Delhi High Court - Orders
Pace Power Systems Private Limited vs Bharti Infratel Limited on 21 February, 2019
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw
$~1 to3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
CS(COMM) 792/2017, IA No.13480/2017 (u/O XXXIX R-1&2 CPC)
& IA No.15260/2017 (u/S 8 of the Arbitration & Conciliation Act,
1996)
PACE POWER SYSTEMS PRIVATE LIMITED ..... Plaintiff
Through: Mr. Parag Tripathi, Sr. Adv. with Mr.
Anirudh Wadhwa, Mr. Vipul Kumar,
Mr. Bhargav R. Thali & Ms. Mishika
Bajpai, Advs.
Versus
BHARTI INFRATEL LIMITED ..... Defendant
Through: Mr. Rohit K. Aggarwal & Ms. Gunjan
Sinha Jain, Advs.
AND
+ CS(COMM) 920/2018, IA No.7678/2018 (u/O XXXIX R-1&2 CPC),
IA No.11631/2018 (u/S 5&8 of the Arbitration & Conciliation Act,
1996), IA No.11632/2018 (u/O VII R-11 CPC) & IA No.16190/2018
(for consolidation of suits)
BHARTI INFRATEL LIMITED ..... Plaintiff
Through: Mr. Sandeep Sharma, Mr. Sarthak
Mannan & Ms. Konika Mitra, Advs.
Versus
LINEAGE POWER PRIVATE LIMITED ..... Defendant
Through: Mr. Parag Tripathi, Sr. Adv. with Mr.
Anirudh Wadhwa, Mr. Vipul Kumar,
Mr. Bhargav R. Thali & Ms. Mishika
Bajpai, Advs.
AND
CS(COMM) 1158/2018, IA No.13728/2018 (u/O XXXIX R-1&2
CPC) & IA No.16189/2018 (for consolidation of suits)
LINEAGE POWER PRIVATE LIMITED ..... Plaintiff
Through: Mr. Parag Tripathi, Sr. Adv. with Mr.
Anirudh Wadhwa, Mr. Vipul Kumar,
Mr. Bhargav R. Thali & Ms. Mishika
Bajpai, Advs.
Versus
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BHARTI INFRATEL LIMITED ..... Defendant
Through: Mr. Sandeep Sharma, Mr. Sarthak
Mannan & Ms. Konika Mitra, Advs.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
ORDER
% 21.02.2019
1. Though I have heard the counsels but since I am engaged in a part heard matter, it is not possible to dictate the order / judgment in the Court.
2. List tomorrow i.e. 22nd February, 2019.
RAJIV SAHAI ENDLAW, J FEBRUARY 21, 2019 'gsr'..
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