Delhi High Court - Orders
Ntt Data Global Delivery Services Pvt. ... vs M/S. Splendor Landbase Ltd on 12 April, 2021
Author: J.R. Midha
Bench: J.R. Midha
$~O-32 to 34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
32
+ O.M.P.(I) (COMM.) 108/2021 & I.A.4463/2021, Crl. M.A.5893/2021
NTT DATA GLOBAL
DELIVERY SERVICES PVT. LTD. ..... Petitioner
Through: Mr. Vikas Tomar Advocate
versus
M/S. SPLENDOR LANDBASE LTD ..... Respondent
Through: Ms. Namitha Mathews and Ms.
Poorva Pant, Advocates
33
+ O.M.P.(I) (COMM.) 109/2021 & I.A.4464/2021, Crl.M.A.5894/2021
NTT DATA GLOBAL DELIVERY
SERVICES PVT. LTD ..... Petitioner
Through: Mr. Vikas Tomar Advocate
versus
SPLENDOR LANDBASE LTD ..... Respondent
Through: Ms. Namitha Mathews and Ms.
Poorva Pant, Advocates
34
+ O.M.P.(I) (COMM.) 110/2021 & I.A.4465/2021, Crl.M.A.5892/2021
NTT DATA GLOBAL
DELIVERY SERVICES PVT. LTD ..... Petitioner
Through: Mr. Vikas Tomar Advocate
versus
SPLENDOR LANDBASE LTD ..... Respondent
Through: Ms. Namitha Mathews and Ms.
Poorva Pant, Advocates
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 the respondent seeks further three weeks time to file the reply in terms of para 6 of the order dated 26 th March, 2021. Let the reply be filed within three days. Rejoinder be filed within three days thereafter.
3. Both the parties shall file brief note of submissions in terms of para 7 of the order dated 26th March, 2021 within three days thereafter.
4. Learned counsel for the parties shall furnish the hard copy of their pleadings as well as submissions to the Court Master at least three days before the next date of hearing.
5. List on 03rd May, 2021.
6. 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