Delhi High Court - Orders
Tehri Hydro Development Ltd vs Jaiprakash Associates Ltd on 23 September, 2021
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~12 &13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 235/2020
TEHRI HYDRO DEVELOPMENT LTD ..... Petitioner
Through Ms. Prity Sharma, Adv.
Versus
JAIPRAKASH ASSOCIATES LTD ..... Respondent
Through Lovkesh Sawhney, Sr. Adv. with
Durgesh Kumar Pandey Adv.
AND
+ O.M.P. (COMM) 325/2020
THDC INDIA LIMITED ..... Petitioner
Through Ms. Prity Sharma, Adv.
Versus
JAIPRAKASH ASSOCIATES LIMITED ..... Respondent
Through Lovkesh Sawhney, Sr. Adv. with
Durgesh Kumar Pandey Adv.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 23.09.2021
1. Ms. Sharma, learned counsel appearing for the petitioner requests for an adjournment.
2. It is seen that the present petition has been adjourned on a number of occasions at the request of the learned counsel for the petitioner including on the last two hearings (hearing held on 11.02.2020 and 12.07.2021). It is further seen that the Convenience Compilation has also not been filed as Signature Not Verified Digitally Signed By:DUSHYANT RAWAL directed by the order dated 11.02.2020.
3. The learned counsel for the petitioner states that the learned Senior Counsel who was briefed to argue the matter is also not available.
4. At the request of the learned counsel for the petitioner, list on 31.01.2022.
5. It is clarified that no further adjournment shall be granted.
VIBHU BAKHRU, J SEPTEMBER 23, 2021 'gsr' Signature Not Verified Digitally Signed By:DUSHYANT RAWAL