Delhi High Court - Orders
Diebold Self Service Systems vs Union Of India & Ors on 14 November, 2022
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~17 & 18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11136/2018
DIEBOLD SELF SERVICE SYSTEMS ..... Petitioner
Through: Mr. Vineet Rohilla and Mr. Rohit,
Advocates
versus
UNION OF INDIA & ORS ..... Respondents
Through: Mr. Ravi Prakash, CGSC with Mr.
Farman Ali and Mr. Manas Tripathi,
Advocates
AND
+ W.P.(C) 12238/2019
HUMANITY LIFE EXTENSION LLC ..... Petitioner
Through: Mr. R. K. Aggarwal and Mr. Sourabh,
Advocates
versus
UNION OF INDIA AND ANR. ..... Respondents
Through: Mr. Asheesh Jain, CGSC with
Mr. Keshav Mann and Mr. Gaurav
Kumar, Advocates for R-1&2
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE GAURANG KANTH
ORDER
% 14.11.2022
1. A request for passover is made on behalf of learned counsel appearing for the parties.
2. The same is not feasible.
3. List on 29.11.2022.
VIBHU BAKHRU, J GAURANG KANTH, J NOVEMBER 14, 2022/ ms Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:RITU DHIRANIA Signing Date:19.11.2022 15:47:19