Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Delhi High Court - Orders

Larsen And Toubro Limited vs Iic Limited & Anr on 20 September, 2023

Author: Rekha Palli

Bench: Rekha Palli

                                          $~28 & 29
                                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                          +    O.M.P.(MISC.)(COMM.) 426/2023 & I.A. 18262/2023 -Ex.
                                               LARSEN AND TOUBRO LIMITED                    ..... Petitioner
                                                               Through: Mr.Subhash Gulati with Ms.Sima
                                                               Gulati, Advs.

                                                                                         versus

                                                      IIC LIMITED & ANR.                                                   ..... Respondent
                                                                     Through:

                                          +           O.M.P.(MISC.)(COMM.) 427/2023 & I.A. 18263/2023 -Ex.
                                                      LARSEN AND TOUBRO LIMITED                   ..... Petitioner
                                                                      Through: Mr.Subhash Gulati with Ms.Sima
                                                                      Gulati, Advs.

                                                                                         versus

                                                      IIC LIMITED & ANR.                                                   ..... Respondent
                                                                     Through:

                                                      CORAM:
                                                      HON'BLE MS. JUSTICE REKHA PALLI
                                                                    ORDER

% 20.09.2023

1. Upon the petitioner taking steps, issue notice to the respondents through all permissible modes.

2. Reply, if any, be filed within three weeks. Rejoinder thereto, if any, be filed within one week thereafter.

3. List on 30.10.2023.

REKHA PALLI, J SEPTEMBER 20, 2023 sr 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 21/09/2023 at 23:34:51