Delhi High Court - Orders
Newton Engineering And Chemicals ... vs Uem India Private Limited on 29 July, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 95/2022
NEWTON ENGINEERING AND CHEMICALS
LIMITED ..... Petitioner
Through: Mr. Akash Nagar, Ms. Ruchi B.
Nagar and Mr. Samarpit Chauhan,
Advs.
versus
UEM INDIA PRIVATE LIMITED ..... Respondent
Through: Mr. Kirti Uppal, Sr. Adv. with Mr.
Ashish Verma nad Mr. Siddharth
Singh, Advs.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 29.07.2022
1. It is the case of the petitioner that a meeting was held between the petitioner NECL and the UEM, the respondent herein and certain minutes were recorded. Though, the same was signed by the petitioner, it was not signed by the respondent.
2. Learned counsel for the petitioner wishes to place the same on record.
3. Let the same be filed within two weeks with a copy to the respondent, who may file response thereto within two weeks thereafter.
4. List on October 6, 2022.
V. KAMESWAR RAO, J JULY 29, 2022/jg Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:06.08.2022 12:52:17