Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Kanti Bijlee Utpadan Nigam Ltd vs M/S Universal Mep Project & Engineering ... on 18 March, 2024

Author: Anup Jairam Bhambhani

Bench: Anup Jairam Bhambhani

                                    $~23 & 24
                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +    O.M.P. (COMM) 497/2020 & I.A. 4254/2023
                                         KANTI BIJLEE UTPADAN NIGAM LTD.              ..... Petitioner
                                                        Through: Mr. Puneet Taneja, Mr. Manmohan
                                                                    Singh Narula, Mr. Amit Yadav and
                                                                    Mr. Anil Kumar, Advocates.
                                                        versus
                                         M/S UNIVERSAL MEP PROJECT & ENGINEERING SERVICES
                                         LIMITED                                      ..... Respondent
                                                        Through: Mr. Sanjay Grover and Shiv Lal
                                                                    Singh, Advocates.
                                    +    O.M.P. (COMM) 531/2020
                                         M/S UNIVERSAL MEP PROJECT & ENGINEERING SERVICES
                                         LIMITED                                           ..... Petitioner
                                                        Through: Mr. Sanjay Grover and Shiv Lal
                                                                    Singh, Advocates.
                                                        versus
                                         KANTI BIJLEE UTPADAN NIGAM LIMITED ..... Respondent
                                                        Through: Mr. Puneet Taneja, Mr. Manmohan
                                                                    Singh Narula, Mr. Amit Yadav and
                                                                    Mr. Anil Kumar, Advocates.

                                                CORAM:
                                                HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                                             ORDER

% 18.03.2024 Mr. Sanjay Grover, learned counsel appearing for M/s Universal MEP Project & Engineering Services Limited submits that the amount deposited by the opposing side in court be permitted to be withdrawn, subject to furnishing requisite bank guarantee.

Mr. Puneet Taneja, learned counsel appearing for Kanti Bijlee Utpadan Nigam Limited submits that he has no instructions.

Mr. Grover submits that he will move an appropriate application.

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 23/03/2024 at 00:01:22 Witten synopses stated to have been filed by the parties are lengthy. The Registry has therefore not taken them on record.

Accordingly, learned counsel for the parties are directed to file fresh brief synopses of their respective submissions, alongwith a list of judicial precedents they seek to rely upon, not exceeding 05 pages; with copies to the opposing counsel.

Re-notify on 22nd July 2024.

ANUP JAIRAM BHAMBHANI, J MARCH 18, 2024 ds O.M.P. (COMM) 497/2020 & O.M.P. (COMM) 531/2020 Page 2 of 2 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 23/03/2024 at 00:01:22