Delhi High Court - Orders
M/S Aditya Rai And Company vs Zomato Media Private Limited on 10 November, 2022
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 839/2022
M/S ADITYA RAI AND COMPANY ..... Petitioner
Through: Mr. Vishwajeet Dubey,
Advocate.
(M): 9315023141
Email: [email protected]
versus
ZOMATO MEDIA PRIVATE LIMITED ..... Respondent
Through: Mr. Arjun Maheshwari,
Advocate.
(M): 9810519459
Email: [email protected]
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 10.11.2022 [Physical Hearing/Hybrid Hearing]
1. Learned counsel appears on behalf of respondent. He submits that he has not received copy of petition.
2. Let copy of petition be supplied by learned counsel for petitioner to learned counsel for respondent within a period of one week.
3. Learned counsel for respondent submits that he shall be filing his vakalatnama within one week.
4. Let reply be filed within four weeks. Rejoinder thereto, if any, be filed within two weeks thereafter.
5. Re-notify the matter on 10.01.2023.
MINI PUSHKARNA, J NOVEMBER 10, 2022/c Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:14.11.2022 15:26:35