Delhi High Court - Orders
Acevector Ltd vs Space Wood Furnishers Pvt. Ltd on 21 March, 2024
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 134/2024, I.As. 6674-76/2024, I.A. 6676/2024
ACEVECTOR LTD. ..... Petitioner
Through:
versus
SPACE WOOD FURNISHERS PVT. LTD. ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 21.03.2024 List the matter on 01.04.2024.
DINESH KUMAR SHARMA, J MARCH 21, 2024 Pallavi 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 05/04/2024 at 22:51:52 $~39 & 40 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 2714/1997 SMT.GURPREET KAUL ..... Plaintiff Through: Mr. Sanjiv Bahl, Ms. Apoorva Bahl, Advs.
versus SMT.PHOOL MADAN ..... Defendant Through:
+ CS(OS) 313/2023, I.A. 9622/2023, I.A. 14697/2023 SHRIMATI PHOOL MADAN ..... Plaintiff Through:
versus SHRIMATI GURPREET KAUL ..... Defendant Through: Mr. Sanjiv Bahl, Ms. Apoorva Bahl, Advs.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 21.03.2024 I.A. 16493/2023, I.A. 16494/2023 in CS(OS) 2714/1997 CS(OS) 313/2023, I.A. 9622/2023, I.A. 14697/2023 At request, list the matters on 03.05.2024.
DINESH KUMAR SHARMA, J MARCH 21, 2024 Pallavi 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 05/04/2024 at 22:51:52 $~28 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P.(I) (COMM.) 325/2023, I.A. 19931/2023 CONTINUUM POWER TRADING (TN) PRIVATE LIMITED ..... Petitioner Through:
versus SOLAR ENERGY CORPORATION OF INDIA LIMITED ..... Respondent Through: Mr. Bharat Sanghal, Sr. Adv. with Ms. Roopali Chatuvedi, Ms. Akansha Srivastava, Advs. (VC) CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 21.03.2024 At request, list the matter on 16.05.2024. Interim orders, if any, to continue.
DINESH KUMAR SHARMA, J MARCH 21, 2024 Pallavi 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 05/04/2024 at 22:51:53 $~35 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 238/2024, I.As. 6648-49/2024 MRS. RANI KAPOOR & ORS. ..... Plaintiffs Through: Mr. Rajesh Yadav, Sr. Adv. with Ms. Ruchira V. Arora, Mr. Dhananjay Mehzawat, Advs.
versus M/S. COMPUTER SYSTEMS & MNGT. CONS. PRIVATE LIMITED ..... Defendant Through:
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 21.03.2024 At request, list the matter on 27.03.2024.
DINESH KUMAR SHARMA, J MARCH 21, 2024 Pallavi 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 05/04/2024 at 22:51:53 $~27 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P. (COMM) 484/2023, I.A. 23843/2023 FLYING COLOURS HOSPITALITY PVT LTD ..... Petitioner Through: Mr. Aditya Vijay Kumar, Ms. Shreya Singh, Mr. Pursharth Kannan, Advs.
versus GUJRAL ESTATES PVT LTD ..... Respondent Through: Mr. Ashok Kumar Chhabra, Adv.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 21.03.2024 At joint request, list the matter on 23.07.2024.
DINESH KUMAR SHARMA, J MARCH 21, 2024 Pallavi 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 05/04/2024 at 22:51:53 $~17 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 617/2021, I.A. 15524/2021, I.A. 21118/2023 LT COL ANOOP MARWAHA SM RETIRED ..... Plaintiff Through: Mr. Nishant Datta, Mr. Pradeep Bhardwaj, Advs.
versus MRS POONAM TANDON ..... Defendant Through: Mr. Rohit Kumar Singh, Mr. Shivam Sharma, Mr. Akash Kumar, Advs. Mr. Atul K. Bandhu, Adv. for defendant/Mrs. Poonam Tandon.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 21.03.2024 At joint request, list the matter on 03.07.2024.
DINESH KUMAR SHARMA, J MARCH 21, 2024 Pallavi 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 05/04/2024 at 22:51:53 $~11 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ARB. A. (COMM.) 47/2023, I.A. 2516/2024 M/S SEGROW BIO TECHNICS INDIA PRIVATE LIMITED ..... Petitioner Through: Mr. Turab Ali Kazmi, Ms. Hardika Kukreja, Mr. Anand Bhushan, Advs.
versus M/S AFFORDABLE INFRASTRUCTURE AND HOUSING PROJECTS PRIVATE LIMITED ..... Respondent Through: Mr. Syed Fazl Askari, Mr. Himesh Thakur, Mr. Sameer Jain, Advs.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 21.03.2024 At joint request, list the matter on 31.05.2024.
DINESH KUMAR SHARMA, J MARCH 21, 2024 Pallavi 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 05/04/2024 at 22:51:53 $~13 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(COMM) 561/2023, I.A. 15451/2023, I.A. 15453/2023, I.A. 15454/2023, I.A. 19423/2023, I.A. 22252/2023, I.A. 24479/2023, I.A. 729/2024, I.A. 1508/2024, I.A. 5533/2024, I.A. 5564/2024 MRS KANIKA GAUTAM ..... Plaintiff Through: Mr. Deepak K. Sharma, Mr. Ashish Sharma, Advs.
versus M/S FLASH CLOUD CONSULTING & ORS. ..... Defendants Through: Mr. Kunal Vashisht, Adv. for proposed defendant in I.A. 729/2023. Mr. Sadre Alam, Adv. for D-2. Mr. Chandrashekhar Chakalabbi, Mr.Varnik Kunpaliya, Advs. for D- 3/ICICI Bank CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 21.03.2024 At joint request, list the matter on 27.03.2024, the date already fixed.
DINESH KUMAR SHARMA, J MARCH 21, 2024 Pallavi 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 05/04/2024 at 22:51:53 $~14 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(COMM) 123/2024, I.A. 3049/2024 SH DALJEET ..... Plaintiff Through: Mr. Abhay Dixit, Adv.
versus SMT OMWATI BHARDWAJ & ANR. ..... Defendants Through: Ms. Suman Chaudhary, Adv. for D-2.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 21.03.2024 At joint request, list the matter on 08.07.2024.
DINESH KUMAR SHARMA, J MARCH 21, 2024 Pallavi 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 05/04/2024 at 22:51:53 $~12 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(COMM) 210/2023, I.A. 17305/2023, I.A. 6646/2024 HOUSING DEVELOPMENT FINANCE CORPORATION LTD.
..... Plaintiff Through: Mr. Rohit, Adv.
versus MR. SANJAY SHARMA ..... Defendant Through: Mr. Alankrit Bhatnagar,Adv.(VC) CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 21.03.2024 At request, list the matter on 09.05.2024.
DINESH KUMAR SHARMA, J MARCH 21, 2024 Pallavi 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 05/04/2024 at 22:51:53 $~1 & 2 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ARB.P. 1381/2022, I.A. 15345/2023 PACIFIC FOODS ..... Petitioner Through: Mr. Laltaksh Joshi, Adv. (VC) versus KREST ENTERPRISES ..... Respondent Through:
+ ARB.P. 1382/2022, I.A. 15423/2023 PACIFIC FOODS ..... Petitioner Through: Mr. Laltaksh Joshi, Adv. (VC) versus MAROON HOSPITALITY ..... Respondent Through:
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 21.03.2024 Learned counsel for the petitioner submits that the next date before the mediation is 08.04.2024.
List the matter before the Court on 01.05.2024.
DINESH KUMAR SHARMA, J MARCH 21, 2024 Pallavi 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 05/04/2024 at 22:51:53 $~5 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ARB.P. 566/2023 KSB LTD. ..... Petitioner Through: Mr. Amit Gupta, Mr. Shiv Verma, Ms. Muskan Nagpal, Advs.
versus RAMAGUNDAM FERTILIZERS AND CHEMICALS LTD.
..... Respondent Through: Ms. Neetika Bajaj, Mr. Siddhant Puri, Advs.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 21.03.2024 At joint request, list the matter on 08.04.2024.
DINESH KUMAR SHARMA, J MARCH 21, 2024 Pallavi 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 05/04/2024 at 22:51:53 $~6 & 7 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ARB.P. 575/2023 + O.M.P.(I) (COMM.) 83/2023 M/S MODI CONTRACTS LIMITED THROUGH AUTHORISED REPRESENTATIVE ..... Petitioner Through: Dr. Farrukh Khan, Mr. Rajesh Kumar, Advs.
versus M/S MILLION DOLLAR NEST PRIVATE LIMITED... Respondent Through: Mr. Chakshu Thakral, Adv.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 21.03.2024 At joint request, list the matters on 16.04.2024, the date already fixed.
DINESH KUMAR SHARMA, J MARCH 21, 2024 Pallavi 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 05/04/2024 at 22:51:53 $~3 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ARB.P. 366/2023 ARTHUR D LITTLE INDIA PRIVATE LIMITED ..... Petitioner Through: Mr. Petal Chandhok, Ms. Rupali Gupta, Advs. (VC) versus EV MOTORS INDIA PRIVATE LIMITED ..... Respondent Through: Mr. Puneet Singh Bindra and Mr. Akshay Sharma Advs. (VC) CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 21.03.2024 At joint request, list the matter on 23.04.2024.
DINESH KUMAR SHARMA, J MARCH 21, 2024 Pallavi 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 05/04/2024 at 22:51:53 $~4 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ARB.P. 420/2023 DEEPAK MAURYA ..... Petitioner Through: Mr. Pranavv Sarthi, Adv.
versus SARASWATHI SUPARI PROCESSING UNIT & ORS.
..... Respondents Through: Mr. Vaibhav Sabharwal, Adv. for R-1.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 21.03.2024 At joint request, list the matter on 24.04.2024.
DINESH KUMAR SHARMA, J MARCH 21, 2024 Pallavi 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 05/04/2024 at 22:51:53 $~19 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 283/2023, I.A. 8830/2023 ZAMEER AHMED JUMLANA ..... Plaintiff Through: Mr. Kailash Sharma, Ms. Azka Ahmed, Ms. Nishi Jain, Advs.
versus MR PARVEZ AHMED JUMLANA AND OTHERS ..... Defendants Through: Ms. Upasana Pahuja, Adv. for D-1 & 2 CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 21.03.2024 At joint request, list the matter before the Joint Registrar (judicial) on 30.04.2024.
DINESH KUMAR SHARMA, J MARCH 21, 2024 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 05/04/2024 at 22:51:53 $~34 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P. (COMM) 410/2023 CORPORATE SERVICE PLAN INDIA PRIVATE LIMITED ..... Petitioner Through: Mr. Rakesh Khanna, Mr. Rohan Khanna, Mr. Arvind Singh, Advs. (VC) versus SONY INDIA PRIVATE LIMITED ..... Respondent Through: Mr. Rajat Joneja, Adv.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 21.03.2024 At joint request, list the matter on 30.04.2024.
DINESH KUMAR SHARMA, J MARCH 21, 2024 Pallavi 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 05/04/2024 at 22:51:53 $~31 & 32 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P. (COMM) 204/2019, I.A. 7309/2019, I.A. 2114/2020, I.A. 5073/2021, I.A. 14531/2023 NTPC LIMITED ..... Petitioner versus JINDAL ITF LIMITED & ANR. ..... Respondents + OMP (ENF.) (COMM.) 88/2019, I.A. 7312/2019 JINDAL ITF LTD. ..... Decree Holder versus NTPC LIMITED ..... Judgement Debtor Present: Ms. Bani Dikshit, Mr. Krishan Kumar, Advs. for NTPC.
Mr. Anurag Abhishek, Mr. Rajdutt Shekhar Singh, Mr. Prateek Dhir, Advs. for Jindal ITF. Ltd. CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 21.03.2024 At joint request, list the matter on 26.04.2024 at 2.30 PM.
DINESH KUMAR SHARMA, J MARCH 21, 2024 Pallavi 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 05/04/2024 at 22:51:53 $~18 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 170/2023 MRS ANITA MALHOTRA ..... Plaintiff Through: Ms. Kirti Mewar, Ms. Ira Dhingra, Ms. Shobha Gupta, Advs.
versus SATISH KUMAR SOOD AND ORS ..... Defendants Through: Mr. Kartik Nagarkatti, Adv. for D-1, 3 to 6.
Mr. Vikas Mishra, Mr. Krishna Dev Yadav, Advs. for D-2.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 21.03.2024 CS(OS) 170/2023 At joint request, list the matter before the Joint Registrar (judicial) on 29.04.2024.I.A. 4696/2023
At joint request, list the matter before the Court on 10.07.2024.
DINESH KUMAR SHARMA, J MARCH 21, 2024 Pallavi 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 05/04/2024 at 22:51:53 $~33 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P. (COMM) 268/2023 MUMBAI INTERNATIONAL AIRPORT LIMITED ..... Petitioner Through: Mr. Rajiv Nayar, Sr. Adv. with Mr. Ankur Chawla, Ms. Kanika Singh, Mr. Saurabh Seth, Ms. Prerna Mahajan, Mr. Nikhil Saini and Mr.Akshay Ringe, Advs.
versus AIRPORTS AUTHORITY OF INDIA ..... Respondent Through: Mr. Raghav Shankar, Ms. Pallavi Mishra, Advs.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 21.03.2024 At joint request, list on 02.04.2024 at 12.30 PM.
DINESH KUMAR SHARMA, J MARCH 21, 2024 Pallavi 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 05/04/2024 at 22:51:53 $~23 & 24 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P. (COMM) 407/2020, I.A. 3204/2020 DELHI DEVELOPMENT AUTHORITY ..... Petitioner Through: Mr. Sanjay Katyal, Standing Counsel for DDA with Ms. Chand Chopra, Ms. Neha Bhupathiraju, Mr. Nihal Singh, Advs. for DDA versus VARINDERA CONSTRUCTION LIMITED ..... Respondent Through: Mr. Bhupesh Narula, Mr. Rinku Narula, Mr. Anugrah Ekka, Advs + OMP (ENF.) (COMM.) 96/2020, I.A. 9711/2020 VARINDERA CONSTRUCTION LIMITED ..... Decree Holder Through: Mr. Bhupesh Narula, Mr. Rinku Narula, Mr. Anugrah Ekka, Advs versus DELHI DEVELOPMENT AUTHORITY ..... Judgement Debtor Through: Mr. Bir Inder Singh Gurm, Adv. for Mrs. Prabhsahay Kaur, Standing counsel for DDA CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 21.03.2024 At joint request, list the matter on 16.07.2024.
DINESH KUMAR SHARMA, J MARCH 21, 2024 Pallavi 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 05/04/2024 at 22:51:53 $~26 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P. (COMM) 79/2022, I.A. 1777/2022, I.A. 5754/2022 NATIONAL SEEDS CORPORATION LTD. AND ANR.
..... Petitioners Through: Mr. Yashvardhan, Ms. Smita Kant, Ms. Kritika Nagpal, Mr. Akshay Gupta and Mr. Gyanendra Shukla, Advocates versus RAM AVTAR GUPTA ..... Respondent Through: Mr.Vikash Kumar and Ms. Bharti Tyagi Advs.(VC) CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 21.03.2024 At joint request, list the matter on 09.07.2024.
DINESH KUMAR SHARMA, J MARCH 21, 2024 Pallavi 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 05/04/2024 at 22:51:53 $~3(appellate matter) * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(CRL) 1035/2021 AMARENDRA DHARI SINGH ..... Petitioner Through: Ms.Trisha Mittal, Ms.Shaurya Singh and Ms.Femitha Fathima, Advts. for petitioner.
versus CENTRAL BUREAU OF INVESTIGATION ..... Respondent Through: Mr. D.P Singh, SPP with Mr. Manu Mishra, Ms. Shreya Dutt and Mr. Imaan Khera, Advocates for Respondent-CBI CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 22.03.2024 CRL.M.A. 9204/2024 (Exemption) Exemption is allowed subject to all just exceptions.CRL.M.A. 9203/2024
Issue notice.
Mr. D. P. Singh, special counsel for CBI accepts notice and seeks time to file the reply.
Let reply be filed before the next date of hearing. List on 15.04.2024.
DINESH KUMAR SHARMA, J MARCH 22, 2024 Pallavi 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 05/04/2024 at 22:51:53 $~1 & 2 (appellate matters) * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(CRL) 2199/2021, CRL.M.A. 9971/2023, CRL.M.A. 16457/2023 P.S. GAHLAUT ..... Petitioner Through: Mr. Alok Kumar, Ms. Deepti Bhardwaj, Mr. Kunal Arora, Mr. Jivtesh Singh Sandhu, Ms. Raghwi Rawat, Advs.
versus UNION OF INDIA & ORS. ..... Respondents Through:
Mr. Ripu Daman Bhardwaj, CGSC with Mr. Kushagra Kumar, Adv. for UOI Mr. Zoheb Hossain, Special Counsel with Mr. Vivek Gurnani, Mr. Kartik Sabharwal, Mr. Vivek Gaurav, Ms. Abhipriya, Ms. Radhika, Advs. for ED Mr. D.P Singh, SPP with Mr. Manu Mishra, Ms. Shreya Dutt and Mr. Imaan Khera, Advocates for Respondent-CBI + W.P.(CRL) 2200/2021, CRL.M.A. 18984/2021, CRL.M.A. 9970/2023, CRL.M.A. 18279/2023, CRL.M.A. 18281/2023, CRL.M.A. 18394/2023, CRL.M.A. 18398/2023 DR. U. S. AWASTHI ..... Petitioner Through: Mr. Alok Kumar, Ms. Deepti Bhardwaj, Mr. Kunal Arora, Mr. Jivtesh Singh Sandhu, Ms. Raghwi Rawat, Advs.
versus UNION OF INDIA & ORS. ..... Respondent 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 05/04/2024 at 22:51:54 Through: Mr. Ripu Daman Bhardwaj, CGSC with Mr. Kushagra Kumar, Adv. for UOI Mr. Zoheb Hossain, Special Counsel with Mr. Vivek Gurnani, Mr. Kartik Sabharwal, Mr. Vivek Gaurav, Ms. Abhipriya, Ms. Radhika, Advs. for ED Mr. D.P Singh, SPP with Mr. Manu Mishra, Ms. Shreya Dutt and Mr. Imaan Khera, Advocates for Respondent-CBI CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 22.03.2024 List on 15.04.2024.
DINESH KUMAR SHARMA, J MARCH 22, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~28 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P. (COMM) 531/2019, I.A. 18289/2019, I.A. 731/2022 JAGRAN SOLUTIONS ..... Petitioner Through: Mr. Ashish Verma and Mr. Kartikey Bhargava, Advs.
versus SHOW WORLD EVENTS PVT. LTD. ..... Respondent Through: Mr. Akbar Siddique, Mr. Parv K Garg, Mr. Muneeb Khan, Mr. Haksh Kumar Singh, Dr. Smriti Raturi Sharma, Advs.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 22.03.2024 List on 05.04.2024.
DINESH KUMAR SHARMA, J MARCH 22, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~13 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(COMM) 12/2021 RAJIV SARIN & ORS. ..... Plaintiffs Through: Mr. Sidhant Kumar, Ms. Manyaa Chandok, Mr. Om Batra, Advs. versus DIRECTORATE OF ESTATES & ORS. ..... Defendants Through: Mr. Vikrant N. Goyal, Mr. Abhishrut Singh, Mr. Ahwon, Ms. Anuskha, Advs.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 22.03.2024 List on 28.05.2024.
DINESH KUMAR SHARMA, J MARCH 22, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~31 and 32 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P. (COMM) 374/2021, I.A. 17102/2021 GSCO INFRASTRUCTURE PVT. LTD. ..... Petitioner Through: Mr. Brijesh Kumar Goel, Mr. Rajeev Kumar, Mr. Sajal Goel, Advs. versus KANTI BIJLEE UTPADAN NIGAM LTD ..... Respondent Through: Mr. Adarsh Tripathi, Adv.(VC) with Mr. Vikram Singh Baid, Mr. Ajitesh Garg, Advs.
+ O.M.P. (COMM) 66/2022, I.A. 995/2022, I.A. 996/2022 KANTI BIJLEE UTPADAN NIGAM LIMITED ..... Petitioner Through: Mr. Adarsh Tripathi, Adv.(VC) with Mr. Vikram Singh Baid, Mr. Ajitesh Garg, Advs.
versus GSCO INFRASTRUCTE PVT LTD ..... Respondent Through: Mr. Brijesh Kumar Goel, Mr. Rajeev Kumar, Mr. Sajal Goel, Advs. CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 22.03.2024 List on 20.05.2024.
DINESH KUMAR SHARMA, J MARCH 22, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~10 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ARB.P. 202/2024 VINAYA ANIL MADHAVI ..... Petitioner Through:
versus SMARTSCHOOL EDUCATION PVT LTD & ORS. ..... Respondents Through: Mr. Sachin Dhamija, Adv. with AR Sh. Parvez Alam CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 22.03.2024 List on 09.04.2024.
DINESH KUMAR SHARMA, J MARCH 22, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~46 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 244/2024, I.As. 6754-55/2024 RADHA ORS. ..... Plaintiffs Through: Mr. Sameer Nigam and Ms. Stuti Gupta, Advs.
versus RAM KISHAN ORS ..... Defendants Through:
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 22.03.2024 List on 01.04.2024.
DINESH KUMAR SHARMA, J MARCH 22, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~40 * IN THE HIGH COURT OF DELHI AT NEW DELHI + TEST.CAS. 20/2021 MR. SURINDER SINGH ..... Petitioner Through: Mr. Mukul Gupta,Sr.Adv. with Mr.Tushar Gupta, Mr.Sumit Kr. Mishra, Advs.
versus THE STATE (GOVT. OF NCT OF DELHI) THROUGH SDM DISTT. SOUTH & ORS. ..... Respondents Through:
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 22.03.2024 I.A. 6222/2023, I.A. 6223/2023, I.A. 6509/2023, I.A. 22478/2023 in TEST.CAS. 20/2021 List on 09.04.2024.
DINESH KUMAR SHARMA, J MARCH 22, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~41 * IN THE HIGH COURT OF DELHI AT NEW DELHI + TEST.CAS. 48/2023, I.A. 15967/2023 KIRANDEEP KAUR ..... Petitioner Through: Mr. Sunil Choudhary, Adv(VC) versus STATE & ORS. ..... Respondent Through: Mr. D.K. Rustagi, Mr. J. Karan Malhotra, Advs. for R-2 CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 22.03.2024 List on 04.07.2024.
DINESH KUMAR SHARMA, J MARCH 22, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~1 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ARB.P. 1159/2023 MRS. VINITA DANG MOHONI ..... Petitioner Through: Mr.Anuj P. Agarwal, Adv.
versus MRS. URVASHI JETHRA ..... Respondent Through:
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 27.03.2024 Hon'ble Judge is on leave.
Re-notify on 24.04.2024.
BY ORDER (COURT MASTER) MARCH 27, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~2 to 4 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ARB.P. 134/2024 + O.M.P.(I) (COMM.) 404/2023, I.As. 24950-51/2023, I.A. 1340/2024 RAI BAHADUR SHREE RAM AND COMPANY PRIVATE LIMITED ..... Petitioner Through: Mr.Jayant K. Mehta Sr. Adv. with Mr. Anirudh Wadhwa, Mr. Keshav Gulati, Mr. Kanishk Garg, Mr. Rahul Mohan, Ms. Ridhi Arora, Mr.Udit Dehiya, Advs.
versus TOPLIGHT CORPORATE MANAGEMENT PRIVATE LIMITED & ORS. ..... Respondents Through: Mr. Harshit Khurana, Mr.Vishesh Wadhwa, Advs. for R-1 Mr.N.S.Ahluwalia, Mr. Adish Sharma, Advs. for R-2 & 3 + O.M.P.(I) (COMM.) 74/2024, I.A. 5114/2024 RAI BAHADUR SHREE RAM AND COMPANY PRIVATE LIMITED ..... Petitioner Through: Mr.Jayant K. Mehta Sr. Adv. with Mr. Anirudh Wadhwa, Mr. Keshav Gulati, Mr. Kanishk Garg, Mr. Rahul Mohan, Ms. Ridhi Arora, Mr.Udit Dehiya, Advs.
versus MR. RAMKISHAN SARAF & ANR. ..... Respondents Through: Mr. Harshit Khurana, Mr.Vishesh Wadhwa, Advs. for R-1 Mr.N.S.Ahluwalia, Mr. Adish Sharma, Advs. for R-2 & 3 CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA 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 05/04/2024 at 22:51:54 ORDER % 27.03.2024 Hon'ble Judge is on leave.
Re-notify on 16.04.2024.
BY ORDER (COURT MASTER) MARCH 27, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~5 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ARB.P. 290/2024 MOGLI LABS (INDIA) PVT. LTD. THROUGH ITS AUTHORIZED SIGNATORY MR. SANIDHYA JAIN.... Petitioner Through: Mr.Harsh Vardhan, Adv. (VC) versus M/S SHUBAN PRINTS THROUGH ITS PARTNERS & ORS.
..... Respondents Through: Mr.Dhruv Gupta, & Ms.Bhumi Agarwal, Adv.(VC) CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 27.03.2024 Hon'ble Judge is on leave.
Re-notify on 23.04.2024.
BY ORDER (COURT MASTER) MARCH 27, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~6 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ARB. A. (COMM.) 44/2022, I.As. 11143-45/2022 M/S CENTURY 21 MALLS PVT LTD ..... Petitioner Through: Mr. Aditya Dewan, Mr.Siddharth Chechani, Mr.Parth Tiwari, Advs.(VC) Versus BEYOND MALLS LLP ..... Respondent Through: Mr. Apoorv Kurup, Ms. Nidhi Mittal, Mr. Gurjas Singh Narula, Advs.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 27.03.2024 Hon'ble Judge is on leave.
Re-notify on 13.05.2024.
BY ORDER (COURT MASTER) MARCH 27, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~7 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(COMM) 561/2023 MRS KANIKA GAUTAM ..... Plaintiff Through: Mr. Deepak K. Sharma, Adv.
versus M/S FLASH CLOUD CONSULTING & ORS. ..... Defendants Through: Mr. Pankaj Bhagat, Adv. for D-2 Mr, Chandrashekhar Chakalabbi, and Ms.Anusha, Adv s for defendant no.3/ICICI Bank.(VC) Mr. Ramesh Rawat, Adv. for Proposed defendant for V. N. Purohit and Company.
Mr. Kunal Vashist, Adv. for proposed defendant in I.A. 729/2023 CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 27.03.2024 I.A. 19423/2023 & I.A. 24479/2023 in CS(COMM) 561/2023 Hon'ble Judge is on leave.
Re-notify on01.05.2024.
BY ORDER (COURT MASTER) MARCH 27, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~8 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 1948/2015, I.A. 2690/2024, I.A. 4732/2024 JASMEET SINGH MARWAH ..... Plaintiff Through: Mr. Nagendra Kumar and Ms. Poonam Sharma, Advs.
versus NUWAY ORGANIC NATURALS INDIA LTD & OTHERS ..... Defendants Through: Ms. Stuti Jain and Mr.Akshu Jain, Advs. for D-1 and 2.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 27.03.2024 Hon'ble Judge is on leave.
Re-notify on 08.05.2024.
BY ORDER (COURT MASTER) MARCH 27, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~9 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 80/2021, I.A. 1739/2021, I.A. 3808/2022 RAVI KATHURIA ..... Plaintiff Through: Ms. Vaishali Gupta, Adv. (VC) Mr. G. P. Singh, Adv. along with plaintiff.
versus ROHIT KATHURIA ..... Defendant Through: Mr.Karan Jain Adv.(VC) CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 27.03.2024 Hon'ble Judge is on leave.
Re-notify on 22.05.2024.
BY ORDER (COURT MASTER) MARCH 27, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~10 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 121/2021, I.A. 4948/2021 SMT GAYTRI DEVI ..... Plaintiff Through: Mr. Anand Yadav, Adv.
versus SMT. SONIA ..... Defendant Through: Ms.Jyoti Nambiar, Adv.(VC) CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 27.03.2024 Hon'ble Judge is on leave.
Re-notify on 06.05.2024.
BY ORDER (COURT MASTER) MARCH 27, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~12 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 345/2021, I.A. 9025/2021, I.A. 677/2022, I.A. 1618/2022 MR ANIL CHANANA & ANR. ..... Plaintiffs Through: Mr. Bharat Arora, Adv.
Versus MR KARAN CHANANA & ANR. ..... Defendants Through: Ms.Urshila Chanana, Mr. Pranay Chitale, Ms Smiti Verma, Ms.Beleena Biju, Advs.(VC) CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 27.03.2024 Hon'ble Judge is on leave.
Re-notify on 23.07.2024.
BY ORDER (COURT MASTER) MARCH 27, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~13 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 44/2023, I.A. 1251/2023 OM PRAKASH SINGH & ANR. ..... Plaintiffs Through: Mr.Jitendra Chaudhary, Ms. Shilpa Chohan, Ms. Rajbala, Mr.Saatvik Khurana, Advs.
versus RAJESH KUMAR & ANR. ..... Defendants Through: Dr. Meenakshi Kalra, Mr. S. N. Kalra, Mr. Kamal, Mr. Amratansh Agarwal, Mr. Shubham Singh, Advs. for R-1 CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 27.03.2024 Hon'ble Judge is on leave.
Re-notify on 15.05.2024.
BY ORDER (COURT MASTER) MARCH 27, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~14 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 285/2023, I.A. 8864/2023, I.A. 2935/2024 SMT.SHAKUNTLA DEVI & ANR. ..... Plaintiffs Through: Mr. Suman Chaudhary, Adv.
versus SH.HUKAM CHAND & ORS. ..... Defendants Through: Mohd. Harish Taslim, Adv. for D-5 -14
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 27.03.2024 Hon'ble Judge is on leave.
Re-notify on 11.07.2024.
BY ORDER (COURT MASTER) MARCH 27, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~15 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 294/2023, I.A. 13450/2023 DHRITI GOENKA ..... Plaintiff Through: Mr. Karan Nagrath, Ms. Nupur Kumar, Mr. Ambuj Tiwari, Ms. Niharika Tanwar, Mr. Arjun Nagrath, Advs.
versus RISHABH HOLDINGS PRIVATE LIMITED & ORS. ... Defendants Through: Mr. Divyanshu Pandit, Adv. (VC) CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 27.03.2024 Hon'ble Judge is on leave.
Re-notify on 29.07.2024.
BY ORDER (COURT MASTER) MARCH 27, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~17 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 164/2024, I.As. 4584-85/2024 SUDHIR SETHI & ANR. ..... Plaintiffs Through: Mr. Umang Mahindra, Adv. for P- 1 and 2 (VC) versus ALKA SETHI & ANR. ..... Defendants Through:
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 27.03.2024 Hon'ble Judge is on leave.
Re-notify on 13.05.2024.
BY ORDER (COURT MASTER) MARCH 27, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~23 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P. (COMM) 298/2023 M/S GOOD EARTH PLOTTED DEVELOPMENT PVT. LTD.
..... Petitioner Through: Mr.Viksit Arora, Adv.
versus M/S JMD LTD. ..... Respondent Through: Mr.Arjun Sawhney, Ms.Mansi Srivastava and Ms.Pooja Sharma, Advs.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 01.04.2024 Learned counsel for both parties seeks time to file their brief written submissions.
Let brief written submissions not exceeding five pages be filed within two weeks along with copies of the judgments they wish to rely upon with an advance copy supplied to the opposite party.
List on 30.04.2024 at 12.30 PM.
DINESH KUMAR SHARMA, J APRIL 1, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~26 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P.(I) (COMM.) 300/2022 SANHITA AGNIHOTRI ..... Petitioner Through: Mr.Deepak Vohra, Adv.
versus PRAKASH CHANDRA GUWALANI & ORS. ..... Respondents Through: Mr.Javed Alam, Advs. for D-2 to 4 CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 01.04.2024 At joint request, list on 31.05.2024.
DINESH KUMAR SHARMA, J APRIL 1, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~11 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 408/2021, I.A. 10992/2021 MRS. JASVINDER KAUR & ORS. ..... Plaintiffs Through: Ms.Chandrani Prasad, Adv. (VC) versus MS. KULDEEP NIGAM & ANR. ..... Defendants Through: Mr. Rijul Taneja, Advs.
Mr.Nishit Aggarwal, Local Commissioner CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 01.04.2024 Mr.Nishit Aggarwal, learned Local Commissioner has filed the interim reports dated 18.03.2024 and 28.03.2024.
Both parties submit that the Locker was opened on 22.03.2024 and the entire procedure has been video-graphed. It has further been submitted that the contents/documents of the Locker are with the learned Local Commissioner in a sealed cover and the learned Local Commissioner is in the process of executing further directions.
Mr. Nishit Aggarwal, learned Local Commissioner submits that the contents/documents found in the Locker were in a sealed cover in his possession and the copies of such contents/documents have already been supplied to the parties. However, if parties require, after giving a prior notice to the learned Local Commissioner, the may inspect the aforesaid 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 05/04/2024 at 22:51:54 documents.
List on 16.07.2024.
DINESH KUMAR SHARMA, J APRIL 1, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~10 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 212/2021, I.A. 5303/2021 DR. RAJESH SETHI ..... Plaintiff Through: Ms.Preeti Gupta, Adv.
versus
VIRENDER KUMAR SETHI & ORS. ..... Defendants
Through: Mr.
Mr. for D-2
Mr. Satish Kumar and Mr. Manoj Kumar, Advs. for D-3 Mr. Gautamendu Sarkar, Adv. for D-
2 and 4 CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 01.04.2024 Learned counsel for the plaintiff submits that Defendant No.2 namely Smt. Usha Nangia has expired on 03.01.2024.
Learned counsel for the plaintiff seeks time to take appropriate steps. List on 12.07.2024.
DINESH KUMAR SHARMA, J APRIL 1, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~8 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(COMM) 541/2023 ARCELORMITTAL INDIA PVT LTD ..... Plaintiff Through: Ms. Ananya Ghosh, Ms. Doel Bose, Mr. Madhav Mishra, Advs.
versus JSC OGCC KAZSTROYSERVICE ..... Defendant Through:
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 01.04.2024 No time left.
List on 04.07. 2024.
DINESH KUMAR SHARMA, J APRIL 1, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~45 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 122/2024, I.A. 3606/2024 and I.A. 3607/2024 NEHA SARAF ..... Plaintiff Through: Mr. Vishal Maan, Adv.
versus POOJA SARAF ..... Defendant Through:
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 01.04.2024 No time left.
List on 03.04.2024.
DINESH KUMAR SHARMA, J APRIL 1, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~40 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P. (COMM) 497/2019 B.L. KASHYAP & SONS LTD. ..... Petitioner Through: Mr. S. K. Manikatla, Mr. Udit Manikatla, Advs.(VC) versus AIRPORTS AUTHORITY OF INDIA ..... Respondent Through: Mr. Vikalp Mudgal,, Mr. Arun Sankal, Mr. Nachiket Chakla, Advs.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 01.04.2024 No time left.
List on 01.07.2024.
DINESH KUMAR SHARMA, J APRIL 1, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~39 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P. (COMM) 38/2019 DELHI METRO RAIL CORPORATION LTD ..... Petitioner Through: Mr. Tarun Johri, Mr. Vishwajeet Tyagi, Advs.
versus VOESTALPINE SCHIENEN GMBH, AUSTRIA ..... Respondent Through: Mr. Jeevan Ballav Panda, Mr Satish Padhi and Mr Gaurav Sharma, Advs.(VC) CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 01.04.2024 No time left.
List on 10.05.2024.
DINESH KUMAR SHARMA, J APRIL 1, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~37 * IN THE HIGH COURT OF DELHI AT NEW DELHI + TEST.CAS. 54/2023, CRL.M.A. 34210/2023, I.A. 13922/2023, I.A. 20238/2023, I.A. 25363/2023 VIKRAM JAIN ..... Petitioner Through: Mr. C. S. Gupta, Adv. (VC with petitioner in person.
versus STATE OF NCT OF DELHI & ORS. ..... Respondents Through: Mr. Deepanshu, Junior Assistant, SDM, Kotwali, Daryaganj.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 01.04.2024 No time left.
List on 09.07.2024.
DINESH KUMAR SHARMA, J APRIL 1, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~36 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P.(MISC.)(COMM.) 225/2024, I.A. 6235/2024 KOTAK MAHINDRA PRIME LTD ..... Petitioner Through: Mr. Manu Bansal, Adv. (VC) versus SANJAY PASSI & ORS. ..... Respondents Through: Ms. Karuna Sharma, Adv. for R-1 (VC) Ms. Samaya Khanna, Adv. (VC) for R-2 CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 01.04.2024 No time left.
List on 09.04.2024.
DINESH KUMAR SHARMA, J APRIL 1, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~28 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P.(I) (COMM.) 124/2023, I.A. 19447/2023 WELSPUN ENTERPRISES LTD ..... Petitioner Through: Mr. Aman Raj Gandhi, Mr. Parthasarathy Bose and Ms.Panchi Agarwal, Advs.
versus KASTHURI INFRA PROJECTS PVT LTD ..... Respondent Through: Mr. Rajat Katyal, Mr. Harsh Sinha and Mr.Rahul Sambher, Advs. CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 01.04.2024 No time left.
List on 15.07.2024.
DINESH KUMAR SHARMA, J APRIL 1, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~27 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P.(I) (COMM.) 17/2023 RUDRABHISHEK ENTERPRISES LIMITED & ANR.
..... Petitioners Through: Ms. Livya P. Lalu and Ms. Anjalika Sharma, Advs.
versus SHREEMAA INFRAREALTY PRIVATE LIMITED..... Respondent Through: Ms. Nupoor Maharaj, Adv.(VC) CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 01.04.2024 CCP(O) 17/2023 in O.M.P.(I) (COMM.) 17/2023 CCP(O) 22/2023 in O.M.P.(I) (COMM.) 17/2023 No time left.
List on 02.05.2024.
DINESH KUMAR SHARMA, J APRIL 1, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~24 & 25 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P.(EFA)(COMM.) 15/2019, EX.APPL.(OS) 904/2019, EX.APPL.(OS) 905/2019, EX.APPL.(OS) 906/2019, EX.APPL.(OS) 907/2019, EX.APPL.(OS) 84/2020, EX.APPL.(OS) 1042/2021 + O.M.P.(I) (COMM.) 375/2020 CONSTRUCCIONES Y AUXILIAR DE FERROCARRILES & ANR. ..... Decree Holder Through: Ms. Aishani Das and Mr. Aayush Kevlani, Advs.
versus DELHI AIRPORT METRO EXPRESS PRIVATE LIMITED (INDIA) ..... Judgement Debtor Through: Mr. Anirudh Bhakru, Ms.Shruti Arora, Mr. Jimut Mohapatra,Mr. Vikram Choudhary, Advs.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 01.04.2024 No time left.
List on 08.07.2024.
DINESH KUMAR SHARMA, J APRIL 1, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~41 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P. (COMM) 474/2022, I.A. 19467/2022, I.A. 19468/2022, I.A. 19469/2022, I.A. 3679/2023, CAV 382/2022 MUNICIPAL CORPORATION OF DELHI ..... Petitioner Through: Dr. Maneka Guruswamy, Sr. Adv.
with Mr. Sanjay Vashishtha, Standing counsel for MCD with Mr. Akash Mishra, Advs.
versus DRA BRAHAMPUTRA CONSORTIUM LTD. (JV) ..... Respondent Through: Mr. Jayant Mehta, Sr. Adv. with Ms. Aastha Mehta, Mr. Prerana Mohapatra, Ms. Yasha Goyal, Ms. Aayushi Kumar, Advs.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 01.04.2024 At joint request, list on 01.05.2024 at 2.30 PM.
DINESH KUMAR SHARMA, J APRIL 1, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~38 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P.(I) (COMM.) 418/2019 ADITYA BIRLA FINANCE LIMITED ..... Petitioner Through: Mr. Jayant Mehta, Sr. Adv. with Mr. Saurav Agrawal, Mr. Debarshi Dutta, Ms. Manvi Adlakha, Ms. Nikita Rathi, Advs.
versus PRESIDIUM EDUCATIONAL AND CHARITABLE TRUST & ORS. ..... Respondents Through: Mr. Ravi Sikri, Sr. Adv. with Mr. Jai Mohan, Mr. Deepank Yadav, Ms. Kanak Grover, Mr. Nachiket Chawla, Advs. for R-1 & 2.
Mr. P. S. Singhal, Mr. S. P. Malik, Ms. Chhavi Jain, Ms. Aruna Singhal, Mr. Sunil Kumar, Advs. for R-13 & 14 Mr.Rakesh K Shukla, Adv. for D6 to D11 CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 01.04.2024 CCP(O) 41/2020 in O.M.P.(I) (COMM.) 418/2019 CCP(O) 22/2021 in O.M.P.(I) (COMM.) 418/2019 Part arguments heard.
List the matter for further arguments on 02.04.2024 at 3.30 PM.
DINESH KUMAR SHARMA, J APRIL 1, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~43 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P. (E) (COMM.) 10/2024 DIVINE INFRACON PRIVATE LIMITED ..... Petitioner Through: Mr. Vijay Kasana, Ms. Chetna Singh, Mr. Chirag Verma, Advs.
versus SK GUPTA AND ORS ..... Respondents Through: Mr. Deepank Yadav and Ms. Kanak Grover, Advs. for R-1 Mr. Shrey Chathly, Adv. for R-2 -4 CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 02.04.2024 I.A. 7285/2024 (exemption) Exemption is allowed subject to all just exceptions. Application stands disposed of. O.M.P. (E) (COMM.) 10/2024
1. The present petition has been filed under Section 27 of the Arbitration and Conciliation Act, 1996 seeking the summoning of concerned officers of the Punjab National Bank.
2. Learned Arbitrator vide order dated 11.03.2024, granted the permission for moving an application before this Court seeking summoning of concerned Officers of the Punjab National Bank, Rohini Branch, Sector-7 to prove NOC dated 30.03.2013 and 22.06.2018 issued by the Bank.
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 05/04/2024 at 22:51:54
3. Both the parties submit that the next date before the learned Arbitrator is stated to be 25.04.2024.
4. Issue notice.
5. Mr. Deepank Yadav, learned counsel has accepted the notice on behalf of respondents.
6. Learned counsel for the respondent submits that they have no objection to the same and necessary orders may be passed for summoning of concerned Officers of the Punjab National Bank, Rohini Branch, Sector-7 to prove NOC dated 30.03.2013 and 22.06.2018 issued by the Bank.
7. In view of the above, present petition is allowed and let summon the witness given as below;
8. Let concerned summoned witnesses appear before the learned Arbitrator on 25.04.2024.
DINESH KUMAR SHARMA, J APRIL 2, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~45 * IN THE HIGH COURT OF DELHI AT NEW DELHI + TEST.CAS. 96/2022 RAHOUL CHOWDRY ..... Petitioner Through: Mr. Riju Raj S. Jamwal, Adv.
versus STATE & ORS. ..... Respondents Through: Mr. Riwaj Rai, Ms. Chintu Jain, Advs. for R-2 & 3.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 02.04.2024 I.A. 7022/2024 (exemption) Exemption is allowed subject to all just exceptions. Application stands disposed of.I.A. 7021/2024
Learned counsel for the petitioner submits that the matter is listed tomorrow before the Joint Registrar (Judicial) for recording of evidence.
Let this application be placed before the Joint Registrar (Judicial) on 03.04.2024.
Learned Joint Registrar (Judicial) is requested to consider the same and dispose of the present application.
DINESH KUMAR SHARMA, J APRIL 2, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~44 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 257/2024, I.As. 6937-39/2024 SH. RISHAB JAIN ..... Plaintiff Through: Mr.D. K.Rustagi, Mr. J. Karan Malhotra, Mr. Nayam Mishra, Advs. versus M/S RIO HEIGHTS PRIVATE LIMITED, THROUGH ITS AUTHORIZED REPRESENTATIVE, SH. SATNAM SINGH SACHDEVA, & ORS. ..... Defendants Through:
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 02.04.2024
1. The present suit has been filed seeking permanent injunction.
2. Learned counsel or the plaintiff submits that an identical matter being CS(OS) 245/2024 titled as Sh. Aditya Jain v. M/s RIO Heights Private Limited & Ors. is pending before the Court of Hon'ble Ms. Justice Neena Bansal Krishna.
3. In view of the submissions made above and to avoid any contradictory orders let the present matter be placed before the Court of Hon'ble Ms. Justice Neena Bansal Krishna subject to the orders of Hon'ble Judge-in-Charge (original) on 09.04.2024.
DINESH KUMAR SHARMA, J APRIL 2, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~5 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ARB.P. 319/2024 CUSHMAN AND WAKEFIELD PROPERTY MANAGEMENT SERVICES INDIA PRIVATE LIMITED ..... Petitioner Through: Mr. Vivek Malik and Mr.Shubham Bharara, Advs(VC) versus VICTORY VALLEY CONDOMINIUM OWNERS WELFARE ASSOCIATION .... Respondent Through:
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 02.04.2024 Learned counsel for the petitioner submits that respondents have duly been served and they have approached the petitioners for amicable settlement.
Learned counsel for the petitioner submits that the parties are exploring the possibilities for an amicable settlement.
List on 25.04.2024.
DINESH KUMAR SHARMA, J APRIL 2, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~7 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P. (T) (COMM.) 47/2023 ATUL KALRA & ANR. ..... Petitioners Through: Mr.Ishan Sanghi, Ms. Sagrika Wadhwa, Advs.
versus KUNAL SETH ..... Respondent Through:
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 02.04.2024 Learned counsel for the petitioners submits that the respondent has duly been served and they have filed an affidavit of service. However, the same is not on the record.
Let the same be brought on the record. List on 10.04.2024.
DINESH KUMAR SHARMA, J APRIL 2, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~9 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ARB. A. (COMM.) 35/2023, I.As. 17526-28/2023, I.A. 6870/2024 RAKESH KUMAR JINDAL ..... Petitioner Through: None.
versus MANJU MEHTA ..... Respondent Through: Mr.Vaibhav Sethi, Ms. Priya Pathania, Ms. Roma Bedi, Advs.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 02.04.2024 None has appeared on behalf of the petitioner. Adverse order is deferred for today. List on 27.05.2024.
DINESH KUMAR SHARMA, J APRIL 2, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~8 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P. (T) (COMM.) 10/2024, I.A. 2828/2024 CREATIVE CHANNEL ADVERTISING AND MARKETTING PVT. LTD. ..... Petitioner Through: Ms.Mansi Sharma, Ms. Shreya Aneja, Mr.Prabhat Kumar, Advs.
versus PRASAR BHARATI ..... Respondent Through: Mr. Siddharth Nagpal, Adv.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 02.04.2024 On behalf of the respondent, an adjournment slip has been circulated. However, the respondent is directed to file the reply within two weeks with an advance copy supplied to the learned counsel for the petitioner.
List on 26.04.2024.
DINESH KUMAR SHARMA, J APRIL 2, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~42 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ARB.P. 425/2024 CASA 2 STAYS PVT. LTD. ..... Petitioner Through: Mr. Harish malik, Adv. (VC) versus INTER LEAVES PRIVATE LIMITED ..... Respondent Through:
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 02.04.2024 I.A. 7288/2024 (exemption) Exemption is allowed subject to all just exceptions. Application stands disposed of.ARB.P. 425/2024
1. By way of the present petition filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 (hereinafter, referred to as the 'A&C Act'), the petitioner seeks appointment of an Arbitral Tribunal comprising of a sole arbitrator, to adjudicate the disputes in between the parties.
2. Learned counsel for the petitioner submits that the parties had entered into a Service Agreement dated 12.06.2019 and clause-8(ix) contains the arbitration clause which provides that disputes with respect to the agreement shall be resolved through arbitration as per provisions of the A&C Act. It further provides that the place of arbitration would be 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 05/04/2024 at 22:51:54 at New Delhi.
3. Disputes having arisen between the parties, the petitioner invoked the arbitration clause vide notice dated 02.02.2024, issued under Section 21 of the A&C Act.
4. Learned counsel submits that he has also suggested the name of the arbitrator. However, respondents have not responded to the same.
5. Issue notice to the respondents through all permissible modes upon taking steps by the petitioner, returnable on 25.04.2024.
DINESH KUMAR SHARMA, J APRIL 2, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~20 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 335/2023, I.A. 10307/2023, I.A. 10308/2023 ESVINDER SINGH & ORS. ..... Plaintiffs Through: Mr.Abhinav Gupta, Adv. for Mr. Jatin Sharma.
versus M/S. SWISS INTERNATIONAL I & ORS. ..... Defendants Through: Ms.Savita Malhotra, Adv.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 02.04.2024 On behalf of the learned counsel for the plaintiff, an adjournment has been sought on personal grounds.
List on 24.07.2024.
DINESH KUMAR SHARMA, J APRIL 2, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~4 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ARB.P. 151/2024, I.A. 2669/2024 SH. AJAY KUMAR ..... Petitioner Through: Mr. Brijballabh Tiwari with Mr. Deepak Gupta and Mr .RS Tomar, Advs. (VC) versus M/S SAINI TRANSPORT SERVICES & ANR. ..... Respondents Through: Mr. Samir Jha, Adv. (VC) CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 02.04.2024 On behalf of the learned counsel for the respondent, an adjournment has been sought on personal grounds.
Learned counsel for the respondent submits that he has filed the reply. However, the same is not on the record.
Let the reply be brought on the record. List on 22.04.2024.
DINESH KUMAR SHARMA, J APRIL 2, 2024 Pallavi 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 05/04/2024 at 22:51:54 $~19 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 679/2022, I.A. 17967/2022, I.A. 17969/2022, I.A. 21792/2022, I.A. 7231/2023, I.A. 6145/2024 NARESH KAPOOR & ANR. ..... Plaintiffs Through: Mr.Gagandeep Singh and Mr. Simranjeet Singh, Advs. with plaintiffs in person.
versus SURENDER KAPOOR & ORS. ..... Defendants Through: Mr. Vidit Gupta, Adv. for D-1(a) to 1(d) Ms. Aditya Kapoor, Adv. for R-2 (VC) Mr. Siddharth Yadav, Adv. for D-3 with D-3 in person.
Mr. Arun Kumar Sharma, Adv. for D- 5(VC) Mr. Dinesh Kumar Gupta, Advs. for D-4 & 6.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 02.04.2024 A request for adjournment has been sought on behalf of the plaintiff as the main counsel for the plaintiff is in some personal difficulty, today.
Learned counsels for the defendants have opposed the same. However, in view of the personal difficulty of the counsel, the matter is adjourned to 16.04.2024.
DINESH KUMAR SHARMA, J APRIL 2, 2024/Pallavi 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 05/04/2024 at 22:51:54 $~1 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ARB.P. 78/2023 EXIM LOGISTICS PVT LTD ..... Petitioner Through: Mr Arjun Asthana and Mr. Sidharth Sharma, Advocates.
versus INDIAN OIL CORPORATION LIMITED ..... Respondent Through: Mr. Divjyot Singh and Mr. Nipun Dwivedi, Advocates.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 22.03.2024 Learned counsel for the respondent seeks time to file the written submissions. Let the written submissions be filed within one week with an advance copy supplied to the learned counsel for the petitioner.
List on 05.04.2024.
DINESH KUMAR SHARMA, J MARCH 22, 2024/A 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 05/04/2024 at 22:51:54 $~2 to 4 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ARB.P. 104/2023 SHANGRILA CORPORATE SERVICES PRIVATE LIMITED ..... Petitioner Through: Appearance not given.
versus ELI RESEARCH INDIA PRIVATE LIMITED ..... Respondent Through: Mr. Gaurav Kumar, proxy counsel.+ ARB.P. 105/2023
SHANGRILA CORPORATE SERVICES PRIVATE LIMITED ..... Petitioner Through: Appearance not given.
versus ECLL PRIVATE LIMITED ..... Respondent Through: Mr. Gaurav Kumar, proxy counsel.+ ARB.P. 106/2023
SHANGRILA CORPORATE SERVICES PRIVATE LIMITED ..... Petitioner Through: Appearance not given.
versus QUADRAX GROWTH PRIVATE LIMITED FORMERLY KNOWN AS GBIG BUSINESS SOLUTIONS PRIVATE LIMITED ..... Respondent Through: Mr. Gaurav Kumar, proxy counsel.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 22.03.2024 Learned counsel for the petitioner submits that the only objection 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 05/04/2024 at 22:51:54 taken by the respondent in their reply was the non-stamping of the arbitration agreement. However, in view of the judgment In Re: Interplay between arbitration agreements under the Arbitration and Conciliation Act 1996 and the Indian Stamp Act 1899, now such objection is not sustainable.
Learned counsel for the respondent seeks an adjournment as the main counsel is down with viral fever.
List on 05.04.2024.
DINESH KUMAR SHARMA, J MARCH 22, 2024/A 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 05/04/2024 at 22:51:54 $~5 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ARB.P. 749/2023, I.As. 13852-53/2023 M/S KANSAL ENTERPRISES ..... Petitioner Through: Dr Vikrant narayan Vasudeva, Mr. Sarthak Chiller, Mr. Rohit Lochav and Ms. Anshi Gupta, Advocates.
versus ANSAL PROPERTIES AND INFRASTRUCTURE LIMITED ..... Respondent Through: Mr. Malak Bhatt, Ms. Neeha Nagpal and Mr. Mandeep Singh, Advocates.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 22.03.2024 Learned counsel for the respondent submits that the matter may be sent to the Delhi High Court Mediation and Conciliation Centre as there is a possibility of an amicable settlement.
Let the parties appear before the Secretary, Delhi High Court Mediation and Conciliation Centre on 09.04.2024 at 03:00 PM.
List before the Court on 23.04.2024.
DINESH KUMAR SHARMA, J MARCH 22, 2024/A 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 05/04/2024 at 22:51:54 $~6 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ARB.P. 848/2023, I.A. 15490/2023 INDIAN SPINAL INJURIS CENTRE ..... Petitioner Through: Mr. Saurabh Sharma and Mr. M.K. Kandam, Advocates.
versus M/S GALAXY INDIA ..... Respondent Through: Mr. Ansul Goel and Mr. Ranjeev Kumar, Advocates.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 22.03.2024 Learned counsel for the respondent submits that he has not received the rejoinder. A copy of the rejoinder has been supplied to him in court.
List for consideration and disposal on 16.04.2024.
DINESH KUMAR SHARMA, J MARCH 22, 2024/A 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 05/04/2024 at 22:51:54 $~7 & 8 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ARB.P. 67/2024, I.A. 1201/2024 AMBHUJ HOTEL AND REAL ESTATE PVT LTD THROUGH ITS DIRECTOR ..... Petitioner Through: Mr. Rajshekhar Rao, Sr. Adv. with Mr. S.S. Sisodia, Mr. Saurav Kr. Singh, Mr. Moksh Kataria and Ms. Muskan Rawleey, Advocates.
versus MINISTRY OF RALIWAYS AND ANR. ..... Respondents Through: Mr. Archit Aggarwal with Ms. Gurleen Kaur, Advocates for R-1.
+ ARB.P. 252/2024, I.A. 4411/2024 AMBUJ HOTEL AND REAL ESTATE PVT LTD ..... Petitioner Through: Mr. Rajshekhar Rao, Sr. Adv. with Mr. S.S. Sisodia, Mr. Saurav Kr. Singh, Mr. Moksh Kataria and Ms. Muskan Rawleey, Advocates.
versus MINISTRY OF RALIWAYS AND ANR. ..... Respondents Through: Mr. Archit Aggarwal with Ms. Gurleen Kaur, Advocates for R-1.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 22.03.2024 Mr. Archit Aggarwal, appearing on behalf of Mr. Vineet Dhanda, Central Government Standing Counsel submits that he has instruction only on behalf of respondent No. 1. Learned counsel submits that it seems that inadvertently, his appearance was marked for respondent No. 2 also.
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 05/04/2024 at 22:51:54 Let respondent No. 2 be served fresh through all permissible modes returnable on 24.04.2024. Process be given dasti.
DINESH KUMAR SHARMA, J MARCH 22, 2024/A 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 05/04/2024 at 22:51:54 $~9 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ARB.P. 160/2024 LOVEEN KHOSLA SOLE PROPRIETOR OF M/S K SALES SER ..... Petitioner Through: Appearance not given.
versus UNION OF INDIA ..... Respondent Through: Mr.Jagdish Chandra Solanki and Ms. Reetu Saipawar, Advocates.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 22.03.2024 Learned counsel for respondent seeks some more time as the instructions have not been received.
List on 08.04.2024.
DINESH KUMAR SHARMA, J MARCH 22, 2024/A 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 05/04/2024 at 22:51:54 $~11 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ARB.P. 265/2024 M/S AALOKIK ENTERPRISES PVT LTD ..... Petitioner Through: Mr. Shakti Verma, Advocate.
versus M/S GYAN INTERNATIONAL PVT LTD AND ORS.. Respondents Through: None.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 22.03.2024 List before another Bench subject to orders of Hon'ble the Judge-In- Charge (Original Side) on 01.04.2024.
DINESH KUMAR SHARMA, J MARCH 22, 2024/A 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 05/04/2024 at 22:51:54 $~12 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P. (T) (COMM.) 100/2022 M/S DEEP INDUSTRIES LTD ..... Petitioner Through: Ms.Advita, Advocate.
versus OIL AND NATURAL GAS CORPORATION LIMITED ..... Respondent Through: Mr. Mukul Bawa, Advocate.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 22.03.2024 I.A. 4331/2024 in O.M.P. (T) (COMM.) 100/2022 The report of the Court Commissioner in terms of order dated 23.02.2024 has been filed. The Court Commissioner has stated that Justice Bhayana (Retrd.), the learned Sole Arbitrator made all efforts to search the file. However, it was not traceable. It has further been stated by Justice Bhayana that someone from the petitioner's company visited him about a year back and took the entire record. It has also come in the report of the Court Commissioner that learned Arbitrator tried to contact may persons from the petitioner's office to find out the arbitral record related to the present case.
List on 23.04.2024.
DINESH KUMAR SHARMA, J MARCH 22, 2024/A 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 05/04/2024 at 22:51:54 $~54 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 197/2021 M/S ZENEXT HEIGHTS ..... Plaintiff Through: Mr. Dhruv Dwivedi, Advocate.
versus SMT. VANITA SINGH & ANR. ..... Defendants Through: Ms. I.A. Alvi, Adv for R-1 and R-2.
Mr. Sanjay Dewan, Mr. Anish Dewan and Mr. Aayush Dawar, Advocates for D-3.
Mr.Manan Bangal, Advocate for D-7 along with D-7 in person.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 22.03.2024 I.A. No. 6861/2024 Present application has been filed for withdrawal of the suit.
Issue notice.
Learned counsel for the defendants No. 3 and 7 submits that they want to file the reply to this application as the withdrawal of the suit will prejudice the interest of the defendants.
Let the reply be filed within two weeks. Learned counsel for defendants No. 1 and 2 states that he has no objection to the withdrawal of the suit.
List on 25.04.2024.
DINESH KUMAR SHARMA, J MARCH 22, 2024/A 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 05/04/2024 at 22:51:54 $~55 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 185/2024 MR. VIKAS VIJ & ANR. ..... Plaintiffs Through: Mr. Manav Vohra, Advocate and Ms. Divyangna Malik, Advocates.
Versus MR. VIKRAM VIJ & ORS. ..... Defendants Through: Mr. Devashish M., Adv for D-4 and D-5.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 22.03.2024 I.A. 6909/2024 Present application has been moved on behalf of defendants No. 4 and 5 under Sections 151 and 153 CPC seeking modification of order dated 04.03.2024.
Learned counsel for defendants No. 4 and 5 submits that in the second para, there are certain typographical errors as in third line, it has inadvertently been mentioned as defendants No. 3 and 4 in place of defendants No. 4 and 5. It has further been submitted that in line No. 5 instead of Order XXIII, Order XXX has been typed.
In the first instance, these errors appear to be typographical errors. Let the corrections be carried out accordingly. Application stands disposed of.
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 05/04/2024 at 22:51:54 CS(OS) 185/2024 Let the written submissions be filed within further two weeks. List on date already fixed i.e. 02.05.2024.
DINESH KUMAR SHARMA, J MARCH 22, 2024/A 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 05/04/2024 at 22:51:54 $~56 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P. (COMM) 106/2019 AIRPORT AUTHORITY OF INDIA ..... Petitioner Through: Mr. Abhishek Thakur, Mr. Kuldeep Singh and Mr Vishu Vardhan, Advocates.
versus M/S SMS LIMITED ..... Respondent Through: Mr. Sandeep Das, Mr. Vipin Tyagi, Ms. Kanak Malik and Ms. Anurima Sood, Advocates.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 22.03.2024 I.A. 6910/2024 Present application has been moved for rectification/modification of order dated 14.02.2024.
Learned counsel submits that in first para and last para, the date has inadvertently been typed as 31.10.2023 instead of 31.10.2022.
Let the correction be carried out accordingly and in the first paragraph, the order dated 31.10.2023 be read as 31.10.2022.
Application is disposed of.
DINESH KUMAR SHARMA, J MARCH 22, 2024/A 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 05/04/2024 at 22:51:54 $~57 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P.(I) (COMM.) 356/2023 M/S MANARAJAN BRAHMA ..... Petitioner Through: Ms. Jayashree Parinar and Ms. Aastha Sharma, Advocates.
versus NATIONAL HIGHWAYS AND INFRASTRUCTURE DEVELOPMENT CORPORATION LIMITED ..... Respondent Through: Ms. Reema Khorana and Mr. Vikash Kumar, Advocates.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA ORDER % 22.03.2024 I.A. 6884/202 Present application has been moved by the petitioner for early hearing.
Learned counsel for the respondent submits that the pre-arbitration mechanism has not been followed by the petitioner. Therefore, the respondent has an objection to converting the present petition under Section 11 of the Arbitration and Conciliation Act, 1996.
Let the respondent file the reply within two weeks with an advance copy supplied to the learned counsel for the petitioner. The petitioner may file the rejoinder within one week thereafter.
List O.M.P.(I) (COMM.) 356/2023 on 24.04.2024 i.e., date already fixed.
In view of the above, the present application stands disposed of.
DINESH KUMAR SHARMA, J MARCH 22, 2024/A 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 05/04/2024 at 22:51:54