Delhi High Court - Orders
Aimil Ltd vs Satinder Gulati on 12 July, 2022
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~20 (Appellate)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 204/2019, CM APPL. 11480/2019 (Stay) and CM APPL.
22964/2019 (Modification of order dt. 12-03-2019)
AIMIL LTD ..... Appellant
Through: Dr. Arun Mohan, Sr. Advocate,
with Mr. Danish Aftab Chowdhury, Ms.
Ritika Choubey and Ms. Swastika Singh,
Advocates
versus
SATINDER GULATI ..... Respondent
Through: Ms. Shreya Gupta, Adv.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 12.07.2022
1. List for disposal on 18th November 2022.
2. Both sides are directed to place on record short notes of their respective written submissions not exceeding five pages accompanied by duly indexed compilation of any judicial authorities on which they may seek to place reliance at least 48 hours in advance of the next date of hearing after exchanging copies with each other. Written submissions and compilations may be filed in the Registry as well as placed on record by way of email to the Court Master at least 24 hours in advance of the next date of hearing.
C. HARI SHANKAR, J JULY 12, 2022 r.bararia Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:13.07.2022 18:13:09