Delhi High Court - Orders
M/S Karlstorz Endoscopy India Pvt. Ltd vs Shri Azad Singh Negi on 3 December, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Digitally Signed By:DEVANSHU
JOSHI
Signing Date:06.12.2021 18:19:45
$~15 & 16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5529/2021 & CM APPL. 17145/2021
M/S KARLSTORZ ENDOSCOPY INDIA PVT. LTD. ..... Petitioner
Through: Mr. Raj Birbal, Sr. Advocate with
Ms. Raavi Birbal, Mr. Naresh
Khanna, Advocates. (M:9818024661)
versus
SHRI AZAD SINGH NEGI ..... Respondent
Through: Mr. S.B. Shaily, Advocate.
(M:9810126168)
16 AND
+ W.P.(C) 5531/2021 & CM APPL. 17149/2021
M/S KARL STORZ ENDOSCOPY INDIA PVT. LTD. ..... Petitioner
Through: Mr. Raj Birbal, Sr. Advocate with
Ms. Raavi Birbal, Mr. Naresh
Khanna, Advocates.
versus
SHRI PRATAP SINGH NEGI ..... Respondent
Through: Mr. S.B. Shaily, Advocate.
(M:9810126168)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 03.12.2021
1. This hearing has been done in physical Court. Hybrid mode is permitted in cases where permission is being sought from the Court.
2. Rejoinder has been filed by the Petitioners. Counsel for the Respondent seeks an adjournment to be able to go through the rejoinder.
Digitally Signed By:DEVANSHU JOSHI Signing Date:06.12.2021 18:19:45
3. The Registry has also reported that the counter affidavit is not on record. Counsel for the Respondent to ensure that the same is brought on record.
4. List for hearing on 5th April, 2022.
5. Interim order to continue.
PRATHIBA M. SINGH, J.
DECEMBER 3, 2021 mw/ms