Delhi High Court - Orders
M/S Divyam Real Estate Pvt Ltd vs M/S M2K Entertainment Pvt Ltd on 29 November, 2022
Author: Sachin Datta
Bench: Sachin Datta
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 162/2020
M/S DIVYAM REAL ESTATE PVT LTD ..... Petitioner
Through: Mr. Adhitya Srinivasan, Mr. Rahul
Patel and Mr. Rishabh Kanojiya,
Advs.
versus
M/S M2K ENTERTAINMENT PVT LTD ..... Respondent
Through: Mr. Shashank Sharma, Adv. for Mr.
Rajeev Agarwal, Adv.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 29.11.2022 A request for adjournment is made by learned counsel for the respondent, which is not opposed by learned counsel for the petitioner.
Renotify on 28.02.2023 at 02.15 pm. In the meantime, the respondent may file its written synopsis, not exceeding five pages, within a period of four weeks from today.
SACHIN DATTA, J NOVEMBER 29, 2022/cl Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:01.12.2022 15:02:25