National Seeds Corporation Ltd. And Anr vs Ram Avtar Gupta on 11 July, 2022

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Delhi High Court - Orders

National Seeds Corporation Ltd. And Anr vs Ram Avtar Gupta on 11 July, 2022

Bench: Neena Bansal Krishna

                          $~6
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     O.M.P. (COMM) 79/2022 & I.As. 1776/2022, 1777/2022
                                NATIONAL SEEDS CORPORATION LTD. AND ANR.
                                                                                        ..... Petitioners
                                                     Through:     Ms. Kritika Nagpal, Advocate.
                                                     versus
                                RAM AVTAR GUPTA                                           ..... Respondent
                                                     Through:     Ms. Bharti Tyagi & Mr. Vikash
                                                                  Kumar, Advocates.
                                CORAM:
                                HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
                                                     ORDER

% 11.07.2022

1. Learned counsel for the respondent submits that the copy of the petition has not been supplied to her by the counsel for the petitioners till date.

2. Counsel for the petitioners is directed to supply the copy of the complete paper book of the petition to the counsel for the respondent within two days, whereafter the reply on behalf of the respondent be filed within 15 days with the copy to the counsel for the petitioners. Rejoinder thereto, if any, be filed within 15 days thereafter.

3. List for arguments on 19th September, 2022. I.A. 5754/2022 (U/S 151 of CPC for release of amount deposited by the petitioner)

1. The present application has been filed under Section 151 of the Code of Civil Procedure, 1908 on behalf of the respondent seeking release of money deposited by the petitioner in terms of the Order dated 02nd February, 2022 in the name of respondent.

Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:12.07.2022 18:37:33

2. Issue notice.

3. Learned counsel for the petitioners accepts notice.

4. Learned counsel for the petitioners seeks some time to file the reply.

5. Let reply be filed within one week with the copy to opposite counsel.

6. List on 19th September, 2022.

NEENA BANSAL KRISHNA, J JULY 11, 2022 S.Sharma Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:12.07.2022 18:37:33

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Delhi High Court - Orders