Delhi High Court - Orders
Vardhman Fortune Mall Welfare ... vs Vardhman Properties Ltd on 22 July, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~A-1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.R.P. 29/2020 & CM APPL. 27331/2020
VARDHMAN FORTUNE MALL WELFARE ASSOCIATION
(REGD) .....Petitioner
Through: Appearance not given.
versus
VARDHMAN PROPERTIES LTD .....Respondent
Through: Mr. Rohit Gandhi, Mr. Hargun Singh
Kalra, Mr. Surender Sheoran,
Ms.Akshita Nigam and Ms. Nikita
Sharma, Advocates.
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 22.07.2024 Learned counsel appearing on behalf of the respondent vehemently submitted that the instant revision petition is not maintainable as it is barred by Section 8 of the Commercial Courts Act, 2015.
Learned counsel appearing on behalf of the revisionist/petitioner submitted that such type of objection has never been taken by the respondent earlier and since, this is the first time that such objection is submitted, he needs some time to prepare the case on the issue of non- maintainability raised by the learned counsel for the respondent.
At request of the petitioner, list on 7th August, 2024. The parties are directed to argue the matter on the issue of maintainability of the instant petition as well as on the merits on the next This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 23/07/2024 at 23:26:31 date of hearing.
CHANDRA DHARI SINGH, J JULY 22, 2024 rk/ryp Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 23/07/2024 at 23:26:31