Delhi High Court - Orders
Vs Msn 36118 Cay Designated Activity ... vs Spicejet Limited on 5 March, 2024
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~57
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 78/2023, EX.APPL.(OS) 1509/2023, EX.APPL.(OS) 103/2024
VS MSN 36118 CAY DESIGNATED ACTIVITY COMPANY
..... Decree Holder
Through: Mr. Rajshekhar Rao, Sr. Adv. with
Mr. Anandh Venkataramani, Mr.
Saket Satapathy, Mr. Anubhav Dutta,
Ms. Nimisha Shukla, Ms. Akshita
Totta, Ms. Vishakha Gupta, Mr. J.
Shivam Kumar, Ms. Pritha Banerjee,
Advs.
versus
SPICEJET LIMITED ..... Judgement Debtor
Through: Mr. R. Sasiprabhu, Mr. Karthikeya,
Advs.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 05.03.2024 The parties are in the process of settlement. At request, re-notify on 05.04.2024.
JASMEET SINGH, J MARCH 5, 2024/DM Click here to check corrigendum, if any This is a digitally signed order.
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