Delhi High Court - Orders
Ircon International Ltd vs Afcons Infrastructure Ltd on 18 October, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 279/2019 and I.A. 15375/2019
IRCON INTERNATIONAL LTD ..... Petitioner
Through: Mr. Jaisal Baath, Proxy Counsel
versus
AFCONS INFRASTRUCTURE LTD ..... Respondent
Through: Mr. Mann Seshadri, Ms. Pallavi
Anand, Advocates.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 18.10.2022
1. An adjournment slip has been moved on behalf of the respondent.
2. Learned counsel for the petitioner has no objection if adjournment is granted.
3. List for arguments on 17th February, 2023.
NEENA BANSAL KRISHNA, J OCTOBER 18, 2022/PA Signature Not Verified Digitally Signed By:PRIYANKA ANEJA Signing Date:19.10.2022 12:51:12