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Delhi High Court - Orders

Imperia Structure Ltd & Ors vs M/S Ambawatta Buildwell Pvt Ltd & Anr on 6 October, 2022

Author: Rajiv Shakdher

Bench: Rajiv Shakdher

                          $~7
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      RFA(OS)(COMM) 37/2019
                                 IMPERIA STRUCTURE LTD & ORS            ..... Appellants
                                              Through: Ms Neha Gupta with Mr Rishabh
                                                       Pant, Advocates.

                                             versus
                                 M/S AMBAWATTA BUILDWELL PVT LTD & ANR.
                                                                       ... Respondents
                                             Through: Mr Pardeep Dhingra with Mr Nishant
                                                      Kumar, Advocates for respondent
                                                      no.1.

                                 CORAM:
                                 HON'BLE MR JUSTICE RAJIV SHAKDHER
                                 HON'BLE MS JUSTICE TARA VITASTA GANJU
                                              ORDER

% 06.10.2022 [Physical Hearing/Hybrid Hearing (as per request)] CM APPL. 35294/2022

1. Mr Pardeep Dhingra, who appears on behalf of non- applicant/respondent no.1, seeks further time to file a reply to the application.

1.1. The request is acceded to.

1.2. Reply shall be filed within the next four weeks. 1.3. Rejoinder thereto, if any, will be filed before the next date of hearing.

2. On steps being taken, fresh notice shall be issued to respondent no.2.

3. We may note that an application for modification of the order dated 20.09.2019, was moved on an earlier occasion.

RFA(OS)(COMM) 37/2019 page 1 of 2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:16.10.2022 23:09:34 3.1. This application was numbered as CM Appl. 32337/2022. We had, for the reasons given in the order dated 25.07.2022, rejected the application.

4. We had also put to Ms Neha Gupta, who appears on behalf of the applicants/appellants, whether she would be ready to argue the appeal today. 4.1. Ms Gupta says that she is not ready to argue the appeal today.

5. Accordingly, list the matter on 07.03.2023.

6. In the meanwhile, counsel for the parties will file their respective written submissions, not exceeding three pages each, at least five days before the next date of hearing.




                                                                                RAJIV SHAKDHER, J


                                                                           TARA VITASTA GANJU, J
                                 OCTOBER 6, 2022 / tr
                                                             Click here to check corrigendum, if any




                          RFA(OS)(COMM) 37/2019                                               page 2 of 2




Signature Not Verified
Digitally Signed
By:VIPIN KUMAR RAI
Signing Date:16.10.2022
23:09:34