Delhi High Court - Orders
M/S.Hindustan Antibiotics Ltd vs Sandeep Gupta on 17 October, 2022
$~R-41 & 42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6708/2003
M/S.HINDUSTAN ANTIBIOTICS LTD. ..... Petitioner
Through: Ms. Ranu Purohit, Ms. Aditi Dani and
Mr. Rohit Rathi, Advocates
versus
SANDEEP GUPTA ..... Respondent
Through: Mr. Nitin Gupta, Advocate
+ W.P.(C) 6713/2003 and C.M. No. 11721/2003 (Stay)
M/S.HINDUSTAN ANTIBIOTICS LTD. ..... Petitioner
Through: Ms. Ranu Purohit, Ms. Aditi Dani and
Mr. Rohit Rathi, Advocates
versus
R.S.BHASIN ..... Respondent
Through: Mr. Nitin Gupta, Advocate
CORAM:
HON'BLE MR. JUSTICE GAURANG KANTH
ORDER
% 17.10.2022 The hearing has been conducted through hybrid mode (physical and virtual hearing).
Arguments heard.
Judgment reserved.
Both the parties are directed to file their brief written synopsis within three days, alongwith all the relevant judgments they wish to rely upon.
GAURANG KANTH, J OCTOBER 17, 2022/ms Signature Not Verified Digitally Signed By:RITU DHIRANIA Signing Date:20.10.2022 14:14:45