Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Appellant Under Order Xxxix Rule 1 And ... vs Leighton India Contractors Private ... on 6 October, 2020

Author: Rajiv Sahai Endlaw

Bench: Rajiv Sahai Endlaw, Asha Menon

$~VC-10 & 11
*   IN THE HIGH COURT OF DELHI AT NEW DELHI

+      FAO (OS) (COMM) 63/2020, C.M. Appl. No.11090/2020 (of the
       appellant under Order XXXIX Rule 1 and Rule 2 CPC read with
       Section 151 CPC seeking stay on the operation of the impugned
       order/judgement dated 13th May, 2020 passed by the Ld. Single
       Judge in O.M.P. (I) (COMM.) No.109 of 2020.)

       DLF LTD.                                            ..... Appellant
                            Through:     Mr. Rajiv Nayar, Senior Advocate,
                                         Mr. Randeep Rai, Senior Advocate,
                                         Mr. Kartik Nayar, Ms. Meghna
                                         Mishra, Ms. Simran Brar, Mr.
                                         Saurabh Seth, Mr. Varun Kumar, Mr.
                                         Ankit Rajgarhia, Ms. Deveshi Mishra,
                                         Ms. Apoorva Neral and Mr. Tarun
                                         Sharma, Advocates

                                         Versus

       LEIGHTON INDIA CONTRACTORS PRIVATE LTD. & ANR.
                                                              ..... Respondents
                            Through:     Mr. Krishnendu Dutta, Advocate
                                         Mr. Nitin Soni and Mr. Deepjyot
                                         Singh for R-2, Advocates

                                         AND
+    FAO (OS) (COMM) 64/2020, C.M. Appl. No.11223/2020 (of the
     appellant under Order XLVI Rule 27 r/w Section 151 of CPC seeking
     permission to place on record additional documents)

       LEIGHTON INDIA CONTRACTORS PRIVATE LTD.
                                                                  ..... Appellant
FAO (OS) (COMM) Nos. 63/2020 & 64/2020                       Page 1 of 3
                             Through:     Mr. Krishnendu Dutta, Advocate
                                         Mr. Nitin Soni and Mr. Deepjyot
                                         Singh for AXIS Bank.

                                         Versus
       DLF LTD. & ANR.                                     ..... Respondents
                            Through:     Mr. Rajiv Nayar, Senior Advocate,
                                         Mr. Randeep Rai, Senior Advocate,
                                         Mr. Kartik Nayar, Ms. Meghna
                                         Mishra, Ms. Simran Brar, Mr.
                                         Saurabh Seth, Mr. Varun Kumar, Mr.
                                         Ankit Rajgarhia, Ms. Deveshi Mishra,
                                         Ms. Apoorva Neral and Mr. Tarun
                                         Sharma for R-1, Mr. Nitin Soni and
                                         Mr. Deepjyot Singh for R-2,
                                         Advocates
       CORAM:
       HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
       HON'BLE MS. JUSTICE ASHA MENON
                            ORDER

% 06.10.2020 [VIA VIDEO CONFERENCING]

1. The senior counsel for DLF Ltd. has concluded his arguments.

2. We have been informed that Mr. Manish Kumar Srivastava, Advocate for Leighton India Contractors Private Ltd. is in isolation. Accommodation is sought by the arguing counsel.

3. List on 19th November, 2020.

4. Interim arrangement to continue.

5. The emails sent yesterday by the counsel for DLF LTD., as well as the email to be sent today, be tagged to the portfolio of FAO (OS) (COMM) 63/2020.

RAJIV SAHAI ENDLAW, J ASHA MENON, J OCTOBER 06, 2020 ak FAO (OS) (COMM) Nos. 63/2020 & 64/2020 Page 3 of 3