Delhi High Court - Orders
Ibi Consultancy India Private Limited vs Dsc Limited on 28 February, 2019
Author: Jayant Nath
Bench: Jayant Nath
$~CP-18 & 19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 361/2014
IBI CONSULTANCY INDIA PRIVATE LIMITED ..... Petitioner
versus
DSC LIMITED ..... Respondent
+ CO.PET. 378/2014
IBI GROUP ..... Petitioner
versus
DSC LIMITED ..... Respondent
Present: Mr.Rakesh Kumar and Mr.Ashim Khattar, Advs. for the
petitioner.
Mr.Akhil Sacher, Adv. for the respondent.
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 28.02.2019 The learned counsel for the petitioner seeks an adjournment stating that the main counsel is busy in an urgent matter in Supreme Court.
The learned counsel for the respondent also states that he would like to withdraw his Vakalatnama. He is allowed to do the needful.
List on 26.07.2019.
JAYANT NATH, J.
FEBRUARY 28, 2019/v