Delhi High Court - Orders
Uni Construction vs Ircon International Limited on 26 June, 2020
Author: C. Hari Shankar
Bench: C. Hari Shankar
$-9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (I.) (COMM.) 159/2020 & I.A. 4824/2020
UNI CONSTRUCTION ..... Petitioner
Through: Mr. Abhay Anturkar and
Mr.Abhikalp Pratap Singh,
Advs.
versus
IRCON INTERNATIONAL LIMITED .... Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 26.06.2020 (video-conferencing) O.M.P. (I.) (COMM.) 159/2020 & I.A. 4824/2020
1. Mr. Abhay Anturkar, learned Counsel for the petitioner submits that his client has, this morning, received a notice from the respondent, terminating the agreement dated 18th January, 2018.
2. Given the nature of the disputes, it would be necessary for the said document be placed on record.
3. Mr. Anturkar seeks a week's time to place the said document on record under cover of an appropriate affidavit. He is permitted to do so.
O.M.P. (I.) (COMM.) 159/2020 Page 1 of 24. Renotify on 6th July, 2020.
C. HARI SHANKAR, J JUNE 26, 2020/kr O.M.P. (I.) (COMM.) 159/2020 Page 2 of 2