Delhi High Court - Orders
Ranbaxy Laboratories Ltd vs Lt. Col. B.M.Singh (Retd.) (Deceased) ... on 6 December, 2022
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 102/2008 & CM APPL. 33378/2022
RANBAXY LABORATORIES LTD. ..... Appellant
Through: Mr. Gaurav Yashvardhan, Mr.
Manish Bhatt, Mr. Ravi Tyagi,
Mr. Jaiyesh Bakhshi, Ms.
Ayushi Priyadarshini,
Advocates
(M:9821687539,email:manishb
[email protected])
versus
LT. COL. B.M.SINGH (RETD.) (DECEASED) THROUGH
ITS LEGAL HEIR SH. BIJENDER SINGH
& ANR ..... Respondents
Through: Mr. L.C. Rajput, Mr.
Sudhanshu, Ms. Shivangi,
Advocates for R-
1(M:9899268002)
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 06.12.2022 [Physical Hearing/ Hybrid Hearing] CM APPL. 33378/2022 (under Section 151 CPC for early hearing)
1. This is an application on behalf of the respondent for early hearing of the present appeal.
2. Considering the submissions made in the present application, the present application is allowed and is accordingly disposed of.
RFA 102/20083. List the present appeal for hearing on 17.02.2023. In the Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:08.12.2022 15:28:56 meanwhile, parties are also given liberty to file their written submissions along with judgments they wish to rely upon before the next date of hearing.
MINI PUSHKARNA, J DECEMBER 6, 2022 au Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:08.12.2022 15:28:56