Delhi High Court - Orders
M/S Schenck Process Solutions India ... vs Gail India Limited & Anr on 6 October, 2023
Author: Satish Chandra Sharma
Bench: Chief Justice, Sanjeev Narula
$~40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7921/2023, CM APPL. 30569-30570/2023
M/S SCHENCK PROCESS SOLUTIONS INDIA PRIVATE
LIMITED ..... Petitioner
Through: Mr. Arvind Nayar, Senior Advocate
with Mr. Praveen Arora, Mr. Pranav
Wahi, Mr. Akshay Joshi and
Mr. Shubham, Advocates.
versus
GAIL INDIA LIMITED & ANR. ..... Respondents
Through: Mr. Ajit and Mr. Vijay, Advocates for
R-1.
Mr. Sandeep Kumar Mahapatra,
CGSC with Ms. Kritika Sharma,
Advocates for R-2.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 06.10.2023
1. A rejoinder has been filed in the matter. Learned counsel for other parties have stated before this Court that they have not received a copy of the rejoinder. Let a copy thereof be served to all parties within a week from today.
2. List on 11th December, 2023.
SATISH CHANDRA SHARMA, CJ SANJEEV NARULA, J OCTOBER 6, 2023/nk 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 09/10/2023 at 21:45:25