Delhi High Court - Orders
Afcons Infrastructure Limited vs Ircon International Limited on 31 October, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 890/2022 and I.A. 12000/2022
AFCONS INFRASTRUCTURE LIMITED
..... Petitioner
Through: Mr. Abhishek Birthray, Mr. K.
Tripathi, Ms. Shruti Sharma,
Advocates.
versus
IRCON INTERNATIONAL LIMITED
..... Respondent
Through: Mr. Kasmanya Dev Sharma, Mr.
Tejaswa Naswa, Advocates.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 31.10.2022
1. Learned proxy counsel on behalf of the respondent seeks adjournment on the ground that there is bereavement in the family of the arguing counsel on behalf of the respondent.
2. List for arguments on 1st November, 2022.
NEENA BANSAL KRISHNA, J OCTOBER 31, 2022/PA Signature Not Verified Digitally Signed By:PRIYANKA ANEJA Signing Date:01.11.2022 15:12:25