Delhi High Court - Orders
M/S Karlstorz Endoscopy India Pvt. Ltd vs Shri Azad Singh Negi on 24 August, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:25.08.2021 16:17:56
$~1 and 2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5529/2021 and CM APPL. 17145/2021
M/S KARLSTORZ ENDOSCOPY INDIA PVT. LTD. ..... Petitioner
Through: Mr. Raj Birbal, Sr. Advocate with
Ms. Raavi Birbal, Advocate.
versus
SHRI AZAD SINGH NEGI ..... Respondent
Through: Mr. S. B. Sheely, Advocate.
2 WITH
+ W.P.(C) 5531/2021 and CM APPL. 17149/2021
M/S KARL STORZ ENDOSCOPY INDIA PVT. LTD. ..... Petitioner
Through: Mr. Raj Birbal, Sr. Advocate with
Ms. Raavi Birbal, Advocate.
versus
SHRI PRATAP SINGH NEGI ..... Respondent
Through: Mr. S. B. Sheely, Advocate.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 24.08.2021
1. This hearing has been done through video conferencing.
2. Mr. S. B. Sheely, ld. Counsel has entered appearance on behalf of the Respondent. Let counter affidavit be filed within four weeks. Rejoinder thereto, if any, be filed within four weeks thereafter.
3. Litigation expenses of Rs. 15,000/- in each of these matters is directed to be paid within two weeks through Mr. Sheely, ld. Counsel for the Respondent.
4. List on 3rd December, 2021.
5. Interim orders to continue.
PRATHIBA M. SINGH, J.
AUGUST 24, 2021 MR/AD