Delhi High Court - Orders
Jindal Stainless (Hisar) Ltd vs Sourabh Jinal & Ors on 22 March, 2022
Author: Jyoti Singh
Bench: Jyoti Singh
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 247/2019
JINDAL STAINLESS (HISAR) LTD. ..... Plaintiff
Through: Mr. Achuthan Sreekumar and
Mr.Rohil Bansal, Advocates.
versus
SOURABH JINAL & ORS. ..... Defendants
Through: Ms. Roopa Dayal and Mr. Birender
Bhatt, Advocates for D-1 and 3.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 22.03.2022 I.A. 6960/2019 (under Order 39 Rules 1 and 2 read with Section 151 of the CPC)
1. Learned counsel appearing on behalf of the Plaintiff submits that in view of the order passed by the court on 15.05.2019 wherein, by mutual consent of the parties, interim arrangement was arrived at, present application is rendered infructuous and may be disposed of.
2. Recording the aforesaid submission of learned counsel for the Plaintiff, application is disposed of as being infructuous. CS(COMM) 247/2019
3. List on 04.08.2022.
JYOTI SINGH, J MARCH 22, 2022/rk Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:23.03.2022 10:56:01