Delhi High Court - Orders
(Impleadment). Sh. Ashok Kumar ... vs M/S Cement Corporation Of India on 13 July, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 164/2022, CM APPL. 19453/2022 (condonation of delay of
4168 days), CM APPL. 19455/2022 (additional documents), CM
APPL. 19456/2022 (exemption)(TCR) & CM APPL. 19457/2022
(impleadment).
SH. ASHOK KUMAR PARWANDA (DECEASETD) THROUGH
LRS ..... Appellants
Through: Dr.Arun Mohan, Sr. Adv. with
Ms.Shantha Devi Raman, Mr.Arihant Jain &
Ms.Ritika Choubey, Advs.
versus
M/S CEMENT CORPORATION OF INDIA ..... Respondent
Through: Mr.Tanu Priya Gupta, Adv.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 13.07.2022
1. None of the parties have filed their written submissions.
2. In the interest of justice one last opportunity of two weeks is granted to the parties to file their written submissions.
3. List on 26.09.2022.
REKHA PALLI, J JULY 13, 2022 kk Signature Not Verified Digitally Signed By:AWANISH CHANDRA MISHRA Signing Date:14.07.2022 12:43:10