* IN THE HIGH COURT OF DELHI AT NEW DELHI
Reserved on: 22.12.2014
Pronounced on: 30.04.2015
+ FAO(OS) 22/2009
MOHINDER PURI ... ......Appellant
Versus
LARSEN AND TOUBRO LTD. AND ANR. ........Respondents
+ FAO(OS) 23/2009
PURI CONSTRUCTION P. LTD. AND ORS... ......Appellants.
Versus
LARSEN AND TOUBRO LTD. AND ANR. ........Respondents
+ FAO(OS) 194/2009
M/S. LARSEN AND TOUBRO LTD. ......Appellant
Versus
PURI CONSTRUCTION LTD. AND ORS. . ........Respondents
Through: Sh. Arvind Nigam, Sr. Advocate with Sh. M.R. Shamshad, Sh. Shashank Singh and Sh. Abdullah Umar, Advocates, for petitioner in FAO(OS)21/2009 and FAO(OS)23/2009 and respondent in FAO(OS)194/2009. Sh. Ram Jethmalani, Sr. Advocate with Sh. Neeraj Malhotra and Sh. P. Garg, Advocates, for appellant in FAO(OS)22/2009 and Respondent No.3 in FAO(OS)194/2009.
FAO (OS) 22/2009 AND CONNECTED CASES Page 1 Sh. Ashok. H. Desai, Sr. Advocate with Sh. Sameer Parekh, Ms. Rukmini Bobde, Sh. Kumar Shashank, Ms. Sanjana Ramachandran and Sh. Abhishek Vinod Deshmukh, Advocates, for L&T.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE NAJMI WAZIRI MR. JUSTICE S. RAVINDRA BHAT % For detailed judgment, the decision dated 30.04.2015 in FAO(OS) 21/2009 may be referred to.
S. RAVINDRA BHAT (JUDGE) NAJMI WAZIRI (JUDGE) APRIL30, 2015 FAO (OS) 22/2009 AND CONNECTED CASES Page 2