Delhi High Court - Orders
Pitney Bowes Software India Pvt. Ltd. & ... vs Govt. Of Nct Of Delhi & Ors on 4 August, 2022
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8507/2020
PITNEY BOWES SOFTWARE INDIA PVT. LTD. & ANR
..... Petitioners
Through: Mr. Suhail Sehgal with Mr. Chandan
Kashap and Mr. Rahul Gaur,
Advocates.
versus
GOVT. OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Tushar Sannu and Ms. Priyansha
Sinha, Advocates for respondent
No.1.
Respondent Nos.2 & 3 in person.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 04.08.2022 CM APPL. 34171/2022, CM APPL. 34172/2022, CM APPL. 34173/2022 (all filed under Sections 151 CPC on behalf of the respondent No.3) Learned counsel for the petitioners submits that he does not want to file reply to the present applications.
List for hearing on 18th November, 2022. W.P.(C) 8507/2020 List on 18th November, 2022. Interim order, if any, to continue.
DINESH KUMAR SHARMA, J AUGUST 4, 2022/st st Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:08.08.2022 11:57:11