Delhi High Court - Orders
Srs Investments Bengal Tiger Ltd vs Mr. Rahul Todi & Ors on 25 February, 2021
Author: Najmi Waziri
Bench: Najmi Waziri
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 749/2020 & CM APPL. 29289/2020
SRS INVESTMENTS BENGAL TIGER LTD. ..... Petitioner
Through: Mr. Tejas Karia and Ms. Avlokita
Rajvi, Advocates.
versus
MR. RAHUL TODI & ORS. ..... Respondents
Through: Mr. Pradeep Aggarwal and Mr. Arjun
Aggarwal, Advocate for R-1, R-3 to
R-8.
Mr. Anish Shah, Advocate for R-9.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
ORDER
% 25.02.2021 The hearing was conducted through video conferencing. 1 R-2 is stated to have passed away on 08.02.2021. 2 The learned counsel for the respondents seek and are granted four weeks' time to file a reply.
3 Rejoinder, if any, be filed before the next date. 4 Mr. Aggarwal submits that till the next date, no measures shall be taken which could possibly prejudice the interests of the parties. 5 List on 20.07.2021.
Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:26.02.2021 10:59:406 The order be uploaded on the website forthwith.
NAJMI WAZIRI, J FEBRUARY 25, 2021 RW Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:26.02.2021 10:59:40