Delhi High Court - Orders
Brand Equity Treaties Limited vs The Union Of India & Ors on 27 February, 2020
Bench: Vipin Sanghi, Sanjeev Narula
$~19.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11040/2018 and CM APPL. 42982/2018
BRAND EQUITY TREATIES LIMITED
..... Petitioner
Through: Mr. Abhishek A. Rastogi, Advocate.
versus
THE UNION OF INDIA & ORS.
..... Respondent
Through: Ms. Shiva Lakshmi, CGSC.
Mr. Amit Bansal, SSC with
Ms.Vipasha Mishra, Advocate for
respondent No. 3.
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 27.02.2020 The Hon'ble Division Bench could not assemble today as Vipin Sanghi, J. is on leave.
List on 02.03.2020.
BY ORDER COURT MASTER FEBRUARY 27, 2020 kd