Delhi High Court - Orders
Arihant Engineering Industries & Ors vs Leo Infracapital Ltd & Anr on 18 October, 2023
Author: Manmohan
Bench: Manmohan
$~31, 32 & 33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EFA(OS) (COMM) 15/2023 & CM APPL. 27815-27816/2023
ARIHANT ENGINEERING INDUSTRIES & ORS. ..... Appellants
Through: Mr.Saket Sikri, Sr.Advocate with Mr.
Akshat Vaccher, Mr.Aman Vachher,
Mr. Dhiraj, Mr.Ashutosh Dubey, Ms.
Anshu Vachher, Ms. Abhiti Vachher
and Mr.Prasad Kamthe, Advocates.
versus
LEO INFRACAPITAL LTD & ANR. ..... Respondents
Through: Ms. Kshirja Agarwal, Advocate for
R-1
Mr. Chinmoy Pradip Sharma, Sr.
Advocate with Mr. Manan Bata, Mr.
Rohit Aggarwal and Mr. Pratik
Ahuja, Advocates for R-2.
32
+ EFA(OS) (COMM) 16/2023 & CM APPL. 27817-27818/2023
M/S ARIHANT ENGINEERING INDUSTRIES & ORS.
..... Appellants
Through: Mr.Saket Sikri, Sr.Advocate with Mr.
Akshat Vaccher, Mr.Aman Vachher,
Mr. Dhiraj, Mr.Ashutosh Dubey, Ms.
Anshu Vachher, Ms. Abhiti Vachher
and Mr.Prasad Kamthe, Advocates.
versus
M/S LEO ISPAT LTD & ANR. ..... Respondents
Through: Ms. Kshirja Agarwal, Advocate for
R-1
Mr. Chinmoy Pradip Sharma, Sr.
Advocate with Mr. Manan Bata, Mr.
Rohit Aggarwal and Mr. Pratik
Ahuja, Advocates for R-2.
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 19/10/2023 at 23:02:43
33
+ EFA(OS) (COMM) 17/2023 & CM APPL. 27819-27820/2023
ARIHANT MECHANICAL INDUSTRIES & ORS. ..... Appellants
Through: Mr.Saket Sikri, Sr.Advocate with Mr.
Akshat Vaccher, Mr.Aman Vachher,
Mr. Dhiraj, Mr.Ashutosh Dubey, Ms.
Anshu Vachher, Ms. Abhiti Vachher
and Mr.Prasad Kamthe, Advocates.
versus
LEO INFRACAPITAL LTD & ANR. ..... Respondents
Through: Ms. Kshirja Agarwal, Advocate for
R-1
Mr. Chinmoy Pradip Sharma, Sr.
Advocate with Mr. Manan Bata, Mr.
Rohit Aggarwal and Mr. Pratik
Ahuja, Advocates for R-2.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 18.10.2023
1. At the request of learned counsel for the appellants, adjourned to 01st November, 2023.
2. It is made clear that there is no interim order passed by this Court.
MANMOHAN, J MINI PUSHKARNA, J OCTOBER 18, 2023 AK 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 19/10/2023 at 23:02:43