Delhi High Court - Orders
Adity A Birla Fashion And Retail Limited vs Mrs Saroj Tandon on 27 March, 2023
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~59
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 459/2023
ADITY A BIRLA FASHION
AND RETAIL LIMITED ..... Petitioner
Through: Mr. Varun Sharma and Mr. Akhil
Bharat, Advs.
versus
MRS SAROJ TANDON ..... Respondent
Through: Ms. Aastha Dhawan, Ms. Shalini
Bhardwaj, Mr. Aditya Sharma and
Mr. Prateek Solanki, Advs.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 27.03.2023 [ The proceeding has been conducted through Hybrid mode ] CM APPL. 15046/2023 (Early hearing)
1. This is an application filed under Section 151 CPC, 1908 on behalf of applicant/petitioner seeking early hearing of the petition.
2. This board's position does not permit early hearing of the said petition.
3. The application is dismissed.
4. Learned counsel has also filed along with the application the relevant notification/circular/Standard Operative Procedure issued by this Court in respect of the mandatory implementation of Section 12A of the Commercial Courts Act, 2015. The same is taken on record.
5. Ms. Aastha Dhawan learned counsel appearing for the Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:29.03.2023 18:06:21 respondent seeks and is granted two weeks to file reply. Rejoinder thereto, if any, be filed within one week thereafter.
6. Learned counsel appearing for the petitioner submits that the suit is pending adjudication before the learned Trial Court on 11.04.2023.
7. Learned counsel jointly submit that they would request the learned Trial Court to adjourn the matter to a date after 28.04.2023.
8. List on the date already fixed i.e. 28.04.2023.
TUSHAR RAO GEDELA, J MARCH 27, 2023/ms Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:29.03.2023 18:06:21