Delhi High Court - Orders
Bilcare Limited vs Council Of Scientific And Industrial ... on 13 April, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB. A. (COMM.) 2/2019
BILCARE LIMITED ..... Petitioner
Through: None.
versus
COUNCIL OF SCIENTIFIC AND INDUSTRIAL RESEARCH
..... Respondent
Through: Mr. Bhuvnesh Satija and Mr. Udit
Sharma, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 13.04.2022
1. The matter was last listed on 04th March, 2020. Thereafter, on account of restricted court functioning in wake of COVID-19 pandemic, the matter was being adjourned en bloc.
2. There is no appearance on behalf of the Petitioner.
3. Counsel for the Respondent states that he shall communicate the next date of hearing to the counsel for the Petitioner.
4. Re-notify on 2nd September, 2022.
SANJEEV NARULA, J APRIL 13, 2022 nk Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:15.04.2022 12:00:33