M/S Akshya Technologies Pvt. Ltd vs M/S Damodar Valley Corporation
2023 Latest Caselaw 1319 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               (Commercial Appellate Jurisdiction)

                    Commercial Appeal No. 20 of 2019
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M/s Akshya Technologies Pvt. Ltd. ... ... Appellant Versus M/s Damodar Valley Corporation ... ... Respondent

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CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellant(s) : Mr. Dhananjay Kr. Pathak, Advocate For the Respondent : Mr. Srijit Choudhary, Advocate

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rd Order No. 07/ Dated: 23 March 2023 Permission to make defendant No.2 as appellant No.2 in the present Commercial Appeal is granted.

Let necessary correction be done during course of the day by the learned counsel for the appellant with red ink.

Mr. Srijit Choudhary, the learned counsel who appears for M/s Damodar Valley Corporation seeks two weeks' time for filing response to the application under section 5 of the Limitation Act.

Post this matter on 13th April 2023, under the heading "For Orders".

In the meantime, the learned counsels appearing for the parties shall file short synopsis and written arguments with compilation of judgments, if any.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) SB/Nibha