Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

M/S Siemens Healthcare Pvt Ltd & Anr vs The Chief General Manager, Hscc India ... on 14 October, 2020

Author: V. Kameswar Rao

Bench: V. Kameswar Rao

$~3
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       ARB.P. 476/2020 & I.A. 9349/2020
        M/S SIEMENS HEALTHCARE PVT LTD & ANR..... Petitioner
                           Through: Mr.Hemant Malhotra, Adv.
                           versus
        THE CHIEF GENERAL MANAGER, HSCC INDIA LTD
        & ORS.                                            ..... Respondents
                           Through: Mr.Subhash Goel, Legal Officer for
                                        R-2
        CORAM:
        HON'BLE MR. JUSTICE V. KAMESWAR RAO
                           ORDER

% 14.10.2020 This matter is being heard through video-conferencing.

Exemption allowed subject to all just exceptions. The application is disposed of.

At the outset, Mr.Hemant Malhotra, learned counsel appearing for the petitioner, delete respondent No.4-State of Haryana.

Let amended memo of parties be filed within one week. Notice. Mr.Subhash Goel, Legal Officer in the respondent No.2 College, states that he shall appear for respondent No.3 as well and accepts notices for respondent No.2 and 3.

Let notice be issued to respondent No.1 returnable on January 15, 2021.

Reply, if any, be filed within four weeks. Rejoinder, thereto, be filed within two weeks thereafter.

V. KAMESWAR RAO, J OCTOBER 14, 2020/bh