Delhi High Court - Orders
Sterlite Technologies Limited vs Hfcl Limited on 11 April, 2022
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Signature Not Verified
Digitally Signed
By:DEVANSHU JOSHI
Signing Date:14.04.2022
08:40:59
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 19/2022 & I.A. 5617/2022
STERLITE TECHNOLOGIES LIMITED ..... Plaintiff
Through: Mr. Chander Lall, Sr. Advocate with
Mr. Ankit Arvind and Ms. Ananya
Chug, Advocates. (M:9873603089)
versus
HFCL LIMITED ..... Defendant
Through: Ms. Apoorva Murali, Mr. Krishna
Tangirava, Ms. Neha Khanduri, Mr.
Saarthank Jain and Ms. Luma Abbas,
Advocates. (M:9560342348)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 11.04.2022
1. This hearing has been done through hybrid mode. I.A.5617/2022 (for filing additional documents.)
2. This is an application filed by the Defendant seeking leave to file additional documents under the Commercial Courts Act, 2015. Ld. counsel for the Defendant submits that the additional documents sought to be filed are the copies of the invoices and other documents relating to the supplies of the cables to third parties. Mr. Chander Lall, ld. Senior Counsel for the Plaintiff submits that these documents are not related to the cables which are the subject matter of the present suit.
3. The said documents are taken on record subject to the objections of the Plaintiff. The Plaintiff is also permitted to file rebuttal documents, if any.
4. I.A.5617/2022 is disposed of.
Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:14.04.2022 08:40:59CS (COMM) 19/2022
5. List on the date already fixed i.e. on 8th July, 2022 before the Court.
PRATHIBA M. SINGH, J.
APRIL 11, 2022/dk/sk