Delhi High Court - Orders
Kla Const Technologies Pvt. Ltd vs The Embassy Of Islamic Republic Of ... on 14 December, 2020
Author: J.R. Midha
Bench: J.R. Midha
$~4 & 5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(ENF.)(COMM.) 82/2019
KLA CONST TECHNOLOGIES PVT. LTD. ..... Petitioner
Through: Dr. Amit George, Advocate
versus
THE EMBASSY OF ISLAMIC
REPUBLIC OF AFGHANISTAN ..... Respondent
Through: None
+ O.M.P.(EFA)(COMM.) 11/2016 & EX.APPL.(OS)666/2019
MATRIX GLOBAL PVT. LTD. ..... Petitioner
Through: None
versus
MINISTRY OF EDUCATION,
FEDERAL DEMOCRATIC
REPUBLIC OFETHIOPIA ..... Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE J.R. MIDHA
ORDER
% 14.12.2020
1. The hearing has been conducted through video conference.
2. The Union of India has not yet filed the affidavit in terms of the para 5 of the order dated 19th November, 2019. Let the same be filed within four weeks with advance copy to learned counsel for the petitioner.
3. List for consideration on 24th February, 2021.
Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:16.12.2020 07:52:434. The order be uploaded on the website of this Court forthwith.
J.R. MIDHA, J.
DECEMBER 14, 2020 dk Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:16.12.2020 07:52:43