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Central Vigilance Commission vs Walmart India Pvt Ltd on 26 February, 2019

Author: S. Muralidhar

Bench: S.Muralidhar, Sanjeev Narula

$~10
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+                          LPA 642/2018
CENTRAL VIGILANCE COMMISSION                                ..... Appellant
                 Through:               Ms.Tatini Basu, Advocate.
                 versus
WALMART INDIA PVT LTD                                      ..... Respondent
                 Through:               Mr.Sidharth Luthra, Sr.Advocate with
                                        Mr.Anuj Berry, Mr.Malak Bhatt,
                                        Mr.Nikhil Pillai & Mr.PSS Bhargava,
                                        Advocates.
    CORAM:
    JUSTICE S.MURALIDHAR
    JUSTICE SANJEEV NARULA
                          ORDER

% 26.02.2019 CM APPL.9363/2019 (delay)

1. For the reasons explained in the application, the delay in filing the reply is condoned and the application is allowed.

2. Learned ASG appearing for the Appellant is stated to be held up elsewhere.

3. The cross-objections of the Respondent are already on record. The Appellant is permitted to file response thereto before the next date.

4. List on 6th August 2019.

S. MURALIDHAR, J.

SANJEEV NARULA, J.

FEBRUARY 26, 2019 / tr