Delhi High Court - Orders
Elta Systems Limited vs Government Of India on 7 February, 2019
Author: Navin Chawla
Bench: Navin Chawla
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 307/2018
ELTA SYSTEMS LIMITED ..... Petitioner
Through: Mr.Siddhartha Dave, Ms.Jemtiben,
Advs.
versus
GOVERNMENT OF INDIA ..... Respondent
Through: Ms.Maninder Acharya, ASG with
Mr.Rajesh Gogna, CGSC with Mr.Harshul
Choudhary, Adv.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 07.02.2019 Learned Additional Solicitor General submits that no further pleadings are required to be filed by the respondent in the present case.
The parties shall file brief synopsis of their arguments along with the convenience compilation of documents. This exercise shall be first done by the petitioner within three weeks. Respondent shall file its written synopsis within two weeks thereafter along with any additional documents that it wishes to refer to during the course of arguments.
List on 20th May, 2019 at the end of the board.
NAVIN CHAWLA, J FEBRUARY 07, 2019 RN