Delhi High Court - Orders
M/S J. J. Electronics vs Smt. Rosamma Joy on 25 April, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 16476/2022 & CM APPL. 51729/2022
M/S J. J. ELECTRONICS ..... Petitioner
Through: Mr. Brijesh Kumar Gupta and Mr.
Prajanya Rathore, Advocates
versus
SMT. ROSAMMA JOY ..... Respondent
Through: In person
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 25.04.2024 Smt. Rosamma Joy, the respondent appeared in person. Proxy counsel appearing on behalf of the petitioner prayed for an adjournment.
In the interest of justice, the matter is adjourned. List on 4th September, 2024 for final hearing. Trial Court Record be requisitioned in digital form before the next date of hearing.
The parties are directed to file written arguments along with the convenience compilation of documents within four weeks.
CHANDRA DHARI SINGH, J APRIL 25, 2024 gs/db Click here to check corrigendum, if any 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 30/04/2024 at 21:23:06