Delhi High Court - Orders
Cement Corporation Of India vs Ashok Parwanda on 4 November, 2025
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~199 & 200
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 5/2011 & CM APPL. 14684/2021, CM APPL. 22535/2022, CM
APPL. 41163/2022
CEMENT CORPORATION OF INDIA .....Appellant
Through: Ms. Tanupriya Gupta and Ms. Khushi
Sharma, Advocates.
versus
ASHOK PARWANDA .....Respondent
Through: Ms. Shantha Devi Raman and Mr.
Arihant Jai, Advocates.
+ RFA 164/2022 & CM APPL.19453/2022, CM APPL.19455/2022,
CM APPL.19457/2022
SH. ASHOK KUMAR PARWANDA (DECEASETD) THROUGH
LRS .....Appellant
Through:
versus
M/S CEMENT CORPORATION OF INDIA .....Respondent
Through: Ms. Tanupriya Gupta and Ms. Khushi
Sharma, Advocates.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 04.11.2025 The matter has been received upon marking by Hon'ble the Chief Justice.
Ms. Shantha Devi Raman, learned counsel appearing for respondent in RFA No. 5/2011 submits, that they are being led by Mr. Arun Mohan, learned senior counsel; and the matter may be placed for hearing on a subsequent date.
RFA 5/2011 & Connected Page 1 of 2This 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 10/11/2025 at 20:42:48 Written synopses have been filed by the parties in RFA No. 164/2022. In view of the above, re-notify on 11th March 2026.
ANUP JAIRAM BHAMBHANI, J NOVEMBER 4, 2025 V.Rawat RFA 5/2011 & Connected Page 2 of 2 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 10/11/2025 at 20:42:48