Delhi High Court - Orders
General Manager Northern Railway vs Pioneer Publicity Pvt. Ltd. And Anr on 28 July, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva, Tushar Rao Gedela
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 180/2022 & CM APPL. 31518/2022 & CM
APPL. 31519/2022 & CAV 194/2022
GENERAL MANAGER NORTHERN RAILWAY ..... Appellant
Through: Dr. Sarbjit Sharma, Advocate with
Ms. Aakriti Singh, Ms. Ginney
Ashuta and Ms. Vidisha Jain,
Advocates
versus
PIONEER PUBLICITY PVT. LTD. AND ANR ..... Respondents
Through: Mr. A.S. Chandhiok, Senior Advocate
with Mr. Tarang Gupta, Mr. Mayank
Sharma and Ms. Neelam Deol,
Advocates
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 28.07.2022
1. Learned Senior Counsel appearing for the respondents submits that certain documents which form part of the Tribunal record have not been annexed with the appeal. A compilation of the documents is handed over in Court and also handed over to the learned counsel for the appellant.
2. Arguments heard.
Signature Not Verified Digital Signed By:KUNAL MAGGU FAO(OS) (COMM) 180/2022 1Signing Date:30.07.2022 16:58:51 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
3. Judgment is reserved.
4. Parties may file written submissions within two weeks as prayed.
SANJEEV SACHDEVA, J TUSHAR RAO GEDELA, J JULY 28, 2022 'rs' Signature Not Verified Digital Signed By:KUNAL MAGGU FAO(OS) (COMM) 180/2022 2 Signing Date:30.07.2022 16:58:51 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.