Indian Railways Catering And Tourism ... vs Brandavan Food Products on 19 December, 2022

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Delhi High Court - Orders

Indian Railways Catering And Tourism ... vs Brandavan Food Products on 19 December, 2022

Bench: Yashwant Varma

                    $~39 & 40
                    *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                    +     O.M.P. (COMM) 504/2022
                          INDIAN RAILWAYS CATERING AND TOURISM CORP
                          LTD                              ..... Petitioner
                                       Through: Ms. Devpriya Singh, Adv.

                                             versus

                          BRANDAVAN FOOD PRODUCTS          ..... Respondent
                                      Through: Mr. Jasmeet Singh, Mr. Divjot
                                               Singh Bhatia, Mr. Sai Ali, Mr.
                                               Pushpendra S. Bhadoriya, Mr.
                                               Mahinder Singh Hura, Ms.
                                               Ruhsheet Saluja, Mr. Garvit
                                               Thukral and Mr. Vijay Sharma,
                                               Advs.
                    40
                    +     O.M.P. (COMM) 505/2022
                          INDIAN RAILWAYS CATERING AND TOURISM CORP
                          LTD                                ..... Petitioner
                                         Through: Ms. Devpriya Singh, Adv.
                                         versus

                          BRANDAVAN FOOD PRODUCTS           ..... Respondent
                                       Through: Mr. Jasmeet Singh, Mr. Divjot
                                                Singh Bhatia, Mr. Sai Ali, Mr.
                                                Pushpendra S. Bhadoriya, Mr.
                                                Mahinder Singh Hura, Ms.
                                                Ruhsheet Saluja, Mr. Garvit
                                                Thukral and Mr. Vijay Sharma,
                                                Advs.
                          CORAM:
                          HON'BLE MR. JUSTICE YASHWANT VARMA
                                             ORDER

% 19.12.2022 I.A. 21568/2022 & I.A. 21569/2022(for exemption) in O.M.P. (COMM) 504/2022 I.A. 21572/2022 & I.A. 21573/2022(for exemption) in O.M.P. (COMM) 505/2022 Allowed, subject to all just exceptions.

Signature Not Verified

The applications shall stand disposed of.

Digitally Signed By:NEHA Signing Date:20.12.2022 17:07:00

I.A. 21570/2022(Delay in Re-filing) in O.M.P. (COMM) 504/2022 I.A. 21574/2022(Delay in Petition) & I.A. 21575/2022(Delay in Re- filing) in O.M.P. (COMM) 505/2022 Issue notice. Since the respondent is duly represented, let a reply be filed within a period of three weeks from today.

List on 28.03.2023.

Additionally, learned counsel for the petitioner prays for and is granted liberty to place on the record an additional affidavit in support of the prayers made in I.A. 21575/2022. O.M.P. (COMM) 504/2022 & I.A. 21567/2022(Stay) O.M.P. (COMM) 505/2022 & I.A. 21571/2022(Stay) The Court is informed that an identical challenge forms subject matter of O.M.P. (COMM) 411/2022.

Consequently, let these two petitions be also tagged with O.M.P. (COMM) 411/2022 to be called on the date fixed in the said petition, i.e. 28.03.2023.

YASHWANT VARMA, J.

DECEMBER 19, 2022 bh Signature Not Verified Digitally Signed By:NEHA Signing Date:20.12.2022 17:07:00

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Delhi High Court - Orders