Delhi High Court - Orders
M/S Tdi Infrastructure Ltd vs Kanika Agarwal on 5 May, 2022
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~51
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 419/2022 & CM APPL. 21460/2022, CM APPL.
21461/2022
M/S TDI INFRASTRUCTURE LTD ..... Petitioner
Through: Ms. Kanika Agnihotri,
Ms.Yashodhara Gupta and Mr. Viabhav
Agnihotri, Advs.
versus
KANIKA AGARWAL ..... Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 05.05.2022 CM APPL. 21461/2022 in CM(M) 419/2022
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of.
CM(M) 419/2022 & CM APPL. 21460/2022 (stay)
3. Issue notice, returnable on 21st September, 2022.
4. Notice may be served by all modes, including through learned Counsel who has been appearing on her behalf before the learned NCDRC.
5. Reply, if any, be filed within four weeks, with advance copy to Signature Not Verified Digitally Signed CM(M) 419/2022 Page 1 of 2 By:SUNIL SINGH NEGI Signing Date:06.05.2022 13:02:31 learned counsel for the Petitioner who may file rejoinder thereto, if any, before the next date of hearing.
6. Inasmuch as the petitioner has lost at three stages, the operation and execution of the impugned order would be subject to the petitioner depositing the entire awarded amount with the Registrar General of this Court within six weeks from today.
C. HARI SHANKAR, J MAY 5, 2022 dsn Signature Not Verified Digitally Signed CM(M) 419/2022 Page 2 of 2 By:SUNIL SINGH NEGI Signing Date:06.05.2022 13:02:31