Delhi High Court - Orders
Teq Green Power Ix Private Limited vs Remc Limited & Anr on 15 March, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~76.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3104/2022
TEQ GREEN POWER IX PRIVATE LIMITED ..... Petitioner
Through: Mr. V. Mukerjee and Ms. Priyanka
Vyas, Advocates.
versus
REMC LIMITED & ANR. ..... Respondents
Through: Mr. Balendu Shekhar, Mr. Raj Kumar
Maurya, Mr. Vijayant Sharma and
Mr. Divya Prakash Chaubey,
Advocates.
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 15.03.2022 C.M. No. 12882/2022 Learned counsel for the respondent No. 1 - who has moved an application for vacation of interim order dated 18.02.2022, submits that the said application may be read as the respondent's counter-affidavit.
At request of learned counsel for the parties, we pre-pone the date of hearing to 12.04.2022.
In the meantime, response to the application be filed by the petitioner, with advance copy to the respondents.
ACTING CHIEF JUSTICE NAVIN CHAWLA, J.
MARCH 15, 2022 kd Signature Not Verified Digitally Signed By:BHUPINDER SINGH ROHELLA Signing Date:16.03.2022 19:07:31