Delhi High Court - Orders
Glenmark Pharmaceuticals Limited vs Rajesh Bansal And Anr on 9 February, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A.(COMM.IPD-TM) 18/2022
GLENMARK PHARMACEUTICALS LIMITED ..... Appellant
Through: Ms. Elisha Sinha, Mr. Rahul Vidhani
and Mr. Prakhar Singh, Advocates.
versus
RAJESH BANSAL AND ANR. ..... Respondents
Through: Ms. Ipsita Kataky, Advocate for R-1.
Mr. Harish Vaidyanathan Shankar,
CGSC with Mr. Srish Kumar Mishra,
Mr. Alexander Mathai Paikaday and
Mr. Krishnan V., Advocates for R-2.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 09.02.2024
1. Counsel for Respondent No. 1 seeks an adjournment, which is not opposed by counsel for Appellant.
2. At request, re-notify on 01st July, 2024.
3. In the meantime, rejoinder to reply of Respondent No. 1 be filed before the next date of hearing.
SANJEEV NARULA, J FEBRUARY 9, 2024 d.negi This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/02/2024 at 00:50:37