Delhi High Court - Orders
Chapter 17, Volume Iv Of The High Court ... vs G. Sanjeeva Reddy & Ors on 23 September, 2021
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 384/2019 and I.A. 10037/2021 (under Rule 3(2),
Chapter 17, Volume IV of the High Court Rules and Orders
read with Section 151 of the CPC, 1908)
INDIAN NATIONAL TRADE
UNION CONGRESS ..... Plaintiff
Through Mr. Neeraj Shekhar, Dr. Sumit
Kumar, Mr. Abhishek Pandey and Mr.
Hemant Kumar Sunny, Advs.
versus
G. SANJEEVA REDDY & ORS. ..... Defendants
Through Ms. Mayuri Raghuvanshi, Mr.
Vyom Raghuvanshi and Ms. Purvat wali,
Advocates for Respondents Nos. 1 to 4
Mr. Saransh Kumar, Adv. for the Applicant
(Coal India Limited)
Mr. S.B. Tripathi, Adv. for D6
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 23.09.2021 (Video-Conferencing)
1. Owing to paucity of time, it is not possible to take up this matter today.
2. Renotify on 16th November, 2021.
C.HARI SHANKAR, J SEPTEMBER 23, 2021 r.bararia Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:27.09.2021 16:08:54