Delhi High Court - Orders
Ntpc Limited vs Patel Engineering Limited on 19 January, 2022
Author: Vipin Sanghi
Bench: Vipin Sanghi, Jasmeet Singh
$~22.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 10/2022
NTPC LIMITED ..... Appellant
Through: Mr. K.M. Natrajan, ASG with
Mr.Tarkeshwar Nath & Mr. Lalit
Mohan, Advocates.
versus
PATEL ENGINEERING LIMITED ..... Respondent
Through: Mr. Dayan Krishnan, Senior
Advocate with Mr. Rishi Agrawala,
Ms. Shruti Arora & Mr. Sukrit Seth,
Advocates.
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 19.01.2022 C.M. No. 3490/2022 Exemption allowed, subject to all just exceptions. The application stands disposed of. FAO(OS) (COMM) 10/2022 Issue notice. Mr. Rishi Agrawala appears and accepts notice on behalf of the respondent.
It is not in dispute that the earlier decisions relied upon in the impugned judgment are themselves pending consideration in appeal before the Division Bench, including in FAO(OS) (COMM) 132/2018.
Signature Not Verified Digitally Signed By:BHUPINDER SINGH ROHELLA Signing Date:20.01.2022 15:25Accordingly, we admit the present appeal. To be heard along with FAO(OS) (COMM) 132/2018.
C.M. No. 3489/2022Subject to the appellant depositing the awarded amount - as modified by the impugned order, within four weeks, the execution shall remain stayed.
VIPIN SANGHI, J JASMEET SINGH, J JANUARY 19, 2022 B.S. Rohella Signature Not Verified Digitally Signed By:BHUPINDER SINGH ROHELLA Signing Date:20.01.2022 15:25