Delhi High Court - Orders
Transline Technologies Ltd vs Broadcast Engineering Consultants ... on 11 December, 2023
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1012/2023
TRANSLINE TECHNOLOGIES LTD. ..... Petitioner
Through: Mr. Amit Kumar Singh, Advocate.
versus
BROADCAST ENGINEERING CONSULTANTS INDIA LIMITED
(BECIL) & ANR. ..... Respondents
Through: Ms. Shruti Sharma, Advocate for R-1.
Mr. Ayush Tyagi, Advocate for R-2.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 11.12.2023
1. Ms. Shruti Sharma, counsel for Respondent No. 1, seeks and is granted three weeks' time to file reply. Rejoinder thereto, if any, be filed within two weeks thereafter.
2. Mr. Ayush Tyagi, counsel for Respondent No. 2, states that reply has been filed on 09th December, 2023 vide diary no. 2219986/2023. Let the same be brought on record before the next date of hearing. Copy of the same has been supplied to counsel for Petitioner. Rejoinder thereto, if any, be filed within two weeks from today.
3. Re-notify on 20th February, 2024.
SANJEEV NARULA, J DECEMBER 11, 2023 d.negi 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 12/12/2023 at 02:49:17