Delhi High Court - Orders
Jindal Green Crop International Pvt Ltd vs Delhi State Consumers Co Operative ... on 13 March, 2020
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Sangita Dhingra Sehgal
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 53/2020, CM No.9516/2020 (exemption) &
CM No.9517/2020 (delay in refiling appeal)
JINDAL GREEN CROP INTERNATIONAL PVT LTD .... Appellant
Through: Mr.Vijay Kasana and Mr.Kartikeya
Bhargava, Advocates.
versus
DELHI STATE CONSUMERS CO OPERATIVE FEDERATION
LTD ..... Respondent
Through: Ms.Anju Bhattacharya, Ms.Deepika
Kumari and Ms.N. Chandra,
Advocates for respondent.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL
ORDER
% 13.03.2020 CM No.9516/2020 (exemption)
1. Exemption allowed subject to just exceptions.
2. The application stands disposed of. FAO(OS) (COMM) 53/2020 and CM No.9517/2020 (delay in refiling appeal)
1. Counsel for the appellant is not available today and passover is sought.
2. The matter is unlikely to reach, if passed over.
3. List on 31st March, 2020.
RAJIV SAHAI ENDLAW, J SANGITA DHINGRA SEHGAL, J MARCH 13, 2020/afa/