Delhi High Court - Orders
The Management Of Ashok Hotel Itdc vs Perumal & Anr on 21 March, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5658/2008, CM APPL. 11396/2021 & CM APPL.
45800/2022
THE MANAGEMENT OF ASHOK HOTEL ITDC ..... Petitioner
Through: Mr.Ravi Sikri, Sr. Advocate with
Mr.Jasbir Bidhuri, Ms.Kanak Grover,
Mr.Akshit Gupta and Mr.Nachiket
Chawla, Advocates
versus
PERUMAL & ANR. ..... Respondents
Through: Mr.Sneh Vardhan, Advocate for R-1
Mr.Mayank Bamniyal, Advocate for
R-3/NDMC
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 21.03.2024 CM APPL. 11267/2021 (u/S 340 of Cr.P.C.) Learned counsel appearing on behalf of respondent No.1 prays for and is granted two weeks' time to file reply to the instant application. Rejoinder, thereto if any, be filed within a week thereafter.
List on 8th May, 2024.
CHANDRA DHARI SINGH, J MARCH 21, 2024 dy/ryp Click here to check corrigendum, if any This is a digitally signed order.
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