Delhi High Court - Orders
Jindal Power Limited vs Icra Limited on 25 September, 2024
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 128/2020
JINDAL POWER LIMITED .....Plaintiff
Through: Mr.Naman Joshi, Ms.Ritika Vohra
and Mr.Rahul, Advocates
versus
ICRA LIMITED .....Defendant
Through:
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 25.09.2024 IA. No.40430/2024 (under Section 149 CPC by plaintiff seeking leave to pay deficient Court fee)
1. The learned counsel appearing on behalf of the plaintiff submits that she does not wish to press the present application in view of the order dated 20.9.2024 already passed by the learned Joint Registrar.
2. In view of the above, the application is dismissed as not pressed.
3. The application stands disposed of.
VIKAS MAHAJAN, J SEPTEMBER 25, 2024 SV 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 28/09/2024 at 00:36:06