Delhi High Court - Orders
M/S Nihalsons Real Estate Developers vs M/S. Wave Megacity Center Pvt. Ltd on 18 March, 2025
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~O-3 and O-4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 61/2025
M/S NIHALSONS REAL ESTATE DEVELOPERS .....Petitioner
Through: Mr. Naresh Gupta and Mr. Shantanu
Aggarwal, Advs.
versus
M/S. WAVE MEGACITY CENTER PVT. LTD .....Respondent
Through: Mr. Aman Nandrajog, Mr. Arjun
Nanda and Ms. Shreya Singh, Advs.
O-4
+ ARB.P. 62/2025
M/S. NIHALSONS REAL ESTATE DEVELOPERS .....Petitioner
Through: Mr. Naresh Gupta and Mr. Shantanu
Aggarwal, Advs.
versus
M/S. WAVE ONE PVT. LTD. .....Respondent
Through: Mr. Aman Nandrajog, Mr. Arjun
Nanda and Ms. Shreya Singh, Advs.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 18.03.2025
1. Mr. Aman Nandrajog, learned counsel for the respondent in both matters, enters appearance.
2. Let a copy of ARB.P. 62/2025 be supplied to him during the course of 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 11/04/2025 at 21:58:24 the day.
3. Let learned counsel for the respondent to file his vakalatnama, along with the reply, within a period of two weeks.
4. List on 22.04.2025.
PURUSHAINDRA KUMAR KAURAV, J MARCH 18, 2025/DPA/SP Click here to check corrigendum, if any 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 11/04/2025 at 21:58:24