Delhi High Court - Orders
Harcomp Airflex Private Limited vs Amr Infrastructures Limited on 18 January, 2019
Author: Valmiki J. Mehta
Bench: Valmiki J. Mehta
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 315/2018
HARCOMP AIRFLEX PRIVATE LIMITED ..... Appellant
Through: Ms. Sujata Rao Ayde, Advocate
(9868523513)
versus
AMR INFRASTRUCTURES LIMITED ..... Respondent
Through: Mr. Abhishek Anand, Advocate
(8800343000)
CORAM:
HON'BLE MR. JUSTICE VALMIKI J. MEHTA
ORDER
% 18.01.2019 CM No. 2292/2019 (Exemption)
1. Exemption allowed subject to just exceptions.
CM stands disposed of.
CM No. 2291/2019 (stay filed by the respondent)
2. Notice. Counsel for the appellant accepts notice.
3. Reply be filed within four weeks. Rejoinder be filed within four weeks thereafter.
4. List on 12th April, 2019. RFA No. 315/2018, 14606/2018 (stay), 14607/2018 (U/o 41 Rule 27 CPC)
5. List on 12th April, 2019.
VALMIKI J. MEHTA, J JANUARY 18, 2019 ib