Delhi High Court - Orders
M/S Sharma International vs Union Of India & Ors on 13 March, 2023
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~1&22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 17328/2022 & CM No.55093/2022
M/S SHARMA INTERNATIONAL ..... Petitioner
Through: Mr. Madhav Bhatia, Mr.
Shreshth Arya & Mr. Aditya
Pandey, Advs.
Versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Sandeep Mahapatra & Mr.
Gokul Sharma, Advs. for R-
1,2,4,5,8&9.
Mr. Satish Kumar & Mr. Dhruv,
Advs. for R-6,7&10.
Mr. Rajeev Mishra & Ms.
Jayanti Priya, Advs. for R-1.
AND
+ W.P.(C) 17314/2022 & CM No.55055/2022
M/S AMIT EXPORTS ..... Petitioner
Through: Mr. Madhav Bhatia, Mr.
Shreshth Arya & Mr. Aditya
Pandey, Advs.
Versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Rakesh Kumar, Mr. Sunil
& Mr. Rahul Kumar Sharma,
Advs. for R-1,2,4,5,8&9.
Mr. Satish Aggarwala & Ms.
Ayushi Mamgain, Advs. for R-
6&7.
Mr. Satish Kumar & Mr. Dhruv,
Advs. for R-6,7&10.
Mr. Rajeev Mishra & Ms.
Jayanti Priya, Advs. for R-11.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE AMIT MAHAJAN
Signature Not Verified
Digitally Signed
By:Dushyant Rawal
Signing Date:14.03.2023
ORDER
% 13.03.2023
1. The learned counsels appearing for the respondents seeks time to file the counter affidavits.
2. Let the same be filed within a period of three weeks from today.
3. Rejoinder, if any thereto, be filed within a period of two weeks thereafter.
4. List on 25.07.2023.
5. Interim orders to continue.
VIBHU BAKHRU, J AMIT MAHAJAN, J MARCH 13, 2023 'gsr' Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:14.03.2023