Delhi High Court - Orders
M/S Indira Gandhi National Centre For ... vs Sh. Chander Mohan Sharma on 9 January, 2026
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~1, 2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4287/2019, CM APPL. 19115/2019
M/S INDIRA GANDHI NATIONAL CENTRE FOR ARTS
(IGNCA) .....Petitioner
Through: Mr. Gaurav Kumar Pandey,
Advocate.
versus
SH. CHANDER MOHAN SHARMA .....Respondent
Through: None.
+ W.P.(C) 14789/2021, CM APPL. 46579/2021
INDIRA GANDHI NATIONAL
CENTRE FOR ARTS (IGNCA) .....Petitioner
Through: Mr. Gaurav Kumar Pandey,
Advocate.
versus
CHANDER MOHAN SHARMA .....Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 09.01.2026
1. The matter is taken up on mentioning.
2. An adjournment is sought on the ground that arguing counsel for the petitioner is indisposed today and no objection in this regard has been raisedby the counsel for the respondent.
3. At request, renotify on 19.03.2026.
MANOJ KUMAR OHRI, J JANUARY 9, 2026/rd This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 23/01/2026 at 20:34:26