respondent No. 7 + CRL.L.P. 185/2018, CRL.M.A.s 14255-56/2023 CENTRAL BUREAU OF INVESTIGATION ..... Petitioner Through: Mr. Sanjay Jain, Sr. Adv. (Sr. SPP with Mr. Neeraj Jain, Mr. Rishi Raj Sharma, Mr. Ripu Daman Bhardwaj, Ms. Ashima Gupta, Mr.Anupam Mishra, Advs. with Mr. Manoj This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/11/2023 at 23:24:37 Kumar, DSP, CBI.
Mr. Zoheb Hossain, Special counsel for ED with Mr. Vivek Gurnani, Mr. Kartik Sabharwal, Mr. H. Khwaja, Advs.
versus
A RAJA & ORS ..... Respondents
Through: Mr. Manu Sharma, Mr. Karl
Rustomkhan, Mr. Gyanendra Kumar, Advs. for R-1.
Mr. Vijay Aggarwal, Mr. Hardik Sharma, Mr. Mukul Malik, Mr. Pankush Goyal, Ms. Barkha Rastogi, Mr.Ashutosh Belwal, Advs. R-3, 4, 5, 13 & 14 Mr. Balaji Subramanianm Mr.Akash Kundu, Advs. for R-7 Mr. D. P.Singh, Mr. Manu Mishra, Ms. Shreya Dutt, Mr. Imaan Khera, Advs for R-8 Mr. Mohit Kr. Auluck, Mr. Vivek Nagar, Advs. for R-9 & 11.
Ms. Manali Singhal, Mr. Santosh Sachin, Mr.Aanchal Kapoor, Mr. Deepak Singh Rawat, Advs. for R-12 Mr. Sandeep Kapur, Mr. Sahil Modi, Ms. Kajal, Advs. for R-15 Ms. Stuti Gurjal, Mr. Shaurya Singh, Advs. for R-11.
Mr. Joseph Aristotle, Ms. Shubhi Bhardwaj, Advs. for R-17 Ms. Tarannum Cheema, Mr. Akash Singh, Advs. for R-7 & 17 CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/11/2023 at 23:24:37 % 08.11.2023 Mr. Sanjay Jain, learned SPP has concluded his arguments on behalf of the petitioner/CBI.
List for further arguments on 21.11.2023.
DINESH KUMAR SHARMA, J NOVEMBER 8, 2023 Pallavi This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/11/2023 at 23:24:37 $~11 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P. (COMM) 461/2023 BAJRANG ISPAT PVT. LTD. ..... Petitioner Through: Mr. Anand Varma, Ms. Apoorva Pandey, M.s Adyasha Nanda, Mr. Ayush Gupta, Mr. Devansh Gupta, Advs.
versus LOHIA CORP LTD & ANR. ..... Respondents Through:
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 09.11.2023 I.A. 22448/2023 (exemption) Exemption is allowed subject to all just exceptions. Application stands disposed of. O.M.P. (COMM) 461/2023
1. The present petition has been filed under Section 34 (2) (a) (iii), 34(2)
(b) (ii), and 34 (2A) of the Arbitration and Conciliation Act, 1996 challenging the impugned order dated 26.07.2023.
2. Learned counsel for the petitioner submits that notice was issued by the Sole Arbitrator on 11.07.2023 which was sent to e-mail on 13.07.2023. Learned counsel further submits that the petitioner was served on 17.07.2023 and an ex-parte award was passed on 26.07.2023. Learned counsel submits that the impugned award is This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/11/2023 at 23:24:37 prima facie illegal.
3. Issue notice to the respondents through all permissible modes upon taking steps by the petitioner, returnable on 08.02.2024.
I.A. 22447/20234. This is an application under Section 36 (2) of the Arbitration and Conciliation Act, 1996 read with Section 151 CPC seeking stay of operation of the impugned award dated 26.07.2023.
5. Learned counsel for the petitioner submits that the impugned ex-parte order is prima facie illegal and vide this order, the petitioner has been directed to transfer the domain name.
6. Issue notice of the application to the respondents through all permissible modes upon taking steps by the petitioner, returnable on 08.02.2024.
7. Till the next date of hearing, the operation of the impugned award is stayed.
DINESH KUMAR SHARMA, J NOVEMBER 9, 2023 Pallavi This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/11/2023 at 23:24:37 $~12 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P. (COMM) 462/2023, I.As. 22450-51/2023 INDIA TOURISM DEVELOPMENT CORPORATION LIMITED ..... Petitioner Through: Mr. Anish Chawla, Mr. Neeraj Kumar, Advs.
versus M/S TRICOLOR INDIA SCAUSPIEL PVT. LTD. & ANR.
..... Respondents Through: Mr. Gautam Khazanchi, Mr. Subham Kumar Jain, Advs. for R-1 CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 09.11.2023 I.A. 22449/2023(exemption) Exemption is allowed subject to all just exceptions. Application stands disposed of. O.M.P. (COMM) 462/2023
1. The present petition has been filed under Section 34 of the Arbitration and Conciliation Act, 1996, challenging the arbitral award dated 09.05.2023.
2. I have heard the submissions of the learned counsel for the petitioner in brief which prima facie shows that the petitioner is challenging the award on merits.
3. Let the parties file brief written submissions within four weeks not exceeding three pages along with judgments they wish to rely upon This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/11/2023 at 23:24:37 with a copy to the opposite party.
4. List on 04.04.2024.
DINESH KUMAR SHARMA, J NOVEMBER 9, 2023 Pallavi This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/11/2023 at 23:24:37 $~13 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(COMM) 249/2023 SHRI BALAJI BUILDERS ..... Plaintiff Through: Ms.Srishti Bajpai, Adv. (VC) Mr. Praveen Suri, Adv.
versus SHRI NARESH KUMAR KASHYAP & ORS. ..... Defendants Through:
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 09.11.2023 I.A. 22502/2023 in CS(COMM) 249/2023
1. The present application has been moved on behalf of defendants Nos.
1 to 4 seeking disposal of I.A. 9619/2023.
2. Issue notice.
3. Ms. Srishti Bajpai, learned counsel for the plaintiff accepts notice.
4. List on 16.11.2023, i.e., the date already fixed.
DINESH KUMAR SHARMA, J NOVEMBER 9, 2023 Pallavi This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/11/2023 at 23:24:37 $~14 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P.(I) (COMM.) 357/2023 M/S ENGINEERING PROJECTS INDIA LIMITED ..... Petitioner Through: Mr. Uttam Datt, Ms. Sonakshi Singh, Mr. Kumar Bhaskar, Mr. Aman Sanjeev Shrama, Advs. with AR versus SOUTHERN RAILWAY & ANR. ..... Respondents Through: Mr. Pramod Kumar, Adv. for R-2 CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 09.11.2023 I.A. 21987/2023 (exemption) Exemption is allowed subject to all just exceptions. Application stands disposed of. O.M.P.(I) (COMM.) 357/2023
1. Learned counsel for Respondent No.2 states that pursuant to invocation of the bank guarantee, the Demand Drafts have been prepared, however, the same has not been delivered to Respondent No.1
2. As per the office note, service of the respondent No.1 is still awaited.
However, learned counsel for the petitioner has filed the affidavit of service.
3. Let the service report be awaited.
4. In the meantime, the Demand Drafts may not be delivered to the This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/11/2023 at 23:24:37 respondent No.1.
5. List on 08.12.2023.
DINESH KUMAR SHARMA, J NOVEMBER 9, 2023 Pallavi This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/11/2023 at 23:24:37 $~1 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 46/2023 BRAJ BHUSHAN ..... Plaintiff Through: Mr. Saurabh Sagar, Adv.
versus REVERIE LANGUAGE TECHNOLOGIES LIMITED & ORS.
..... Defendants Through: Mr. Naveern Nagarjuna, Adv CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 09.11.2023 I.A. 6696/2023 in CS(OS) 46/2023 An adjournment has been sought on behalf of the plaintiff as main counsel is not available.
List on 13.03.2024.
DINESH KUMAR SHARMA, J NOVEMBER 9, 2023 Pallavi This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/11/2023 at 23:24:37 $~2 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 270/2023, I.As. 8590-92/2023, MITHUN DAS ..... Plaintiff Through: Ms. Sugandha Anand, Mr. Vaibhav Srivastava, Mr. Anant Shivani, Advs. versus ARVIND PANI & ORS. ..... Defendants Through: Mr. Adeel Ahmed, Sana Parveen, Advs. (VC) CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 09.11.2023 At joint request, list on 20.03.2024.
DINESH KUMAR SHARMA, J NOVEMBER 9, 2023 Pallavi This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/11/2023 at 23:24:37 $~4 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P. (COMM) 514/2020, I.A. 2456/2021, I.A. 5895/2021 AIRPORT AUTHORITY OF INDIA ..... Petitioner Through: Mr. Akshada Mujwar, Adv.
versus SHRISHTI RAMKY & ORS. ..... Respondents Through: Mr. Virender Kumar Sharma, Adv.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 09.11.2023 Learned counsel for the respondent submits that there is possibility of amicable settlement.
List on 29.01.2024.
DINESH KUMAR SHARMA, J NOVEMBER 9, 2023 Pallavi This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/11/2023 at 23:24:37 $~5 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P. (COMM) 551/2020, I.A. 7983/2022 LIVLONG INSURANCE BROKERS LTD. ..... Petitioner Through: Mr. Dhiraj Abraham Philip, Adv.
versus GOLDEN FALCON INDUSTRIES LIMITED & ANR...Respondents Through: Mr. Ahmad Ibrahim, Adv.(VC) Mr. Chetan Anand, Mr. Akash Srivastava, Advs. for D-1 Dr. Amit Geroge, Mr. Ahmad Ibrahim, Advs. for D-2 CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 09.11.2023 An adjournment has been sought on behalf of the learned counsel for the petitioner.
The matter is adjourned to 15.01.2024.
DINESH KUMAR SHARMA, J NOVEMBER 9, 2023 Pallavi This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/11/2023 at 23:24:37 $~15 & 16 * IN THE HIGH COURT OF DELHI AT NEW DELHI + C.RULE 2/2023, I.A. 16975/2023 COSTAR GROUP INC & ANR. ..... Petitioners Through: Mr. Amit Sibal, Sr. Adv. with Ms. Radhika Dubey, Mr. Faraz Sagar, Mr. Raunak Dhillon, Mr. Karan Khanna, Ms. Surabhi Khattar, Ms. Pallavi Chaudhary, Ms. Angela Dua and Ms. Ananya Sikri, Advs. for P-1 and 2. versus 247 WEB SUPPORT & ORS. ..... Respondents Through: Ms. Aishwarya Kane, Adv. for R-1 to 3. Mr. Gourab Banerji, Sr. Adv. with Mr. Arjun Krishnan, Ms. Krutika Gaur, Mr. Arpit Lahoti, Mr. Mohit Pandey, Mr. T.S. Sundaram, Mr. Rakesh Talukdar, Advs. for R-4.
+ C.RULE 3/2023, I.A. 18137/2023, I.As. 19363-65/2023, I.As. 19367- 68/2023, I.As. 19391-92/2023, I.A. 20942/2023, I.A. 21640/2023 COMMERCIAL REAL ESTATE EXCHANGE INC.
..... Petitioner Through: Mr. Gourab Banerji, Sr. Adv. with Mr. Arjun Krishnan, Ms. Krutika Gaur, Mr. Arpit Lahoti, Mr. Mohit Pandey, Mr. T.S. Sundaram, Mr. Rakesh Talukdar, Advs. for CREXi. Mr. Vijayendra Pratap Singh, Mr. Aditya Jalan, Dr. Abhimanyu Chopra, Ms. Urvashi Misra, Mr. Arjun Narang, Mr. Aman Chaudhary, Advs. for applicant in I.A.s 19391-92/2023 versus This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/11/2023 at 23:24:37 COSTAR GROUP INC. & ANR. ..... Respondents Through: Mr. Amit Sibal, Sr. Adv. with Ms. Radhika Dubey, Mr. Faraz Sagar, Mr. Raunak Dhillon, Mr. Karan Khanna, Ms.Surabhi Khattar, Ms. Pallavi Chaudhary, Ms. Angela Dua and Ms. Ananya Sikri, Advs. for R-1 & 2.
Mr. Jeevesh Nagrath, Adv. for Local Commissioner (Ms. Kirti Mewar). Mr. Pranshu Paul, Mr. Divanshu Jain, Advs. for Witness No.6.
Mr. Sanjeev Kumar, Mr. Abhishek Kisku, Advs. for Witness No.7.
Mr. Anshul Sehgal, Adv. for Witness No.9.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 09.11.2023 At request, list on 10.11.2023 at 12.30 A.M. DINESH KUMAR SHARMA, J NOVEMBER 9, 2023 Pallavi This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/11/2023 at 23:24:37 $~17 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P.(I) (COMM.) 363/2023 AL QURAISHI MARKETING CO LIMITED ..... Petitioner Through: Mr. Rajiv Nayyar, Sr. Adv. with Mr. Arvind Nayar, Sr. Adv. with Mr. Ajay Bhargava, Mr. Arvind Ray, Mr. Tridib Bose, Ms. Apoorva Jain, Ms. Divya Yadav, Advs.
versus KRBL LIMITED ..... Respondent Through: Mr. Aashish Gupta, Mr. Arjun Pali and Ms.Jayanti Sinha, Advs.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 09.11.2023 I.A. 22333/2023 (exemption) Exemption is allowed subject to all just exceptions. O.M.P.(I) (COMM.) 363/2023 At request of the respondent, list on 10.11.2023.
DINESH KUMAR SHARMA, J NOVEMBER 9, 2023 Pallavi This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/11/2023 at 23:24:37