Delhi High Court - Orders
Dinesh Gupta And Ors vs Anand Gupta And Ors on 20 August, 2020
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~12(original side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.A. 4/2020 & I.A.4373/2020, I.A.4374/2020,
I.A.4375/2020, I.A.4376/2020
DINESH GUPTA AND ORS ..... Appellants
Through: Ms. Niyati Kohli, Mr.Pranjit
Bhattacharya and Ms. Megha
Bengani, Advs.
versus
ANAND GUPTA AND ORS ..... Respondents
Through: Mr. Vipul Ganda, Ms. Aastha
Trivedi, Ms. Shreya Jain and
Ms. Guresha Bhamra, Advs
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 20.08.2020
(Video-conferencing)
I.A. 4373/2020 (for stay) in ARB.A. 4/2020
1. Mr. Rajiv Nayar is required to be heard in rejoinder. Ms. Niyati Kohli, learned Counsel appears and submits that Mr. Nayar is in difficulty today and has sought an adjournment.
2. Renotify on 27th August, 2020 for disposal at the end of the board as "part-heard" subject to earlier part-heard matters, on which date it is made clear that no further date would be granted.
3. Mr. Vipul Ganda, learned Counsel for the respondents seeks leave to file a short note, limited to dealing with the decisions on which the appellants placed reliance. He is permitted to do so within a Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI ARB.A. 4/2020 Page 1 of 2 Signing Date:22.08.2020 08:51:52 period of three days from today, with an advance copy marked to learned Counsel for the appellants.
C. HARI SHANKAR, J.
AUGUST 20, 2020/kr Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI ARB.A. 4/2020 Page 2 of 2 Signing Date:22.08.2020 08:51:52