Delhi High Court - Orders
Arss Infrastructure Pvt. Ltd vs Ircon International Ltd. & Anr on 25 February, 2021
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~1(Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 498/2020
ARSS INFRASTRUCTURE PVT. LTD. ..... Petitioner
Through: Mr. Ramesh Singh & Ms.
Monisha Handa, Advs.
versus
IRCON INTERNATIONAL LTD. & ANR. ..... Respondents
Through: Mr. Rituraj Biswas, Mr.
Chandan Kumar, Mr. Rituraj
Choudhary & Ms. Sujaya
Bardhan,Adv. For R2
Ms. Debarshi Bhadra, Adv. For
R1, along with Mr. Ahmmad
Rezauddin, Mr. Bhupesh
Thakur and Mr. TM Hussain
from Ircon Intl. Ltd.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 25.02.2021 (Video-Conferencing) ARB.P. 498/2020
1. Mr. Rituraj Biswas, learned counsel for Respondent No. 2, has circulated a request seeking adjournment of one week on the ground that in order to enable his client to file its reply to the petition.
2. As the matter of indulgence, the request is granted, making it clear that no further adjournment for the said purpose will be allowed.
Signature Not Verified 3. Rejoinder, if any, be filed by the petitioner, to the reply of the Digitally Signed By:SUNIL SINGH NEGI ARB.P. 498/2020 Page 1 of 2 Signing Date:01.03.2021 19:24:13respondent, at least 24 hours in advance of the next date of hearing.
4. Re-notify on 23rd March, 2021.
C. HARI SHANKAR, J FEBRUARY 25, 2021 ss Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI ARB.P. 498/2020 Page 2 of 2 Signing Date:01.03.2021 19:24:13