Delhi High Court - Orders
M/S Splendor Landbase Ltd vs M/S Ntt Data Global Delivery Services ... on 22 February, 2021
Author: J.R. Midha
Bench: J.R. Midha
$~O-48 to 50
* IN THE HIGH COURT OF DELHI AT NEW DELHI
48.
+ ARB.P. 268/2021
M/S SPLENDOR LANDBASE LTD ..... Petitioner
Through: Ms.Namitha Mathews and Ms.Poorva Pant,
Advocates
versus
M/S NTT DATA GLOBAL
DELIVERY SERVICES PVT LTD ..... Respondent
Through: Mr.Vikas Tomar, Advocate
49.
+ ARB.P. 269/2021
M/S SPLENDOR LANDBASE LTD ..... Petitioner
Through: Ms.Namitha Mathews and Ms.Poorva Pant,
Advocates
versus
M/S NTT DATA GLOBAL
DELIVERY SERVICES PVT LTD ..... Respondent
Through: Mr.Vikas Tomar, Advocate
50.
+ ARB.P. 270/2021
M/S SPLENDOR LANDBASE LTD ..... Petitioner
Through: Ms.Namitha Mathews and Ms.Poorva Pant,
Advocates
versus
Signature Not Verified
Digitally Signed
By:RAJENDER SINGH
KARKI
Signing Date:23.02.2021
19:02:51
M/S NTT DATA GLOBAL
DELIVERY SERVICES PVT LTD ..... Respondent
Through: Mr.Vikas Tomar, Advocate
CORAM:
HON'BLE MR. JUSTICE J.R. MIDHA
ORDER
% 22.02.2021 I.A.No.2658/2021 in ARB.P.268/2021 I.A.No.2673/2021 in ARB.P.269/2021 I.A.No.2674/2021 in ARB.P.270/2021 Allowed subject to just exceptions. ARB.P.Nos.268-270/2021
1. Issue notice.
2. Learned counsel for the respondent accepts notice and seeks time to take instructions and file certain documents.
3. Arguments partly heard.
4. List for continuation of the arguments on 15th March, 2021.
5. Both the parties are directed to file the brief note of submissions not exceeding three pages along with copies of relevant documents at least three days before the next date of hearing.
6. Both the parties shall file the hard copy of their submissions/additional submissions along with duly highlighted documents/judgments with the Court Master at least three days before the next date of hearing.
J.R. MIDHA, J.
FEBRUARY 22, 2021/mamta Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:23.02.2021 19:02:51