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Delhi High Court - Orders

Gautam Sahni vs Tdi Infrastructure Ltd on 10 September, 2021

Author: Sanjeev Narula

Bench: Sanjeev Narula

$~16
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      ARB.P. 854/2019
       GAUTAM SAHNI                                         ..... Petitioner
                          Through:      Mr. Humraz Singh, Advocate.

                          versus

       TDI INFRASTRUCTURE LTD.                              ..... Respondent
                    Through: None.

       CORAM:
       HON'BLE MR. JUSTICE SANJEEV NARULA
               ORDER

% 10.09.2021 I.A.No. 11621/2021 (application under Section 151 of the Code of Civil Procedure, 1908 for urgent hearing of the matter)

1. The matter is taken up today for hearing.

2. Accordingly, the application stands disposed of.

ARB.P. 854/2019

2. Mr. Humraz Singh, counsel for the Petitioner states that the arguing counsel Ms. Kanika Agnihotri is not available today.

3. There is no reply on record on behalf of the Respondent. Let the same be filed positively before the next date of hearing.

4. Re-notify on 15th September, 2021.

SANJEEV NARULA, J SEPTEMBER 10, 2021 v