Delhi High Court - Orders
Bharat Heavy Electricals Limited vs Driplex Water Engineering Pvt Limited on 10 April, 2024
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~17 to 20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 364/2020, I.A. 2200/20, I.A. 2201/2020 & I.A.
1389/2024.
BHARAT HEAVY ELECTRICALS LIMITED ..... Petitioner
Through: Ms. Mani Gupta and Mr. Aman
Choudhary, Advocates.
versus
DRIPLEX WATER ENGINEERING PVT LIMITED
..... Respondent
Through: Mr. Anil Dutt, Mr. Sarvesh Mehra
and Ms. Anuja Mishra, Advocates.
(18)
+ O.M.P. (COMM) 368/2020, I.A. 2256/2020, I.A. 2257/2020 & I.A.
1388/2024
M/S BHARAT HEAVY ELECTICALS LIMITED
..... Petitioner
Through: Ms. Mani Gupta and Mr. Aman
Choudhary, Advocates.
versus
M/S DRIPLEX WATER ENGINEERING PVT LIMITED
..... Respondent
Through: Mr. Anil Dutt, Mr. Sarvesh Mehra
and Ms. Anuja Mishra, Advocates.
(19)
+ OMP (ENF.) (COMM.) 100/2021, EX.APPL.(OS) 672/2021.
M/S DRIPLEX WATER ENGINEERING PRIVATE LIMITED
..... Decree Holder
Through: Mr. Anil Dutt, Mr. Sarvesh Mehra
and Ms. Anuja Mishra, Advocates.
versus
M/S BHARAT HEAVY ELECTRICALS LIMITED
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 27/04/2024 at 00:18:03
..... Judgement Debtor
Through: Ms. Mani Gupta and Mr. Aman
Choudhary, Advocates.
(20)
+ OMP (ENF.) (COMM.) 101/2021, EX.APPL.(OS) 674/202
M/S DRIPLEX WATER ENGINEERING PRIVATE LIMITED
..... Decree Holder
Through: Mr. Anil Dutt, Mr. Sarvesh Mehra
and Ms. Anuja Mishra, Advocates.
versus
M/S BHARAT HEAVY ELECTRICALS LIMITED
..... Judgement Debtor
Through: Ms. Mani Gupta and Mr. Aman
Choudhary, Advocates.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 10.04.2024
1. Mr. Anil, learned counsel submits that he has been engaged for M/s. Driplex Water Engineering and has filed his Vakalatnama.
2. However, learned counsel for M/s. Bharat Heavy Electricals Limited submits that the matter has been substantially heard by Hon'ble Ms. Justice Jyoti Singh and therefore, he will mention before the Hon'ble Judge In- charge for the transfer of these matters to the court of Hon'ble Ms. Justice Jyoti Singh.
3. Re-notify on 01.05.2024.
DINESH KUMAR SHARMA, J APRIL 10, 2024/kct /ht 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 27/04/2024 at 00:18:03