Delhi High Court - Orders
Jindal Power Limited vs Icra Limited on 28 May, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 128/2020 &
I.A. 3934/2020 (under Order VII Rule 14 CPC-by plaintiff)
JINDAL POWER LIMITED ..... Plaintiff
Represented by: Mr.Rajiv Nayar, Sr. Advocate with
Mr.Kartik Nayar, Mr.Saket Sikri,
Mr.Mahesh Agrawala, Mr.Rishi
Agarwala, Ms.Shruti Arora, Mr.Ankit
Banati and Ms.Priya Singh,
Advocates.
versus
ICRA LIMITED ..... Defendant
Represented by: Mr.H.S.Chandhoke, Mr.Prashant
Pakhiddey and Ms.Lakshmi Dwivedi,
Advocates.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 28.05.2020 The hearing has been conducted through Video Conferencing. I.A. 3935/2020 (exemption from filing attested affidavits and exemption from court fees)
1. Exemption is allowed, subject to the condition that plaintiff will file the duly sworn/attested affidavit and the court fees within 72 hours from the date of resumption of the regular functioning of this Court.
2. Application is disposed of.
I.A. 3860/2020 (under Order XXXIX Rule 1 and 2 CPC)
1. Arguments concluded by learned counsel for the plaintiff. Learned counsel for the plaintiff submits that before the next date of hearing he will CS(OS) 128/2020 Page 1 of 2 submit his written arguments running in two pages.
2. For arguments on behalf of the defendant, list on 1st June, 2020 at 2.30 PM.
MUKTA GUPTA, J.
MAY 28, 2020 'vn' CS(OS) 128/2020 Page 2 of 2