Delhi High Court - Orders
Cement Corporation Of India vs Ashok Parwanda on 19 September, 2022
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 5/2011
CEMENT CORPORATION OF INDIA ..... Appellant
Through: Ms. Tanu Priya Gupta, Advocate
(Through VC)
versus
ASHOK PARWANDA ..... Respondent
Through: Dr. Arun Mohan, Sr. Advocate with
Ms. Shantha Devi Raman and Mr.
Arihant Jain, Advocates
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 19.09.2022 CM APPL. 41163/2022
1. By way of this application, the LR's of respondents pray for tagging of the present appeal with RFA No. 164 of 2022 titled Sh. Ashok Kumar Parwanda (Deceased) through LRs Vs. Cement Corporation of India in terms of order dated 25th April, 2022.
2. In terms of the order dated 25th April, 2022 passed by the Coordinate Bench of this Court, learned senior counsel appearing on behalf of the respondent seeks liberty to pursue the matter with the Registry and prays for an adjournment on the said ground.
3. At request, list on date already fixed i.e. 7th October, 2022.
CHANDRA DHARI SINGH, J SEPTEMBER 19, 2022/gs/ms Signature Not Verified Digitally Signed By:DAMINI YADAV Signing Date:20.09.2022 17:38:54