Delhi High Court - Orders
Huawei Telecommunications (India) ... vs Union Of India & Ors on 10 December, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~44
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10146/2020 & CM No.32318/2020
HUAWEI TELECOMMUNICATIONS (INDIA) COMPANY PVT
LTD ..... Petitioner
Through Mr.Tarun Gulati, Sr. Adv, Mr.Sparsh
Bhargava, Mr.Vinayak Mathur,
Mr.Vipin Upadhyay, Advs.
versus
UNION OF INDIA & ORS. ..... Respondents
Through Mr.Ravi Prakash, CGSC, Mr.Farman
Ali, Mr.Mohammad Shahan Ulla,
Mr.Kaushal Kait, Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 10.12.2020 This hearing has been held by video conferencing. Issue notice.
Notice is accepted by Mr.Ravi Prakash, CGSC on behalf of the respondents. He prays for and is granted four weeks' time to file the reply. Incase the respondents are to adopt the counter affidavit filed in the other petitions, a copy thereof be supplied to the learned counsel for the petitioner within the same period.
Rejoinder thereto, if any, be filed within a period of four weeks thereafter.
List on 9th February, 2021 alongwith WP(C) 13249/2019.
NAVIN CHAWLA, J DECEMBER 10, 2020/Arya