Delhi High Court - Orders
Cement Corporation Of India Ltd vs Lic Of India & Anr on 14 March, 2024
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8835/2009
CEMENT CORPORATION OF INDIA LTD. ..... Petitioner
Through: Mr Raghav Alok and Yash Gupta,
Adv.
versus
LIC OF INDIA & ANR. ..... Respondents
Through: Mr Kamal Mehta, Adv.
CORAM:
HON'BLE MR. JUSTICE GIRISH KATHPALIA
ORDER
% 14.03.2024 [Physical Hearing/Hybrid Hearing (as per request)] W.P.(C) 8835/2009, CM APPL. 14903/2010 (direction) & CM APPL. 6137/2009 (stay)
1. Adjournment requested by learned counsel for petitioner on the ground that the settlement efforts are pending in AMRCD, the Dispute Resolution Mechanism. Order dated 11.11.2022 is brought to the notice of learned counsel for petitioner and he requests for adjournment to obtain instructions if the present petition can be withdrawn with liberty to continue settlement efforts before AMRCD.
2. Relist on 30.04.2024.
GIRISH KATHPALIA, J MARCH 14, 2024/as Click here to check corrigendum, if any This is a digitally signed order.
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