Delhi High Court - Orders
M/S Schenck Process Solutions India ... vs Gail India Limited & Anr on 20 November, 2024
Author: Manmohan
Bench: Tushar Rao Gedela, Manmohan
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7921/2023, CM APPL. 30569/2023 & CM APPL.
30570/2023
M/S SCHENCK PROCESS SOLUTIONS INDIA PRIVATE
LIMITED .....Petitioner
Through: Ms. Aishwarya Kaushiq, Mr. Lokesh
Aidasani and Mr. Prashant M.S.,
Advocates.
versus
GAIL INDIA LIMITED & ANR. .....Respondents
Through: Mr. Ajit Pudussery and Mr. Ashutosh
B., Advocates for R-1.
Mr. Sandeep Kumar Mahapatra, Mr.
Tribhuvan, Mr. Ishaan, Advocates
and Mr. Rahul Kumar Verma, EIL
(Projects) and Mr. Darmavarapu
Ganesh, EIL (C&P).
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 20.11.2024
1. At the pass over stage, learned counsel for the petitioner states that the arguing counsel is still not available.
2. In the interest of justice, adjourned to 29th January, 2025.
MANMOHAN, CJ TUSHAR RAO GEDELA, J NOVEMBER 20, 2024kct This is a digitally signed order.
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