Delhi High Court - Orders
Upgrad Education Private Limited vs Interviewbit Technologies Private ... on 6 December, 2023
Author: C. Hari Shankar
Bench: C.Hari Shankar
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 610/2021
UPGRAD EDUCATION PRIVATE LIMITED ..... Plaintiff
Through: Ms. Ipshita Dutta, Adv.
versus
INTERVIEWBIT TECHNOLOGIES PRIVATE LIMITED &
ANR. ..... Defendants
Through: Ms. Shireen Dhar and Mr. Parul
Panthi, Advs. for D-1 & D-2
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 06.12.2023
1. Learned Counsel for the parties seek an adjournment on the ground that they have arrived at a settlement and are in the process of filing a joint application for decreeing the suit on the basis thereof.
2. Re-notify on 1 March 2024.
C. HARI SHANKAR, J.
DECEMBER 6, 2023 dsn Click here to check corrigendum, if any This is a digitally signed order.
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