Delhi High Court - Orders
M/S Splendor Landbase Ltd vs M/S Ntt Data Global Delivery Services ... on 12 April, 2021
Author: J.R. Midha
Bench: J.R. Midha
$~O-23 to 25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
23
+ ARB.P. 268/2021
M/S SPLENDOR LANDBASE LTD ..... Petitioner
Through: Ms. Namitha Mathews and Ms.
Poorva Pant, Advocates
versus
M/S NTT DATA GLOBAL
DELIVERY SERVICES PVT LTD ..... Respondent
Through: Mr. Vikas Tomar Advocate
24
+ ARB.P. 269/2021
M/S SPLENDOR LANDBASE LTD ..... Petitioner
Through: Ms. Namitha Mathews and Ms.
Poorva Pant, Advocates
versus
M/S NTT DATA GLOBAL
DELIVERY SERVICES PVT LTD ..... Respondent
Through: Mr. Vikas Tomar Advocate
25
+ ARB.P. 270/2021
M/S SPLENDOR LANDBASE LTD ..... Petitioner
Through: Ms. Namitha Mathews and Ms.
Poorva Pant, Advocates
versus
M/S NTT DATA GLOBAL
DELIVERY SERVICES PVT LTD ..... Respondent
Through: Mr. Vikas Tomar Advocate
Signature Not Verified
Digitally Signed
By:RAJENDER SINGH
KARKI
Signing Date:23.04.2021
13:13:12
CORAM:
HON'BLE MR. JUSTICE J.R. MIDHA
ORDER
% 12.04.2021
1. The hearing has been conducted through video conference.
2. Learned counsel for both the parties submit that they have filed the submission in terms of order dated 15th March, 2021.
3. Learned counsel for both the parties are directed to furnish the hard copy of their submissions along with duly highlighted judgments with the Court Master at least three days before the next date of hearing.
4. List on 03rd May, 2021.
5. The order be uploaded on the website of this Court forthwith.
J.R. MIDHA, J.
APRIL 12, 2021 dk Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:23.04.2021 13:13:12