Delhi High Court - Orders
Abb India Ltd vs Power Finance Corporation Limited & Anr on 14 December, 2021
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 648/2021
ABB INDIA LTD ..... Plaintiff
Through Dr. Abhishek Manu Singhvi and
Mr.Sandeep Sethi, Senior Advocates
with Mr. Abhishek Malhotra,
Mr.Deepak Biswas, Ms. Bani Dixit,
Ms. Naomi Chandra, Ms. Shilpa
Gamnani, Ms. Subhalaxmi Sen and
Ms. Sanya Dua, Advs.
versus
POWER FINANCE CORPORATION LIMITED
& ANR. .... Defendants
Through Mr. Ramakant Rai, Mr. Yashish
Chandra and Mr. Varun Tikmani,
Advs.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 14.12.2021 I.A. 16575/2021 (exemption)
1. Allowed, with direction to file requisite clear copies, legible copies with appropriate margins and certified/original copies of the annexures within six weeks.
2. Application stands disposed of. IA No. 16574/2021 (u/S 149 r/w Sec. 151 CPC)
3. By this application, further time is sought by plaintiff to pay the Court fee of Rs.1,88,54,736/- and one time process fee.
CS(COMM) 648/2021 Page 1 of 24. For the reasons stated in the application, it is allowed. Plaintiff is granted one week's time for filing the Court fee and one time process fee.
5. Application is disposed of.
IA No. 16576/2021 (u/S 12 A of the Commercial Courts Act, 2015)
6. Allowed subject to all just exceptions.
7. Application is disposed of.
CS(COMM) 648/2021& I.A. 16573/2021 (u/O. 39 R. 1 & 2 r/w S. 151 CPC)
8. Notice issued.
9. Learned counsel for defendants accepts notice and seeks time to file reply.
10. Let needful be done within four weeks. Rejoinder thereto, if any, be filed within four weeks thereafter.
11. Renotify on 23.02.2022.
SURESH KUMAR KAIT, J DECEMBER 14, 2021/rk CS(COMM) 648/2021 Page 2 of 2