Delhi High Court - Orders
Rajiv Agarwal vs Balmer Lawrie Co Ltd on 2 August, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 369/2021
RAJIV AGARWAL ..... Appellant
Through: Mr.Puneet Taneja with Ms.Laxmi
Kumari & Mr.Manmohan Singh
Narula, Advs.
versus
BALMER LAWRIE CO LTD ..... Respondent
Through: Mr.Sanindhya Sonthalia &
Mr.Shashank Dixit, Advs.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 02.08.2022 CM APPL. 37522/2021
1. Learned counsel for the respondent prays for and is granted six weeks time to file reply to the appellant's application seeking condonation of delay in refilling the appeal. Rejoinder thereto be filed within four weeks thereafter.
2. List on 14.02.2023.
3. In the meanwhile, the record of the learned Trial Court be requisitioned and digitised before the next date.
REKHA PALLI, J AUGUST 2, 2022 gm Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:03.08.2022 14:28:34