Delhi High Court - Orders
Kumar Manish vs Onicra Credit Rating Agency Of India ... on 11 October, 2023
Author: Manmohan
Bench: Manmohan
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO (COMM) 13/2023 & C.M.Nos.1716/2023, 1718/2023,
5190/2023
KUMAR MANISH ..... Appellant
Through: Ms.Akansha Chugh, Advocate.
versus
ONICRA CREDIT RATING AGENCY OF INDIA LIMITED
..... Respondent
Through: Mr.Akshay Pratap Singh, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 11.10.2023
1. Learned counsel for the appellant prays for and is permitted to file a rejoinder affidavit to C.M.No.1716/2023 within four weeks.
2. The respondent is given last and final opportunity to file a reply affidavit to the main appeal within four weeks. Rejoinder affidavit, if any, be filed before the next date of hearing.
3. List on 21st December, 2023.
MANMOHAN, J MINI PUSHKARNA, J OCTOBER 11, 2023KA 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 13/10/2023 at 13:24:41