Delhi High Court - Orders
Centeral Vigilance Commission vs Walmart India Pvt Ltd on 6 August, 2024
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 642/2018
CENTERAL VIGILANCE COMMISSION .....Appellant
Through: Ms. Tatini Basu, Standing Counsel
versus
WALMART INDIA PVT LTD .....Respondent
Through: Ms. Shally Bhasin, Mr. Chaitanya
Safaya and Ms. Rachna Dubey, Advs.
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 06.08.2024
1. Learned counsel for the appellant states that she has filed the rejoinder affidavit yesterday. However, the same is not on record. Let the same be brought on record forthwith.
2. The appellant is directed to file its written submissions at least a week prior to the next date of hearing.
3. List on 21st November, 2024.
ACTING CHIEF JUSTICE TUSHAR RAO GEDELA, J AUGUST 6, 2024 ns This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 08/08/2024 at 01:13:01