Delhi High Court
Forum For Media And Literature And Anr. vs Db Corp Ltd. And Ors. on 28 September, 2018
Bench: S. Ravindra Bhat, A.K. Chawla
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Reserved on: 03.07.2018
Pronounced on: 28.09.2018
+ FAO (OS) 93/2018 & C.M. APPL.23811/2018
FORUM FOR MEDIA AND LITERATURE AND ANR.
......Appellants
Through: Sh. Kapil Sibal, Sr. Advocate with Sh. Pramod
Kumar Dubey, Sh. Kotla Harshavardhan, Ms. Mansi Sood,
Sh. Nizam Pasha and Sh. Nishoonk Matroo, Advocates.
Versus
D.B. CORP. LTD. AND ORS. ....Respondents
Through: Sh. Sajan Poovayya and Sh. Neeraj Malhotra, Sr. Advocates with Sh. Biju Mattam, Ms. Aastha Chawla, Ms. Ankita Bafna, Sh. Priyadarshi Banerjee and Sh. Pratibhanu. S. Kharola, Advocates. CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE A.K. CHAWLA MR. JUSTICE S. RAVINDRA BHAT %
1. The impugned order is set aside. The matter is remitted to the learned Single Judge who shall consider the question of grant of interim relief on the basis of the pleadings and contentions of the parties. Parties shall be present before the concerned learned Single Judge, on 3rd October, 2018.
2. For detailed judgment, the decision dated 28 th September, 2018 in FAO (OS) 92/2018 may be referred to.
S. RAVINDRA BHAT (JUDGE) A.K. CHAWLA (JUDGE) SEPTEMBER 28, 2018 FAO (OS) 93/2018 Page 1 of 1