Delhi High Court - Orders
Delhi & District Cricket Association & ... vs Arvind Kejriwal & Anr on 8 January, 2019
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw
$~6 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(OS) 24/2016, IA No.3804/2016 (u/O VII R-11 CPC) & IA No.6337/2018 (u/O VII R-11(a)(d) CPC) DELHI & DISTRICT CRICKET ASSOCIATION & ANR ..... Plaintiffs Through: Mr. Pradeep Chhindra, Adv. Versus ARVIND KEJRIWAL & ANR ..... Defendants Through: Ms. Shreya Mehta, Mr. Rishikesh Kumar & Mr. Irshaad, Advs. for D-1. Mr. Pai Amit & Mr. Rahat Bansal, Advs. for D-2. CORAM: HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW ORDER
% 08.01.2019
1. The counsels for the parties have mentioned the matter.
2. They state that possibility of settlement is being explored.
3. List on 30th January, 2019.
4. If no settlement is arrived at by then, the suit shall proceed.
RAJIV SAHAI ENDLAW, J JANUARY 08, 2019 „gsr‟..