Delhi High Court - Orders
Tata Sons Limited vs Greenpeace International & Anr on 31 October, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 44/2017, I.A. 4893/2013
TATA SONS LIMITED ..... Plaintiff
Through: Mr.Pravin Anand, Mr.Achuthan
Sreekumar and Mr.Rohil Bansal,
Advs.
versus
GREENPEACE INTERNATIONAL & ANR .....Defendants
Through: Ms.Vrinda Grover, Mr.Soutik
Banerjee, Mr.Nishant Menon,
Mr.Deepesh, Ms.Devika Tulsiani
and Ms.Mannat Tipnis, Advs.for
D-l
Ms.Sneha Jain and Mr.Sohrab
Singh Mann, Advs. for D-2
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 31.10.2022
1. Due to paucity of time, it will not be possible to hear arguments in this matter today.
2. Re-list on 3rd February, 2023 and 6th February, 2023.
NAVIN CHAWLA, J OCTOBER 31, 2022 s Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:02.11.2022 17:43:07