Delhi High Court - Orders
M/S Aditya Shanjkar Sales P.Ltd. & Anr vs M/S Alankit Assignments Ltd on 5 November, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~26 to 28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 17/2018 & CM No.2385/2018 (Stay)
(27) RC.REV. 18/2018 & CM No.2402/2018 (Stay)
(28) RC.REV. 51/2018 & CM No.5434/2018 (Stay)
M/S ADITYA SHANJKAR SALES P.LTD. & ANR ..... Petitioners
VINOD KUMAR DHINGRA ..... Petitioner
M/S ESSA AAR MOTORS & ANR ..... Petitioners
Through Mr.Arun Maitri, Ms.Radhika
Chandrasekhar, Advs. in RCR Nos.
17/2018 and 18/2018
Mr. Sanjay Dua, Adv. in RCR No.
51/2018
Versus
M/S ALANKIT ASSIGNMENTS LTD. ..... Respondent
Through Mr.Jagdeep Kr. Sharma and
Mr.Anirudh Mehrotra, Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 05.11.2020 This hearing has been held by video conferencing. CM No.22896/2020 in RC.REV.17/2018 CM No.23051/2020 in RC.REV.18/2018 CM No.23060/2020 in RC.REV.51/2018 The learned counsels for the petitioners/non-applicants pray for and are granted two weeks' time to file the reply. Rejoinder thereto, if any, be filed within one week thereafter.
Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:06.11.2020 13:01List on 1st February, 2021.
NAVIN CHAWLA, J NOVEMBER 5, 2020/Arya Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:06.11.2020 13:01