Delhi High Court - Orders
Electrosteel Steels Limited vs Union Of India & Ors on 16 January, 2023
$~14.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3321/2017 and C.M. No. 14519/2017
ELECTROSTEEL STEELS LIMITED ..... Petitioner
Through: Mr. Aseem Chaturvedi, Advocate
with Mr. Milind Sharma and
Mr. Harsh Makhija, Advocates.
versus
UNION OF INDIA & ORS ..... Respondents
Through: Mr. Kirtiman Singh CGSC with
Mr. Wazir Ali Noor, Ms. Kunjala
Bhardwaj, Ms. Vidhi Jain,
Mr.Madhav Bajaj and Ms. Durgesh
Nandini, Advocates for UOI.
CORAM:
HON'BLE MR. JUSTICE GAURANG KANTH
ORDER
% 16.01.2023 The hearing has been conducted through hybrid mode (physical and virtual hearing).
Learned counsel for the respondents seeks and is granted four weeks‟ time to file an additional affidavit.
List on 01.08.2023.
Learned counsel for the petitioner states that the name of the petitioner has changed from Electrosteel Steels Limited to ESL Steels Limited and that he intends to move an application in that regard.
Signature Not Verified Digitally Signed By:RITU DHIRANIA Signing Date:18.01.2023 17:27:32Let an appropriate application along with amended Memo of Parties be filed within a period of one week from today.
GAURANG KANTH, J JANUARY 16, 2023 N3 Signature Not Verified Digitally Signed By:RITU DHIRANIA Signing Date:18.01.2023 17:27:32