Gaurav Dhawan Vs Transasia Private Capital Limited
.... that company, which was incorporated on 26 May 2017, and the certificate of incorporation lists Mr Dhawan's usual country of residence as the UK. He was served with the claim form at that second address at St James Square on 22 June 2020, and it was signed for by Mr Dhawan, which can be seen at ...
Delhi High Court
TWC Aviation Capital Limited Vs Spicejet Limited
.... and binding. 21. Mr. Dholakia, ld. Sr. Counsel submits that the order dated 22nd March, 2024 has been passed by the jurisdictional Court under the agreement. After hearing the Defendant the said order has been rendered. The stand of the Plaintiff is that the orders of the UK Court are order ...
Delhi High Court
Shanghai Electric Group Co. Ltd. Vs Reliance Infrastructure Ltd
.... r third party rights in its assets valued at Rs. 995 Crores. This was disputed by the Respondents and as such the Petition was listed on 25.01.2021, before the court that had heard the Petition on 24.12.2020. 50. On 25.01.2021, learned single judge was pleased to pass the following order: ...
Delhi High Court
Moti Gupta & Anr Vs Surinder Kumar Aggarwal (Deceased) Thr. Lrs
.... of the property at Ashoka Park, Main Rohtak Road, Delhi in order to pay the Decree Holder. 4. Accordingly, the present execution petition is disposed of, recording the settlement of the parties in the following terms. i) The Judgment Debtors shall pay a lumpsum amount of Rs.3 crores in ...
Delhi High Court
V. R. Holdings Vs Hero Investocorp Limited & Anr
.... at a commercial court or the Commercial Division may exercise. However, that submission fails to consider that a commercial court or the Commercial Division may perform a multifunctional role. That multifaceted role may include not just an exercise of its ordinary and plenary powers but also tho ...
Delhi High Court
Arcelormittal India Pvt Ltd Vs Jsc Ogcc Kazstroyservice
.... k J. expressly dissented from the Punjab full bench and followed the division bench ruling of this own Court where Bachawat J. had held that the English common law doctrine applied to India. In M/s. Manohar Oil Mills v. M/s. Bhawani Din Bhagwandin, AIR 1971 Allahabad 326(5) (DB) and in a very re ...
Delhi High Court
Sorin Group Italia S.R.L. Vs Neeraj Garg
.... son produces any such book or document as it may consider necessary to enable it to do so. 29. Interpreting the above provision, in Hari Shanker Jain (supra), the Supreme Court has observed that under Section 57(1) of the Indian Evidence Act, foreign laws are not of which the Indian Court c ...
Delhi High Court
Peter Beck Und Partner Vermogensverwaltung GMBH Vs Prakash Industries Limited & Anr.
.... alidly entertained the suit and would have been perfectly competent to pass a decree in rem against the ship as well as the decree in personam against its owner Defendant 2 if it had submitted to its jurisdiction for getting the ship bailed out. Such suit is perfectly maintainable in the Andhra ...
Delhi High Court
Shanghai Electric Group Co Ltd Vs Reliance Infrastructure Ltd
.... n-seated arbitrations. This view was taken with due consideration of the Law Commission’s recommendations which provide the rationale for insertion of Section 9(3) into the Act – suggesting that the amendment had been introduced to reduce the Court’s role in relation to the grant of interim meas ...
Delhi High Court
OCM Singapore Njord Holdings Hardrada Pte Ltd. & Anr Vs Prerit Goel & Ors
.... tions made by the Dubai International Financial Centre (DIFC) Courts in its judgment dated 1st October, 2020 in the proceedings initiated by an investment banking company, Credit Suisse, bearing Claim No. CFI 066/2020, against the defendants as follows: “11. The Guarantors are all Indian nat ...
Delhi High Court
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