Delhi High Court - Orders
Signature Not Verified Digitally ... vs Kunwer Sachdev & Anr on 6 April, 2023
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~3-49 & 56-85(Original)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
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Signature Not Verified
Digitally Signed
By:KAMLA RAWATC.O. (COMM.IPD-TM) 9/2023 and other connected matters Page 1 of 3
Signing Date:10.04.2023
11:37:46
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SU KAM POWER SYSTEMS LIMITED ..... Plaintiff
Through: Ms. Udita Patro and Ms. Nimrat
Singh, Advs.
versus
KUNWER SACHDEV & ANR. ..... Defendants
Signature Not Verified
Digitally Signed
By:KAMLA RAWATC.O. (COMM.IPD-TM) 9/2023 and other connected matters Page 2 of 3
Signing Date:10.04.2023
11:37:46
Through: Mr. Nikhil Sharma and Mr.
Mohit Kar, Advs. for D-1
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 06.04.2023
1. Learned Counsel for the petitioner submits that replies to these petitions have been filed by the defendants beyond the period available therefor. She however does not oppose taking of the reply on record but seeks six weeks' time to file rejoinders.
2. Accordingly, let the rejoinders in these matters be filed within six weeks from today.
3. Re-notify on 7th July 2023 to be heard along with C.O. (COMM.IPD-TM) 135/2023, C.O. (COMM.IPD-TM) 136/2023, C.O. (COMM.IPD-TM) 137/2023, C.O. (COMM.IPD-TM) 138/2023 & C.O. (COMM.IPD-TM) 139/2023.
C.HARI SHANKAR, J APRIL 6, 2023 ar Signature Not Verified Digitally Signed By:KAMLA RAWATC.O. (COMM.IPD-TM) 9/2023 and other connected matters Page 3 of 3 Signing Date:10.04.2023 11:37:46