Delhi High Court - Orders
Kranti Arora vs Digjam Ltd on 17 January, 2019
Author: G.S.Sistani
Bench: G.S.Sistani, Jyoti Singh
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA(OS) 7/2011
KRANTI ARORA ..... Appellant
Through: Mr.Rajiv Dutta, Sr.Adv. with Mr.Kumar
Dushyant Singh and Mr.Siddharth Dutta,
Advocates
versus
DIGJAM LTD. ..... Respondent
Through: Mr.Sanjiv K.Jha and Mr.Vikash Kumar,
Advocates
CORAM:
HON'BLE MR. JUSTICE G.S.SISTANI
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 17.01.2019 C.M.51984/2018 (exemption) Exemption is allowed subject to all just exceptions. Application stands disposed of. C.M.51983/2018 (impleadment) Notice. Counsel for the appellant accepts notice. Reply be filed within two weeks. Rejoinder thereto, if any, be filed within one week thereafter.
List on 21.02.2019.
G.S.SISTANI, J JYOTI SINGH, J JANUARY 17, 2019 rb /