Delhi High Court - Orders
Ht Media Limited vs Kairaviview (Opc) Pvt. Ltd. & Ors on 2 August, 2022
Author: Siddharth Mridul
Bench: Siddharth Mridul, Amit Sharma
$~S-35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) 89/2022
HT MEDIA LIMITED ..... Appellant
Through: Mr. Amit Sibal, Senior Advocate
with Mr. Naman Joshi, Mr.
Guneet Sidhu, Mr. Yuvraj Francis,
Mr. Vinay Tripathi, Mr. Darpan
Sachdeva and Mr. Saksham
Dhingra, Advocates.
versus
KAIRAVIVIEW (OPC) PVT. LTD. & ORS. ..... Respondents
Through: Mr. Harsh and Mr. Soutik
Banerjee, Advocates for R-6.
Mr. Akashdeep Singh, Advocate
for R-7.
Mr. Sanjay Kumar, Mr. Abhishek
K. Singh and Mr. Saurabh Kumar,
Advocates.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 02.08.2022 The present appeal under Section 104 of the Code of Civil Procedure, 1908, read with Order XLIII Rule 1 (r) of the Code of Civil Procedure, 1908 has been instituted on behalf of the appellant, for setting aside order dated 27.07.2022, passed by the learned single judge of this Hon'ble Court in CS (OS) 403 of 2022.
After some arguments, Mr. Amit Sibal, learned senior counsel appearing on behalf of the appellant, seeks leave to withdraw this appeal, FAO(OS) 89/2022 Page 1 of 2 with liberty to initiate an appropriate application, in accordance with law, including but not limited to an application, under the provision of Rule 4 of Order 39 of the Code of Civil Procedure, 1908, before the learned single judge, seeking discharge, variation or setting aside of the order dated 27.07.2022, impugned in the present appeal.
Leave and liberty granted.
However, as undertaken by learned counsel appearing on behalf of respondents no. 1, 2 and 3, who appear on advance notice; they are directed to appear before the learned single judge, at the time of the first listing of the proposed application, to be instituted on behalf of the appellant; and to argue that application without insisting upon filing a reply, therein, provided they are served with an advance copy of the proposed application, in time.
The appeal is disposed of accordingly.
Pending applications being CM APPL. 33789/2022, CM APPL. 33790/2022 and CM APPL. 33791/2022 also stand disposed of.
Copy of the order be given dasti, to learned counsel appearing on behalf of the parties.
SIDDHARTH MRIDUL, J.
AMIT SHARMA, J.
AUGUST 02, 2022/at Click here to check corrigendum, if any FAO(OS) 89/2022 Page 2 of 2