Delhi High Court - Orders
M/S Adigear International vs Sunita Jain on 22 August, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 172/2020 & CM APPL. 8972/2020 -Stay., CM APPL.
8973/2020 -Delay 37 days.
M/S ADIGEAR INTERNATIONAL ..... Appellant
Through: Mr.Shubham Agarwal, Adv.
versus
SUNITA JAIN ..... Respondent
Through: Appearance not received.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 22.08.2022
1. Learned counsel for the respondent submits that he does not propose to file any reply to the application- CM APPL. 8973/2020, but will be opposing the application on the basis of the record. The said statement is taken on record and the requirement for completion of pleadings qua the application stands waived.
2. Learned counsel for the appellant, however, requests for an adjournment.
3. At request, list on 17.02.2023.
REKHA PALLI, J AUGUST 22, 2022 sr Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:23.08.2022 19:00:57