Delhi High Court - Orders
Haldiram Bhujiawala Ltd vs M/S Haldiram India Pvt Ltd & Ors on 23 September, 2024
$~13 & 14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
FAO-IPD 24/2021, CM APPL. 37141/2019-Stay, CM APPL.
37142/2019-Summon trial court record, CM APPL. 40161/2019-
permission to dispose of existing stock
HALDIRAM BHUJIAWALA LTD .....Decree Holder
Through: Ms. Sulekha Agarwal, Mr. Kapil
Rustagi and Mr. Akhil Sachar,
Advocates
versus
M/S HALDIRAM INDIA PVT LTD & ORS
.....Judgement Debtors
Through: Mr. Neeraj Grover, Mr. Kashish
Vij, Mr. Angad Deep Singh and
Ms. Arpita Mishra, Advocates
14
+ FAO-IPD 45/2021, CM APPL. 7600/2016-Sec 151 CPC
PRABHU SHANKAR AGGARWAL .....Decree Holder
Through: Ms. Sulekha Agarwal, Mr. Kapil
Rustagi and Mr. Akhil Sachar,
Advocates
versus
ANAND KUMAR DEEPAK KUMAR & ORS
.....Judgement Debtors
Through: Mr. Neeraj Grover, Mr. Kashish
Vij, Mr. Angad Deep Singh and
Ms. Arpita Mishra, Advocates
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 24/09/2024 at 23:08:35
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 23.09.2024
1. Learned counsel for the parties seek, and are granted, four weeks to file written synopsis not exceeding five pages giving a chronological list of dates and events and relevant documents, if any, alongwith duly highlighted relevant judgments, which they wish to rely upon.
2. Accordingly, renotify on 22.01.2025.
SAURABH BANERJEE, J SEPTEMBER 23, 2024/akr 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 24/09/2024 at 23:08:35