Delhi High Court - Orders
Hindustan Engineering And Industries ... vs Spicejet Limited (Formerly Known As ... on 2 August, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.APP. 2/2018
HINDUSTAN ENGINEERING AND INDUSTRIES LIMITED (PRIOR
TO MERGER KNOWN AS MALANPUR STEEL LIMITED)
......Appellant
Through: Mr Hrishikesh Baruah Sr Advocate with
Mr Joy Banerjee, Advocates.
versus
SPICEJET LIMITED (FORMERLY KNOWN AS MODILUFT
LIMITED AND THEREAFTER ROYAL AIRWAYS LIMITED) &
ORS. ......Respondents
Through: Mr Atul Sharma, Mr Abhinav Sharma,
Advocates for R-1.
Mr Arvind Nigam, Sr Advocate with Mr
Tamang Gupta and Mr Mayank Sharma,
Advocates for R-2 to 4.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 02.08.2022 [Physical Hearing/Hybrid Hearing (as per request)]
1. Mr Hrishikesh Baruah, learned senior counsel, who appears on behalf of appellant, says that there has been a change in counsel, and therefore he would require a short accommodation in the matter.
2. List the matter on 11.10.2022.
3. In the meanwhile, counsel for the parties will file their written submissions, not exceeding three pages each, at least five days before the next date of hearing.
RAJIV SHAKDHER, J TARA VITASTA GANJU, J AUGUST 2, 2022/sk Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:15.08.2022 23:08:39