Delhi High Court - Orders
Cmc Limited vs Gita Rawar And Anr on 23 September, 2022
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1440/2012
CMC LIMITED ..... Petitioner
Through: Mr. Koninica Bose and Mr.
Ujwal K Jha, Advocate.
versus
GITA RAWAR AND ANR ..... Respondents
Through: Mr. Shreyansh Rathi, Advocate
for R-2, Air India.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 23.09.2022
1. Both sides submit that there is a possibility of an amicable resolution of the dispute.
2. It appears that with the passage of time, the petitioner and respondent have both become subsidiary companies of Tata Group. They, therefore, submit that if this matter is adjourned, it is possible that they may not even survive for adjudication.
3. Accordingly, re-notify on 15th March 2023.
C.HARI SHANKAR, J SEPTEMBER 23, 2022/sr Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:06.10.2022 18:21:38