Delhi High Court - Orders
Allied Energy Systems Pvt Ltd (Aespl) vs Tamta Construction Co. Pvt. Ltd. ... on 11 February, 2019
Author: Navin Chawla
Bench: Navin Chawla
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 401/2018
ALLIED ENERGY SYSTEMS PVT LTD (AESPL) ..... Petitioner
Through: Mr.Chetan Rai Wahi, Adv.
versus
TAMTA CONSTRUCTION CO. PVT. LTD. (TCCPL)
..... Respondent
Through: Mr.Vinod Zutshi, Mr.S.N.Kaul, Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 11.02.2019 Counsel for the petitioner submits that rejoinder was filed on 08.02.2019. The same is not on record. Counsel shall have the same placed on record after removing objections, if any. If the objection is one of delay in filing, the same shall not be insisted on.
List on 18th March, 2019.
NAVIN CHAWLA, J FEBRUARY 11, 2019 RN