Delhi High Court - Orders
Rashi Peripherals Pvt. Ltd. (Now Known ... vs Union Of India And Ors on 2 December, 2022
Author: Vibhu Bakhru
Bench: Vibhu Bakhru, Purushaindra Kumar Kaurav
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 15432/2022
RASHI PERIPHERALS PVT. LTD. (NOW KNOWN AS RAS
HI PERIPHERALS LTD.) ..... Petitioner
Through: Mr Vineet Bhatia and Ms
Aannaya Jagannath Mishra,
Advocates.
Versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. Himanshu Pathak, Ms.
Vidhi Gupta, Mr. Tushar Sahu
& Mr. Krishna Kumar, Advs.
for R-1.
Mr. Rajeev Aggarwal, ASC,
GNCTD with Ms. Divyanshi
Bansal & Ms. Shilpa Singh,
Advs. for R-2.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 02.12.2022
1. Issue notice.
2. Mr. Himanshu Pathak, learned counsel appearing for respondents no.1 and Mr. Rajeev Aggarwal, learned counsel appearing for respondent no.2 accept notice.
3. The learned counsels seek time to file the reply.
4. Let the same be filed within a period of two weeks from today.
5. List on 13.02.2023.
VIBHU BAKHRU, J PURUSHAINDRA KUMAR KAURAV, J DECEMBER 2, 2022/'gsr' Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:03.12.2022