Delhi High Court - Orders
Pacific Convergence Corpn. Ltd vs Data Access (India) Ltd on 7 May, 2024
Author: Dharmesh Sharma
Bench: Dharmesh Sharma
$~C17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 292/2004
PACIFIC CONVERGENCE CORPN. LTD. ..... Petitioner
Through: Mr.Y.P.Narula, Sr. Advocate
with Mr.Abhay Narula,
Advocate for Canara Bank.
versus
DATA ACCESS (INDIA) LTD. ..... Respondent
Through: Mr.Sandeep Sethi, Sr. Advocate
with Ms.Riya Kumar,
Ms.Pallavi Shali,
Ms.Shambhavi Mishra and
Mr.Sumer Dev Seth, Advocates
for SMS Textiles.
Mr.D. Bhattacharya, standing
counsel for OL.
CORAM:
HON'BLE MR. JUSTICE DHARMESH SHARMA
ORDER
% 07.05.2024 CO.APPL. 1864/2011, CO.APPL. 3176/2016
1. Arguments have been addressed by learned senior counsels for the rival parties.
2. Learned counsel for the parties shall be at liberty to file short written submissions, not exceeding three pages along with relevant case law within seven days from today.
3. Judgment reserved.
DHARMESH SHARMA, J.
MAY 07, 2024 VLD This is a digitally signed order.
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