Delhi High Court - Orders
Ilac Investment Pvt. Ltd vs Union Of India & Ors on 20 October, 2023
Author: Satish Chandra Sharma
Bench: Chief Justice, Sanjeev Narula
$~3.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4458/2023 and C.M. Appl. No. 17130/2023
ILAC INVESTMENT PVT. LTD. ..... Petitioner
Through: Mr. Mohan Khullar and Ms. Dacchita
Shahi, Advocates.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Santosh Kumar Pandey, Senior
Panel Counsel for respondent
No.1/UOI.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 20.10.2023 Four weeks' time is granted to the respondents to file counter- affidavit in the matter. Rejoinder thereto, if any, be filed within two weeks' thereafter.
List on 12.12.2023.
Interim order to continue.
SATISH CHANDRA SHARMA, CJ SANJEEV NARULA, J OCTOBER 20, 2023/V. Rawat This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/10/2023 at 04:01:46