Delhi High Court - Orders
Amit Dhingra And Ors vs Ved Chandana And Ors on 24 January, 2023
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~67 to 70 & 72
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 181/2018
AMIT DHINGRA AND ORS. ..... Plaintiffs
versus
VED CHANDANA AND ORS. ..... Defendants
+ CS(COMM) 185/2018
M/S PACHRANGA INTERNATIONAL ..... Plaintiff
versus
M/S GAZAB INDIA ..... Defendant
+ CS(COMM) 186/2018
PACHRANGA INTERNATIONAL ..... Plaintiff
versus
PACHRANGA INTERNATIONAL P.LTD. ..... Defendant
+ CS(COMM) 253/2018
PACHRANGA INTERNATIONAL PVT. LTD. ..... Plaintiff
versus
M/S PACHRANAGA INTERNATIONAL & ORS. ..... Defendants
+ CS(COMM) 196/2022
SHRI CHANDER MOHAN DHINGRA ..... Plaintiff
versus
SHRI RAJINDER KUMAR DHINGRA AND ORS ..... Defendants
Signature Not Verified
Digitally Signed
By:SAPNA SETHI
Signing Date:24.01.2023
20:16:00
For Plaintiffs: Mr. Pankaj Kumar, Advocate in Items No. 67 to
69 & 72.
Ms. Sunidhi Gupta, Advocate in Item No. 70.
For Defendants: Mr. Pankaj Kumar, Advocate in Item No. 70.
Ms. Sunidhi Gupta, Advocate in Items No. 67, 68
& 72.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 24.01.2023
1. Ms. Sunidhi Gupta, counsel for parties mentioned in appearance above, seeks an adjournment on the ground of bereavement in the family of Mr. Neeraj Grover, main arguing counsel. The said request is unopposed.
2. Further, it is noticed that the parties have not filed brief synopsis of arguments in terms of order dated 31st August, 2022. The same shall be done within four weeks from today.
3. Re-notify for hearing on 25th July, 2023.
SANJEEV NARULA, J JANUARY 24, 2023 as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:24.01.2023 20:16:00 $~76 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(COMM) 60/2021 & I.As. 6870/2021, 7292/2021, 12085- 12088/2021, 4767/2022, 6821/2022 TRIUMPHANT INSTITUTE OF MANAGEMENT EDUCATION PVT LTD ..... Plaintiff Through: Appearance not given.
versus TIMES COACHING CENTRE ..... Defendant Through: Ms. Nupur A. Goswami, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA ORDER % 24.01.2023
1. An adjournment slip has been moved by counsel for Plaintiff, which is not opposed by counsel for Defendant.
2. Re-notify on 07th February, 2023.
SANJEEV NARULA, J JANUARY 24, 2023 as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:24.01.2023 20:16:00 $~26, 30, 31, 33, 35, 38, 40, 41 & 57 * IN THE HIGH COURT OF DELHI AT NEW DELHI + C.O. (COMM.IPD-TM) 238/2021 INDIAN AIRLINES DAV SCHOOL THROUGH DAV SCHOOL TRUST ..... Petitioner + C.O. (COMM.IPD-TM) 272/2021 DAYANANDA ANGLO VEDIC SCHOOL ..... Petitioner + C.O. (COMM.IPD-TM) 275/2021 INDIAN AIRLINES DAV SCHOOL, THROUGH DAV SCHOOL TRUST ..... Petitioner + C.O. (COMM.IPD-TM) 332/2021 S. VARADARAJAN DAYANAND ANGLO VEDIC SCHOOL ..... Petitioner + C.O. (COMM.IPD-TM) 339/2021 SDAV HIGHER SECONDARY SCHOOL ..... Petitioner + C.O. (COMM.IPD-TM) 13/2022 INDIAN AIRLINES DAV SCHOOL ..... Petitioner + C.O. (COMM.IPD-TM) 53/2022 DAYANAND ANGLO VEDIC SCHOOL ..... Petitioner + C.O. (COMM.IPD-TM) 57/2022 SDAV HIGHER SECONDARY SCHOOL ..... Petitioner + C.O. (COMM.IPD-TM) 266/2022 SDAV HIGHER SECODERY SCHOOL ..... Petitioner versus DAV COLLEGE MANAGING COMMITTEE ..... Defendant Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:24.01.2023 20:16:00 For Petitioners: Ms. Gladys Daniel, Mr. S. Santanam Swaminadhan, Mr. Kartik Malhotra and Mr. Darsh Bansal, Advocates.
For Respondents: Mr. Harsh Yadav, Advocate for R-1.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA ORDER % 24.01.2023
1. Counsel for the parties submit that mediation discussions are moving towards a favourable outcome and next meeting is scheduled for 17th February, 2023.
2. At joint request, list these matters on 21st March, 2023.
SANJEEV NARULA, J JANUARY 24, 2023/as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:24.01.2023 20:16:00