Delhi High Court - Orders
Vistra Itcl(India) Limited & Anr vs Lalit Kumar Jain & Ors on 27 May, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~1 (Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 288/2019 & CRL.M.A. 41105/2019, I.As. 8023/2019,
8822/2019, 8823/2019, 8824/2019, 12257/2019, 12859/2019,
12860/2019, 15720/2019, 16498/2019, 2466/2020, 4276/2020,
4280/2020, 5978/2020, 6615/2020, 6637/2020, 6655/2020,
6808/2020, 6809/2020, 7733/2020, 8030/2020, 8855/2020,
8865/2020, 9162/2020, 7204/2021, 7205/2021, 9465/2021,
9466/2021, 14913/2021, 16744/2021, 8071/2022, 4903/2022.
VISTRA ITCL(INDIA) LIMITED & ANR. ..... Plaintiffs
Through: Mr. Amit Sibal and Mr. Krishnendu
Datta, Senior Advocates with Mr.
Hardeep Sachdeva, Mr. Kamal
Shankar, Advocate, Ms. Priyamvada
Shenoy, Mr. Parth Chopra and Mr.
Pradyumna Sharma, Advocates.
versus
LALIT KUMAR JAIN & ORS. ..... Defendants
Through: Mr. Arvind Nigam, Mr. Rajshekhar
Rao and Mr. Jayant K. Mehta, Senior
Advocates with Mr. Raghvendra M.
Bajaj, Mr, Agnish Aditya and Mr.
Karan Kumar, Advocates.
Mr. Neel Mason, Mr. Uday S.
Chopra, Mr. Siddharth Vardhman and
Ms. Varsha Jhavar, Advocates for
Google LLC.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 27.05.2022
1. The matter was heard on one or two occasions. However, substantial Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:28.05.2022 12:35:18 arguments are still required to be addressed by counsel for the parties, particularly in light of the directions given by the Division Bench vide Order dated 21st March, 2022. Further applications have been filed and counsel for the Defendants have expressed urgency to hear the matter at the earliest. Considering the fore-going, the matter is released from the category of 'part heard'.
2. List before the Roster Bench on 30th May, 2022 subject to orders of Hon'ble the Judge In-charge (Original Side).
SANJEEV NARULA, J MAY 27, 2022/as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:28.05.2022 12:35:18