Delhi High Court - Orders
Ibi Consultancy India Private Limited, vs Dsc Limited on 24 February, 2020
Author: Jyoti Singh
Bench: Jyoti Singh
$~C-14 & 15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 361/2014
IBI CONSULTANCY INDIA PRIVATE LIMITED, ..... Petitioner
Through
versus
DSC LIMITED ..... Respondent
Through: Ms. Nishtha Wadhwa, proxy counsel
+ CO.PET. 378/2014
IBI GROUP ..... Petitioner
Through: Mr. Yash Srivastava, Advocate
versus
DSC LIMITED ..... Respondent
Through: Ms. Nishtha Wadhwa, proxy counsel
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 24.02.2020 Learned counsel for the respondent submits that the arguing counsel has had to leave due to medical emergency in his family and seeks an adjournment. There is no objection on behalf of counsel for the petitioner.
List on 30th July, 2020.
JYOTI SINGH, J FEBRUARY 24, 2020 rd/