Delhi High Court - Orders
M/S Skyline Engineering Contracts ... vs M/S Mmr Saha Infrastructure Pvt. Ltd on 8 April, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~6 & 7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (T) (COMM.) 140/2024
M/S SKYLINE ENGINEERING CONTRACTS (INDIA) PVT. LTD.
.....Petitioner
Through: Mr. Rupesh Gupta, Advocate.
versus
M/S MMR SAHA INFRASTRUCTURE PVT. LTD. .....Respondent
Through: Mr. S.K. Singh, Advocate.
7
+ O.M.P. (T) (COMM.) 141/2024
M/S SKYLINE ENGINEERING CONTRACTS (INDIA) PVT. LTD.
.....Petitioner
Through: Mr. Rupesh Gupta, Advocate.
versus
M/S MMR SAHA INFRASTRUCTURE PVT. LTD. .....Respondent
Through: Mr. S.K. Singh, Advocate.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 08.04.2025
1. Learned counsels for the parties seek deferment of the present petitions by two weeks as the parties are at the advance stage of exploring the possibility of an amicable settlement.
2. At joint request, list on 20.05.2025.
JYOTI SINGH, J APRIL 8, 2025 S.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 14/04/2025 at 21:34:27