Delhi High Court - Orders
Binod Kumar Bawri And Ors vs Calcom Cement India Ltd And Anr on 25 November, 2021
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 279/2021, I.A. 12113/2021, I.A. 12114/2021
and I.A. 12115/2021
BINOD KUMAR BAWRI AND ORS ..... Petitioners
Through Mr. Aman Sinha, Sr. Advocate
with Mr. Harish Nadda, Mr. Pravesh Thakur,
Ms. Shivangi Pareek, Ms. Nupoor Sinha,
Ms. Ishita Sinha, Mr. Rahul Narayanan and
Dr. V. Chandra Maurya, Advs.
versus
CALCOM CEMENT INDIA LTD AND ANR.... Respondents
Through Mr. Harish Salve and Mr.
Sandeep Sethi, Sr. Advocates with Mr.
Mahesh Agarwal, Mr. Rishi Agrawala, Ms.
Niyati Kohli, Mr. Rishabh Parikh, Ms.
Manavi Agarwal, Mr. Shravan Niranjan,
Advs. for Respondent No. 2
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 25.11.2021 I.A. 13304/2021
1. This application seeks permission to amend the prayer clause in OMP (Comm.) 279/2021. The original petition has prayers (a) to (k). By this application, it is prayed that prayers (i) to (k) may be retained, prayers (a), (c), (d), (f), (g) and (h) may be deleted and prayers (b) and
(e) may be substituted as prayed in prayer 1 in this application.
2. Mr. Aggarwal, learned counsel for the respondent, has no objection in allowing the amendment subject to reserving of his rights Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 279/2021 Page 1 of 2 Signing Date:30.11.2021 12:22:13 to oppose the maintainability and the merits of the prayers as substituted. Reserving the said rights, the amendment is allowed.
3. List for hearing Mr. Sinha, learned Counsel for the respondents in OMP(Comm.) 152/2021 and OMP(Comm.) 153/2021 and for the petitioner in OMP(Comm.) 279/2021 on 13th December, 2021 at 2:15 PM.
C.HARI SHANKAR, J NOVEMBER 25, 2021 r.bararia Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 279/2021 Page 2 of 2 Signing Date:30.11.2021 12:22:13