Delhi High Court - Orders
M/S. Steel Authority Of India Ltd. & Ors vs Shri Narender Kumar Sharma on 31 August, 2020
Author: A. K. Chawla
Bench: A. K. Chawla
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 229/2020, CM APPL. 21054/2020 (Exemption) & CM APPL.
21055/2020 (Stay)
M/S. STEEL AUTHORITY OF INDIA LTD. & ORS.
..... Appellants
Through Mr. Sachin Datta, Sr. Adv. with Mr.
Sharat Kapoor, Mr. Madhur Panwar
and Mr. Vaibhav Singh, Advs.
versus
SHRI NARENDER KUMAR SHARMA
..... Respondent
Through None.
CORAM:
HON'BLE MR. JUSTICE A. K. CHAWLA
ORDER
% 31.08.2020 (Video Conference Hearing) List on 14.09.2020. The appellants shall give notice of the adjourned date of hearing to the respondent as also the counsel through e- mail/fax/whatsapp and file the proof of such service within seven days from today.
A. K. CHAWLA, J AUGUST 31, 2020 acm