Delhi High Court - Orders
Crompton Greaves Consumer Electricals ... vs V Guard Industries Limited on 9 October, 2023
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 153/2022
CROMPTON GREAVES CONSUMER ELECTRICALS
LIMITED ..... Appellant
Through: Mr. Darpan Wadhwa,
Senior Advocate with Mr.
Hemant Daswani, Ms.
Saumya Bajpai & Mr.
Amer Vaid, Advs.
versus
V GUARD INDUSTRIES LIMITED ..... Respondent
Through: Mr. Jayant Mehta, Senior
Advocate with Mr. Sachin
Gupta, Mr. Manan
Mondal, Mr. Rohit
Pradhan, Ms. Gaurangi
Sharma & Mr. Akshat
Agrawal, Advs.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 09.10.2023 CM APPL. 49459/2023
1. A considerable time has elapsed since the above captioned appeal was heard.
2. The learned counsel for the appellant submits that the law has since evolved and the appellant would like to briefly address arguments.
3. The application is allowed.
4. The matter is released from the category of reserved matter.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/10/2023 at 22:13:13 FAO(OS) (COMM) 153/2022
5. List for hearing on 30.11.2023.
VIBHU BAKHRU, J AMIT MAHAJAN, J OCTOBER 9, 2023 "SK"
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/10/2023 at 22:13:13