Delhi High Court - Orders
M/S. Steel Authority Of India Ltd. & Ors vs Shri Narender Kumar Sharma on 9 November, 2020
Author: Jyoti Singh
Bench: Jyoti Singh
$~A-17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 229/2020 & CM APPL. 21055/2020
M/S. STEEL AUTHORITY OF INDIA LTD. & ORS. ..... Appellants
Through: Mr. Sachin Datta, Sr. Advocate with
Mr. Sharat Kapoor, Ms. Madhu
Panwar & Mr. Abhinav Wadhwa,
Advocates
versus
SHRI NARENDER KUMAR SHARMA ..... Respondent
Through: Mr. Anil Pruthi, Advocate
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 09.11.2020 Hearing has been conducted through Video Conferencing. Mr Anil Pruthi, Advocate appearing on behalf of the Respondent seeks some more time to file reply.
Mr. Sachin Datta Learned Senior Counsel for the Appellants does not oppose the adjournment.
Reply be filed within six weeks from today. Rejoinder thereto, if any, be filed before the next date of hearing.
Respondent shall remain bound by the undertaking given to this Court on 14.09.2020, till the next date of hearing.
List on 1st March, 2021.
JYOTI SINGH, J NOVEMBER 9, 2020/rd