Delhi High Court - Orders
M/S Chintels India Ltd vs M/S Bhayana Builders Pvt Ltd on 13 July, 2020
Author: Siddharth Mridul
Bench: Siddharth Mridul, Talwant Singh
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 68/2020 & CM APPL. 12631/2020
M/S CHINTELS INDIA LTD ..... Appellant
Through: Mr. Rajshekhar Rao, Mr. Arshdeep
Singh, Mr. Kotla Harshavardhan,
Mr. Areeb Amanullah, Mr. Kartik
Sundar, Ms. Mansi Sood and Mr.
Shreedhar Kale, Advocates with Mr.
Rakesh Kumar, AR
versus
M/S BHAYANA BUILDERS PVT LTD ..... Respondent
Through: Mr. Gaurav Mitra, Ms. Manmeet
Kaur, Mr. Yashvardhan Bandi and
Ms. Anjali Dwivedi, Advocates
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 13.07.2020 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19.
The Registry is directed to place the report of the Registrar, filed before the learned Single Judge in OMP (COMM) No.444/2020, on record before the next date of hearing and provide copies thereof to the learned counsel appearing on behalf of the parties.
At request of Mr. Gaurav Mitra, learned counsel appearing on behalf of the respondent, in order to enable them to file a reply, the hearing of the appeal is adjourned.
FAO(OS) (COMM) 68/2020 Page 1 of 2Let the reply be filed, positively within a period of four weeks from today, with an advance copy to the learned counsel appearing on behalf of the appellant, who may file rejoinder thereto, if any, within a period of two weeks thereafter.
Mr. Gaurav Mitra, learned counsel appearing on behalf of the respondent, on instructions, states that, they shall stay their hands in the execution proceedings pending before the learned Single Judge, in relation to the subject matter of the present appeal till the next date of hearing.
Directed accordingly.
List on 08.09.2020.
SIDDHARTH MRIDUL, J TALWANT SINGH, J JULY 13, 2020dn/as FAO(OS) (COMM) 68/2020 Page 2 of 2