Delhi High Court - Orders
Refex Energy Limited & Ors vs M/S Passive Infra Projects Private ... on 29 August, 2024
$~28 & 29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 6673/2019 & CRL.M.A. 43382/2019
REFEX ENERGY LIMITED & ORS. .....Petitioners
Through: Ms. Pratishtha Vij, Adv.
(through VC)
versus
M/S PASSIVE INFRA PROJECTS PRIVATE
LIMITED .....Respondent
Through: Mr. Uday Seth, Adv.
(through VC)
+ CRL.M.C. 6730/2019 & CRL.M.A. 43586/2019
REFEX ENERGY PRIVATE LIMITED
& ORS .....Petitioners
Through: Ms. Pratishtha Vij, Adv.
(through VC)
versus
M/S PASSIVE INFRA PROJECTS
PRIVATE LIMITED .....Respondent
Through: Mr. Uday Seth, Adv.
(through VC)
CORAM:
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 29.08.2024
1. The learned counsel for the respondent requests for an adjournment.
2. The request is not opposed.
3. List on 05.11.2024.
4. A copy of this order be placed in both the matters.
AMIT MAHAJAN, J AUGUST 29, 2024 'KDK' 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 31/08/2024 at 05:13:43