Delhi High Court - Orders
Cement Corporation Of India vs Ashok Parwanda on 7 October, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~32 & 33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 5/2011, CM APPL. 14684/2021(directions), CM APPL.
22535/2022 (directions) & CM APPL. 41163/2022 (tagging with
RFA 164/2022)
CEMENT CORPORATION OF INDIA ..... Appellant
Through: Ms.Tanu Priya Gupta, Adv.
versus
ASHOK PARWANDA ..... Respondent
Through: Dr.Arun Mohan, Sr. Adv. with
Ms.Shattia Devi Raman, Mr.Arihant Jain,
Ms.Ritika Chobey & Ms.Swastika Singh, Advs.
+ RFA 164/2022, CM APPL. 19453/2022 (delay of 4168 days), CM
APPL. 19455/2022 (additional documents), CM APPL. 19456/2022
(exemption TCR) & CM APPL. 19457/2022 (impleadment)
SH. ASHOK KUMAR PARWANDA (DECEASED) THROUGH
LRS ..... Appellant
Through: Dr.Arun Mohan, Sr. Adv. with
Ms.Shattia Devi Raman, Mr.Arihant Jain,
Ms.Ritika Chobey & Ms.Swastika Singh, Advs.
versus
M/S CEMENT CORPORATION OF INDIA ..... Respondent
Through: Ms.Tanu Priya Gupta, Adv.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 07.10.2022
1. Learned counsel for the appellant in RFA 5/2011 seeks a short accommodation. The said request is not opposed.
2. Learned counsel for the parties pray for, and are granted, time to place on record copies of judgments on which they wish to rely on. The Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:07.10.2022 18:21:01 same be filed one week before the next date.
3. At request, list on 24.11.2022.
REKHA PALLI, J OCTOBER 7, 2022 kk Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:07.10.2022 18:21:01