Delhi High Court - Orders
Anil Kumar Babbar vs Edcil India Limited And Ors on 10 November, 2023
Author: Prateek Jalan
Bench: Prateek Jalan
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 911/2023
ANIL KUMAR BABBAR ..... Appellant
Through: Mr. J.P.N Shahi, Advocate with
appellant in person.
versus
EDCIL INDIA LIMITED AND ORS ..... Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 10.11.2023 CM APPL. 58932/2023 (for exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of.
CM APPL. 58934/2023 (for permission to call for the TCR) This is an application seeking permission to call for the Trial Court record.
For the reasons stated in the application, the application is allowed and the Registry is directed to summon Trial Court record in electronic form.
The application stands disposed of.
RFA 911/2023 & CM APPL. 58933/2023 (for condonation of delay), CM APPL. 58935/2023 (for condonation of delay)
1. Issue notice. Notice be served upon the respondents by all permissible modes, including through learned counsel appearing on their RFA 911/2023 Page 1 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/11/2023 at 22:12:21 behalf before the learned Trial Court.
2. Replies to the pending applications may be filed within four weeks after service. Rejoinder thereto, if any, may be filed within one week thereafter.
3. List on 07.05.2024.
PRATEEK JALAN, J NOVEMBER 10, 2023 "Bhupi"/ RFA 911/2023 Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/11/2023 at 22:12:21