Delhi High Court - Orders
M/S Indira Gandhi National Centre For ... vs Sh. Chander Mohan Sharma on 23 July, 2024
$~33 & 34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
33
+ W.P.(C) 4287/2019 & CM APPL. 19115/2019
M/S INDIRA GANDHI NATIONAL CENTRE FOR ARTS
(IGNCA) .....Petitioner
Through: Mr. Abinash K. Mishra, Advocate
versus
SH. CHANDER MOHAN SHARMA .....Respondent
Through: Mr. Jawahar Raja, Ms. Meghna De,
Ms. L. Gangmei and Ms. Surbhi,
Advocates
34
+ W.P.(C) 14789/2021 & CM APPL. 46579/2021
INDIRA GANDHI NATIONAL CENTRE FOR ARTS (IGNCA)
.....Petitioner
Through: Mr. Abinash K. Mishra, Advocate
versus
CHANDER MOHAN SHARMA
.....Respondent
Through: Mr. Jawahar Raja, Ms. Meghna De,
Ms. L. Gangmei and Ms. Surbhi,
Advocates
CORAM:
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 23.07.2024
1. Learned Counsel appearing on behalf of the parties submit that the pleadings in the matter are complete and the matter may be set down for This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/07/2024 at 22:45:55 hearing.
2. Learned Counsel appearing on behalf of the parties seek and are granted time to file their written synopsis, not exceeding three pages each, within three weeks along with the compilation of judgments, if any, they wish to rely upon.
2.1 All judgments sought to be relied upon by the learned Counsel for the parties shall be filed with an index which also sets out the relevant paragraph numbers and the proposition of law that it sets forth.
3. List for hearing on 09.01.2025 at 3:45 pm. TARA VITASTA GANJU, J JULY 23, 2024 g.joshi Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/07/2024 at 22:45:55