Delhi High Court - Orders
M/S Sunglo Engineering India Pvt. Ltd vs The State & Anr on 20 December, 2021
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 3/2021
M/S SUNGLO ENGINEERING INDIA PVT. LTD...... Petitioner
Through: Mr. V.S. Dubey, Advocate.
versus
THE STATE & ANR. ..... Respondents
Through Mr. Sanjeev Sabharwal, APP for
State.
Ms. Shruti Tiwari, Advocate for
respondent No.2.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 20.12.2021
1. During the course of submissions, learned counsel for the petitioner submits that he is encountering connectivity issues and seeks an adjournment to appear physically in the Court.
2. Learned counsel for the respondent No.2 submits that she does not wish to file Reply and will straightaway argue the present matter.
3. Renotify on 21.12.2021.
4. In the meantime, short written submissions/relied upon case law(s), if any, be filed by the learned counsels for the parties.
MANOJ KUMAR OHRI, J DECEMBER 20, 2021/ga Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:SANGEETA ANAND Signing Date:23.12.2021 15:43:58