Delhi High Court - Orders
Shri Satpal Singh vs Mother Dairy Fruit And Vegetable Pvt. ... on 8 February, 2021
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 41/2021, CM Nos. 2515/2021 & 2517/2021
SHRI SATPAL SINGH ..... Appellant
Through: Ms. Priya Gaur, Adv.
versus
MOTHER DAIRY FRUIT AND VEGETABLE PVT.
LTD.THROUGH: ITS MD/GM ..... Respondent
Through: Mr. Vivek Sood, Sr. Adv. with
Mr. Firoz Khan, Adv.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 08.02.2021 CM. No. 2517/2021 (for delay) Learned counsel for the appellant states this application has been filed to obviate an objection of delay even though there is no delay in filing the appeal.
If that be so, delay, if any, is condoned. Application stands disposed of. RFA 41/2021 and CM No. 2515/2021 (for stay) Notice, Mr. Firoz Khan, Adv. accepts notice for the respondent. Learned counsel for the parties states that petition can be decided at the admission stage itself.
List on March 19, 2021.
TCR be requisitioned before the next date of hearing.
V. KAMESWAR RAO, J FEBRUARY 08, 2021/jg Signature Not Verified Digitally Signed By:ANIL KUMAR Signing Date:09.02.2021 18:46:02