Delhi High Court - Orders
Citizen Watch Co. Ltd vs Dinesh Kumar Laxman Bhai Virda on 6 May, 2022
Author: Jyoti Singh
Bench: Jyoti Singh
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 56/2015
CITIZEN WATCH CO. LTD. ..... Plaintiff
Through: Mr. Sushant Singh and Mr. Kunal
Khanna, Advocates
versus
DINESH KUMAR LAXMAN BHAI VIRDA ..... Defendant
Through: Ms. Neha Kapoor and Mr. Sitesh
Narayan Singh, Advocates
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 06.05.2022 On the last date of hearing, learned counsel appearing on behalf of the Defendant requested for an adjournment which was strenuously opposed by learned counsel appearing on behalf of the Plaintiff. Matter was adjourned for today making it clear to counsel for the Defendant that no further adjournment shall be granted.
Yet again, a request for adjournment is made on the ground that Mr. S.P. Mehta, learned counsel for the Defendant, is unwell and suffering from symptoms of Covid-19.
At request of learned counsel for the Defendant for adjournment made on the ground of illness of the counsel appearing on its behalf, matter is listed for final hearing on 17.05.2022.
It is made clear that under no circumstances, adjournment shall be given in the matter, on the next date.
JYOTI SINGH, J MAY 06, 2022/yg Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:10.05.2022 16:22:51