Delhi High Court - Orders
Radhey Shyam Garg vs M/S Vardhman Associates Pvt Ltd on 3 February, 2026
Author: Amit Bansal
Bench: Amit Bansal
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 399/2019 with CM APPL. 20216/2019 & CM APPL.
42402/2019
RADHEY SHYAM GARG .....Appellant
Through: Mr. Rohit Kumar Modi, Advocate.
versus
M/S VARDHMAN ASSOCIATES PVT LTD .....Respondent
Through: Mr. Shalabh Singhal, Advocate
(through VC).
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 03.02.2026
1. Submissions on behalf of counsel for the parties have been heard substantially.
2. List for remaining submissions on 12th February, 2026 at 02:30 PM.
3. Counsel for the respondent shall be physically present in Court on the next date of hearing.
AMIT BANSAL, J FEBRUARY 3, 2026 Vivek/-
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 05/02/2026 at 20:34:51