Delhi High Court - Orders
Usha Chatrath vs J.B.Kohli & Ors on 21 January, 2019
Author: Navin Chawla
Bench: Navin Chawla
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. 1/2019
USHA CHATRATH ..... Petitioner
Through: Mr.Akshay Makhija, Ms.Kirti Awasth,
Advs.
versus
J.B.KOHLI & ORS. ..... Respondents
Through: Mr.Gaurav Duggal, Adv. for R-1,3,6
Mr.Abhimanyu Mahajan, Ms.Anubha Goel, Advs. for
R-3A
Mr.M.S.Khan, Mr.Varun Kumar, Advs. for R-2,7
Mr.Vineet Jhanji, Adv. for R-5
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 21.01.2019 IA 774/2019 Exemption allowed subject to all just exceptions. OMP 1/2019& IA 773/2019 Issue notice. Notice is accepted by Mr.Gaurav Duggal, Mr.Abhimanyu Mahajan, Mr.M.S.Khan and Mr.Vineet Jhanji, Advocates on behalf of respondent nos.1,3 and 6, 3A, 2 and 7 and 5, respectively. They pray for and are granted four weeks time to file reply. Rejoinder, if any, be filed within three weeks thereafter.
List on 10th April, 2019.
In the meantime, there shall be a stay on further arbitral proceedings. Dasti.
NAVIN CHAWLA, J JANUARY 21, 2019 RN