Delhi High Court - Orders
Antrix Coporation Ltd vs Devas Multimedia Private Limited on 1 June, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~1 (Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 11/2021 & I.A. 3035/2021, I.A. 3037/2021, I.A.
4940/2021, I.A. 12541/2021 & I.A. 2507/2022
ANTRIX COPORATION LTD. ..... Petitioner
Through: Mr. N. Venkataraman, ASG with Mr.
Chetan Sharma, ASG with Mr. V.
Chandrashekar, Mr. Ajay Bhargava, Mr.
Arvind Ray, Mr. Karan Gupta, Ms. Varsha
S. Suneja, Mr. Ram Narayan, Advocates and
Mr. Bhasker Singh, Legal Officer
versus
DEVAS MULTIMEDIA PRIVATE LIMITED ..... Respondents
Through: Mr. Maninder Singh, Senior Advocate with
Mr. A. Sebastian, Mr. Prabhas Bajaj, Mr.
Ajay Sabharwal, Ms. Angelika Awasthi and
Mr. Prashant Jain, Advocates for OL of
Devas.
Mr. Suhail Dutt, Senior Advocate with Ms.
Anuradha Dutt, Mr. Lynn Pereira, Ms. Ekta
Kapil, Ms. Priyanka M.P., Mr. Chaitanya
Kaushik, Mr. Amber Bhushan, Ms. Shivangi
Sud, Mr. Azhar Alam and Mr. Sankalp
Goswami, Advocates for impleading
applicant.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 01.06.2022
1. Arguments concluded. Judgement reserved.
2. Parties may file brief notes of submissions within two weeks.
SANJEEV SACHDEVA, J JUNE 1, 2022/'rs' Signature Not Verified Digital Signed By:KUNAL MAGGU Signing Date:02.06.2022 15:55:25 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.