Delhi High Court - Orders
Engine Lease Finance B V vs Spicejet Limited on 28 May, 2024
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 687/2023 and I.A. 19113/2023, I.A. 1452/2024
ENGINE LEASE FINANCE B V ..... Plaintiff
Through: Mr. Rajshekhar Rao, Senior Advocate
with Mr. Anandh Venkatarmani, Mr.
Saket Satapathy, Mr. Anubhav Dutta,
Ms. Ishita Thakur and Mr. Shivam
Kumar, Advocates.
versus
SPICEJET LIMITED ..... Defendant
Through: Mr. Sandeep Sethi, Senior Advocate
with Mr. K. R. Sasiprabhu, Mr.
Kartikeya Asthana, Mr. Prakhar
Agarwal and Mr. Mohammed Ilyas,
Advocates.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 28.05.2024 I.A. 19114/2023 Mr. Sandeep Sethi, learned senior counsel appearing for the defendant seeks further time to file reply to the present application filed under Order II Rule 2 read with section 151 of the Code of Civil Procedure, 1908.
Let reply be filed positively within 04 weeks; rejoinder thereto, if any, be filed within 03 weeks thereafter; with copies to the opposing counsel.
It is made clear that no further time will be granted for the purpose. Re-notify on 17th September 2024.
CS(COMM) 687/2023 Re-notify on 17th September 2024.
ANUP JAIRAM BHAMBHANI, J MAY 28, 2024/ds 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 03/06/2024 at 20:56:49