Delhi High Court - Orders
Kailash Devi Khanna & Ors vs D.D. Global Capital Ltd. & Ors on 7 February, 2019
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 34/2016 & IAs No.1701/2019 (of D-1 for amendment of
WS) & 1702/2019 (of D-4 for amendment of WS)
KAILASH DEVI KHANNA & ORS ..... Plaintiffs
Through: Mr. Ashish Virmani and Mr.
Gollamudi Sri Harsha Datta, Advs.
Versus
D.D. GLOBAL CAPITAL LTD. & ORS ..... Defendants
Through: Mr. Diggaj Pathak, Ms. Shweta
Sharma and Mr. Qasim Ali Khan,
Advs. with Mr. Tarun Kumar Director
of D-1.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
ORDER
% 07.02.2019 Review Petition No.47/2019 & IA No.1891/2019 (for condonation of 37 days delay in applying for review of order dated 19th November, 2018)
1. Review is sought on a plea which does not even form part of the pleadings of the defendant No.4/review applicant.
2. The counsel for the defendant No.4/review applicant withdraws the Review Petition.
3. Dismissed as withdrawn.
RAJIV SAHAI ENDLAW, J.
FEBRUARY 07, 2019 'bs'..