Delhi High Court - Orders
New Delhi Televisions Ltd vs Union Of India And Anr on 19 October, 2023
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 296/1998
NEW DELHI TELEVISIONS LTD. ..... Plaintiff
Through: Mr. Sanjay Gupta, Ms. Sharmistha
Ghosh, Advs. (M: 9818270223,
Email:[email protected])
versus
UNION OF INDIA AND ANR. ..... Defendants
Through: Ms. Shruti Sharma, Mr. Saket
Chandra, Advs.
CORAM:
Dr. JAGMINDER SINGH (DHJS) JOINT REGISTRAR (JUDICIAL)
ORDER
% 19.10.2023 Today, the cost of Rs. 20,000 has been paid in compliance with previous order.
Matter is fixed for DE. However, learned counsel for plaintiff submitted that inadvertently in the affidavit filed on behalf of the witness, certain documents are shown as exhibited despite the fact that they are neither admitted nor their originals are with the witness or in the record.
At this, learned counsel for defendants requested for an adjournment to file a fresh affidavit after clarifying the marking of the documents.
Hence, time is granted. Put up for filing the fresh affidavit as requested with advance copy to opposite party and for DE on 12.12.2023.
Dr. JAGMINDER SINGH (DHJS) JOINT REGISTRAR (JUDICIAL) OCTOBER 19, 2023/sms This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/10/2023 at 03:32:37