Delhi High Court - Orders
Prasar Bharati (Broadcasting ... vs M/S Stracon India Limited & Anr on 10 November, 2020
Author: Manmohan
Bench: Manmohan, Sanjeev Narula
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO (OS) (COMM) 132/2020 & CM APPLs. 26984-26985/2020
PRASAR BHARATI
(BROADCASTING CORPORATION OF INDIA) ...... Appellant
Through: Mr. Rajat Krishna, proxy counsel for Mr.
Rajeev Sharma.
versus
M/S STRACON INDIA LIMITED & ANR. ...... Respondents
Through: Mr. Ashish Dholakia and Mr. Kishore
Kumaar, Advocates.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 10.11.2020 The appeal has been heard by way of video conferencing. Mr. Rajat Krishna, proxy counsel for the appellant prays for an adjournment on the ground that Mr. Rajeev Sharma, the arguing counsel is unwell.
In the interest of justice, re-notify on 03rd December, 2020. The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J SANJEEV NARULA, J NOVEMBER 10, 2020 AS