Delhi High Court - Orders
J Balaji vs The Hindu New Delhi And Anr & Anr on 5 December, 2022
Author: Satish Chandra Sharma
Bench: Chief Justice, Subramonium Prasad
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 640/2022
J BALAJI ..... Appellant
Through: Mr. Jawahar Raja, Ms. Megha De,
Ms.Varsha Sharma, Mr. Archit
Krishna, Mr. Siddharth Sapra,
Advocates
versus
THE HINDU NEW DELHI AND ANR & ANR ...... Respondents
Through: Mr. Gagan Gupta, Advocate
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 05.12.2022 CM APPL. 47791/2022 (Exemption) Allowed, subject to all just exceptions. LPA 640/2022 & CM APPL. 47792/2022
1. Issue notice.
2. Mr. Gagan Gupta, learned Counsel for the Respondent accepts notice. He prays for and is granted six weeks' time to seek instructions in the matter.
3. List on 24.04.2023.
4. In the meanwhile, the parties shall be at liberty to explore the possibility of an amicable settlement.
SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J DECEMBER 05, 2022/hsk Signature Not Verified Digitally Signed By:RAHUL SINGH Signing Date:06.12.2022 15:54:39