Delhi High Court - Orders
Exemption From Court Fees) Jindal Power ... vs Icra Limited on 22 May, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 128/2020 &
I.A. 3934/2020 (under Order VII Rule 14 CPC-by plaintiff)
I.A. 3935/2020 (exemption from filing attested affidavits and
exemption from court fees)
JINDAL POWER LIMITED ..... Plaintiff
Represented by: Mr.Rajiv Nayar, Sr. Advocate with
Mr.Kartik Nayar, Mr.Saket Sikri,
Mr.Rishi Agarwala, Ms.Shruti Arora,
Mr.Ankit Banati, Ms.Priya Singh and
Mr.Manish Kharbanda, Advocate.
versus
ICRA LIMITED ..... Defendant
Represented by: Mr.H.S.Chandhoke, Mr.Prashant
Pakhiddey and Ms.Lakshmi Dwivedi,
Advocates.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 22.05.2020 I.A. 3860/2020 (under Order XXXIX Rule 1 and 2 CPC)
1. The hearing has been conducted through Video Conferencing.
2. Part arguments heard on behalf of the learned senior counsel for the plaintiff.
3. For remaining arguments on behalf of the plaintiff as also the defendant, list on 28th May, 2020.
MUKTA GUPTA, J.
MAY 22, 2020 'vn'