Delhi High Court - Orders
Ksl And Industries Ltd vs M/S National Textile Corporation Ltd on 11 March, 2020
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 409/2020, CAV 221/2020, I.As. 3279/2020,
3280/2020, 3281/2020
KSL AND INDUSTRIES LTD. ..... Petitioner
Through: Mr. Ajit Anekar & Ms. Madhumita
Bhattacharjyee, Advocates
versus
M/S NATIONAL TEXTILE CORPORATION LTD. ..... Respondent
Through: Mr. Sanjay Jain, ASG with
Mr. Arush Pathania, Mr.r Ankit
Khera & Mr. Akraj Kumar,
Advocates
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 11.03.2020 IA No. 3281/2020 Exemption allowed subject to all just exceptions. The application stands disposed of.
CAV 221/2020Learned counsel for the respondent/caveator has entered appearance. The caveat stands discharged.
O.M.P. (COMM) 409/2020 I.As. 3279-3280/2020, The petition has been filed by the petitioner challenging the award dated 10.04.2019 accompanied by two applications i.e. (i) seeking condonation of delay in filing the petition and (ii) condonation of delay in re-filing the petition.
Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:13.03.2020 15:54:18The learned counsel for the petitioner states that he intends to file an affidavit explaining the reasons for the delay in filing/re-filing of the petition. Let the same be filed within one week.
Renotify on 27th March, 2020.
V. KAMESWAR RAO, J MARCH 11, 2020 hk Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:13.03.2020 15:54:18