Delhi High Court - Orders
Kranti Arora vs Digjam Ltd on 28 January, 2021
Author: Manmohan
Bench: Manmohan, Asha Menon
$~Suppl.-5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA (OS) 7/2011, CM APPL.51983/2018
KRANTI ARORA .....Appellant
Through: Mr.Rajiv Dutta, Sr.Advocate with
Mr.Siddharth Dutta, Advocate.
Versus
DIGJAM LTD .....Respondent
Through: Mr.Sanjiv K. Jha, Advocate.
Mr.Ramesh Singh, Advocate for
the applicant.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 28.01.2021 The appeal has been heard by way of video conferencing. All contesting parties are directed to file written submissions issue- wise not exceeding ten pages each along with the judgment(s) that they wish to rely upon, within four weeks.
List the matter for hearing on 24th May, 2021. The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J ASHA MENON, J JANUARY 28, 2021 KA