Delhi High Court - Orders
1996) Pace Power Systems Private ... vs Bharti Infratel Limited on 21 February, 2019
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw
$~1 to3 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(COMM) 792/2017, IA No.13480/2017 (u/O XXXIX R-1&2 CPC) & IA No.15260/2017 (u/S 8 of the Arbitration & Conciliation Act, 1996) PACE POWER SYSTEMS PRIVATE LIMITED ..... Plaintiff Through: Mr. Parag Tripathi, Sr. Adv. with Mr. Anirudh Wadhwa, Mr. Vipul Kumar, Mr. Bhargav R. Thali & Ms. Mishika Bajpai, Advs. Versus BHARTI INFRATEL LIMITED ..... Defendant Through: Mr. Rohit K. Aggarwal & Ms. Gunjan Sinha Jain, Advs. AND CS(COMM) 920/2018, IA No.7678/2018 (u/O XXXIX R-1&2 CPC), IA No.11631/2018 (u/S 5&8 of the Arbitration & Conciliation Act, 1996), IA No.11632/2018 (u/O VII R-11 CPC) & IA No.16190/2018 (for consolidation of suits) BHARTI INFRATEL LIMITED ..... Plaintiff Through: Mr. Sandeep Sharma, Mr. Sarthak Mannan & Ms. Konika Mitra, Advs. Versus LINEAGE POWER PRIVATE LIMITED ..... Defendant Through: Mr. Parag Tripathi, Sr. Adv. with Mr. Anirudh Wadhwa, Mr. Vipul Kumar, Mr. Bhargav R. Thali & Ms. Mishika Bajpai, Advs. AND CS(COMM) 1158/2018, IA No.13728/2018 (u/O XXXIX R-1&2 CPC) & IA No.16189/2018 (for consolidation of suits) LINEAGE POWER PRIVATE LIMITED ..... Plaintiff Through: Mr. Parag Tripathi, Sr. Adv. with Mr. Anirudh Wadhwa, Mr. Vipul Kumar, Mr. Bhargav R. Thali & Ms. Mishika Bajpai, Advs. Versus Page 1 of 2 BHARTI INFRATEL LIMITED ..... Defendant Through: Mr. Sandeep Sharma, Mr. Sarthak Mannan & Ms. Konika Mitra, Advs. CORAM: HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW ORDER
% 21.02.2019
1. Though I have heard the counsels but since I am engaged in a part heard matter, it is not possible to dictate the order / judgment in the Court.
2. List tomorrow i.e. 22nd February, 2019.
RAJIV SAHAI ENDLAW, J FEBRUARY 21, 2019 'gsr'..
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