Delhi High Court - Orders
Kone Elevator India Pvt. Ltd vs V3S Infratech Limited on 7 January, 2026
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 964/2025
KONE ELEVATOR INDIA PVT. LTD. .....Petitioner
Through: Mr. Kunal Kher, Advocate.
versus
V3S INFRATECH LIMITED .....Respondent
Through: Mr. Sudhir Randrajog, Senior
Advocate along with Mr.
Praveen Kumar Singh, Mr.
Sujit Kumar Singh and Mr.
Abhishek Mehra, Advocates.
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 07.01.2026
1. Learned counsel for the Petitioner states that he wishes to file a Rejoinder to the Reply filed by the Respondents.
2. Accordingly, let the Rejoinder be filed by the Petitioner within a period of one (1) week from today.
3. List on 19.01.2026.
HARISH VAIDYANATHAN SHANKAR, J.
JANUARY 7, 2026/tk/va/dj 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 08/01/2026 at 20:35:12