Delhi High Court - Orders
(Rule 3(C), Chapter 4 For Condonation Of ... vs One97 Communication Limited on 24 August, 2021
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB. A. (COMM.) 30/2021, I.A. 8191/2021 (Section 151
CPC), I.A. 8192/2021 (Section 151 CPC) and I.A. 8193/2021
(Rule 3(c), Chapter 4 for condonation of delay of 7 days in re-
filing)
AUGMONT GOLD PVT LTD ..... Appellant
Through Mr. Pankaj Bhagat, Adv.
versus
ONE97 COMMUNICATION LIMITED ..... Respondent
Through Mr. Sandeep Sethi, Sr.
Advocate with Mr. Niraj Singh and Mr.
Gautam Kumar, Advocates
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 24.08.2021 (Video-Conferencing)
1. This matter was passed over once on account of non-availability of learned Senior Counsel for the appellant. A second pass over is sought, which cannot be accommodated today.
2. Accordingly, renotify on 25th August, 2021.
3. It is made clear that both parties should be ready to argue the matter tomorrow.
C. HARI SHANKAR, J.
AUGUST 24, 2021 r.bararia Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:25.08.2021 22:06:40