Delhi High Court - Orders
Reacon Engineers (India) Pvt. Ltd vs Airforce Naval Housing Board & Anr on 21 February, 2023
Author: Sachin Datta
Bench: Sachin Datta
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 28/2021 and IA Nos.959/2021, 2233/2021
REACON ENGINEERS (INDIA) PVT. LTD. ..... Petitioner
Through: Mr. Jayant Mehta, Sr. Adv. along
with Mr. Divyadyuti Banerjee and
Ms. Sumedha Halder, Advs.
versus
AIRFORCE NAVAL HOUSING BOARD & ANR...... Respondents
Through: Mr. Yoginder Handoo and Mr.
Ashwin Kataria, Advs. for R-1.
Mr. Aman Choudhary, Adv. for R-2.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 21.02.2023 A passover is sought by learned counsel for the petitioner. However, in view of certain part-heard matters in the post-lunch session, it is not expedient to passover the matter.
Renotify on 12.04.2023.
SACHIN DATTA, J FEBRUARY 21, 2023/cl Signature Not Verified Digitally Signed By:ANU KAPOOR Signing Date:22.02.2023 16:14:34