Delhi High Court - Orders
Delhi Transport Corporation vs M/S Cmc Ltd & Anr on 5 August, 2022
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO 565/2018, CM APPL. 53001/2018
DELHI TRANSPORT CORPORATION ..... Appellant
Through: Mrs. Mrs.Avnish Ahlawat, SC for
GNCTD (Services) with Mr. Nitesh
Kumar Singh, Mrs.Tania Ahlawat,
Mr.Nitesh Kumar Singh, Ms.
Laavanya Kaushik, Ms. Aliza Alam
and Mrs. Palak Rohemetra, Advs.
versus
M/S CMC LTD & ANR. ..... Respondents
Through: Mr. T.S. Siwach, Advocate for
respondent No.1.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 05.08.2022
1. Learned counsel for respondent No.1 seeks and adjournment on the ground that the main counsel Mr. Sharman Sinha has suffered a fracture.
2. Renotify on 24.02.2023.
MANOJ KUMAR OHRI, J AUGUST 5, 2022 ga Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:SANGEETA ANAND Signing Date:08.08.2022 15:34:21