Delhi High Court - Orders
Rugby Renergy Private Limited vs Intex Technologies (India) Limited on 11 November, 2021
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~10 & 11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 320/2021 & I.A. 13769/2021
RUGBY RENERGY PRIVATE LIMITED ..... Petitioner
Through Mr. Krishnendu Datta, Sr. Adv. with
Mr. Simran Mehta and Mr. Bhimraj
Ahary, Advs.
versus
INTEX TECHNOLOGIES (INDIA) LIMITED ..... Respondent
Through Mr. Amardeep Singh and Mr. Gitansh
Arora, Advs.
And
+ O.M.P. (COMM) 321/2021 & I.A. 13771/2021
RUGBY RENERGY PRIVATE LIMITED ..... Petitioner
Through Mr. Krishnendu Datta, Sr. Adv. with
Mr. Simran Mehta and Mr. Bhimraj
Ahary, Advs.
versus
SH NARENDRA BANSAL ..... Respondent
Through Mr. Amardeep Singh and Mr. Gitansh
Arora, Advs.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 11.11.2021
1. The learned counsel appearing for the respondent submits that there is no requirement to file a reply and he would rely on the record of the Arbitral Signature Not Verified Digitally Signed By:DUSHYANT RAWAL Tribunal.
2. A request for an adjournment is made by Mr. Datta, learned Senior Counsel appearing for the petitioner.
3. At his request, list on 03.12.2021.
VIBHU BAKHRU, J NOVEMBER 11, 2021 dr Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:DUSHYANT RAWAL