Delhi High Court - Orders
Food Corporation Of India vs Bhartiya Khadya Nigam Karamchari Sangh ... on 21 January, 2019
Author: Jayant Nath
Bench: Jayant Nath
$~OS-11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 654/2018
FOOD CORPORATION OF INDIA ..... Plaintiff
Through Mr.Ajit Pudussery and Mr.Ajeet
Singh Verma, Advs.
versus
BHARTIYA KHADYA NIGAM
KARAMCHARI SANGH & ANR. ..... Defendants
Through Mr.Bahar U Barqui, Adv. for D-1.
Mr.Jagat Arora and Mr. Murad Khan, Advs. for D-
2.
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 21.01.2019 Learned counsel for defendants No. 2 submits that he needs two weeks to file written statement. Needful be done within two weeks. Replication, if any, be filed within two weeks thereafter.
Learned counsel appearing for defendant No.1 states that in all probability a settlement has been arrived at with the plaintiff . To that extent, he submits, the suit against defendant No. 1 would become infructuous.
Learned counsel for the plaintiff seeks some time to take instructions regarding the submission of defendant No. 1.
Adjourned to 13.02.2019.
JAYANT NATH, J JANUARY 21, 2019 rb