Delhi High Court - Orders
Morgan Tectronics Ltd vs Union Of India on 15 March, 2024
Author: Sudhir Kumar Jain
Bench: Sudhir Kumar Jain
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8575/2019
MORGAN TECTRONICS LTD ..... Petitioner
Through: Mr. Deepak R. Dahiya, Advocate
with AR of petitioner.
versus
UNION OF INDIA ..... Respondent
Through: Ms. Shiva Lakshami, CGSC, Mr. A.
Chaudhary, Ms. Saloni Narayan,
Advocates for R-1.
CORAM:
HON'BLE DR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 15.03.2024
1. The respondent seeks time to file counter affidavit.
2. Let the counter affidavit be filed within 08 weeks with an advance copy to the counsel for the petitioner.
3. Rejoinder thereto, if any, be filed within 04 weeks thereafter with advance copy to the counsel for the respondent.
4. List on 04.07.2024.
DR. SUDHIR KUMAR JAIN, J MARCH 15, 2024 K 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 20/03/2024 at 21:48:44