Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Delhi High Court - Orders

Bihar State Backward Classes Finance ... vs National Backward Classes Finance And ... on 6 September, 2022

Author: Prateek Jalan

Bench: Prateek Jalan

                          $~6
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +      O.M.P. 3/2022 & I.A. 6531/2022

                                 BIHAR STATE BACKWARD CLASSES FINANCE
                                 AND DEVELOPMENT CORPORATION              ..... Petitioner
                                              Through: Mr. M.P. Singh and Mr. Ajay
                                                       Kumar, Advocates (Enrolment No.
                                                       D/2577/05,     Mobile           No.
                                                       9868471024).

                                                            versus

                                 NATIONAL BACKWARD CLASSES
                                 FINANCE AND DEVELOPMENT
                                 CORPORATION & ANR.                      ..... Respondents
                                              Through: Mr. Ravindra Kant, Advocate for
                                                       R-1 (Enrolment No. D/747/2000,
                                                       Mobile No. 9350873569).
                                                       Mr. Azmat. H. Amanullah,
                                                       Standing Counsel for R-2.

                          CORAM:
                          HON'BLE MR. JUSTICE PRATEEK JALAN

                                                    ORDER

% 06.09.2022

1. Pursuant to the notice issued on 28.04.2022, learned counsel for the respondents enter appearance.

2. Mr. Azmat H. Amanullah, learned Standing Counsel for the respondent No.2, states that he supports the case of the petitioner. He states that he has already filed a reply, which he will ensure is placed on record before the next date of hearing.

Signature Not Verified Digitally signed O.M.P. 3/2022 Page 1 of 2 By:SHITU NAGPAL Signing Date:07.09.2022 13:23:58

3. Mr. Ravindra Kant, learned counsel for the respondent No.1, seeks time to place certain documents on record, which were part of the arbitral record. He may do so within four weeks.

4. Learned counsel for the parties are directed to file their short written submissions, not exceeding five pages each, alongwith copies of any authorities upon which they wish to rely within the same time period.

5. List on 18.01.2023.

PRATEEK JALAN, J SEPTEMBER 6, 2022 'vp'/ Click here to check corrigendum, if any Signature Not Verified Digitally signed O.M.P. 3/2022 Page 2 of 2 By:SHITU NAGPAL Signing Date:07.09.2022 13:23:58