Delhi High Court - Orders
Adigear International vs Dhan Singh on 23 January, 2019
Author: Anu Malhotra
Bench: Anu Malhotra
$~48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 115/2019 & CM APPL. 3415-3417/2019
ADIGEAR INTERNATIONAL ..... Petitioner
Through: Mr. Hrishikesh Baruan, Adv.
versus
DHAN SINGH ..... Respondent
Through:
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 23.01.2019 CM APPL. 3416/2019 (Exemption) Exemption allowed, subject to just exceptions. CM APPL. 3417/2019 (Directions) This is an application filed on behalf of the petitioner seeking to place on record a lengthy synopsis and list of dates and events, which is allowed to be taken on record.
The application is disposed of.
CM(M) 115/2019 & CM APPL. 3415/2019 Initial submissions have been made on behalf of the petitioner. Notice of the petition and accompanying application be issued to the respondent and additionally through counsel representing the respondent before the learned trial Court on taking of steps by the petitioner, process returnable on 28.02.2019.
ANU MALHOTRA, J JANUARY 23, 2019/vm