Delhi High Court - Orders
Vasudev Jewellers (P) Ltd vs Kashish Rastogi on 12 April, 2022
Author: Anoop Kumar Mendiratta
Bench: Anoop Kumar Mendiratta
$~32 to 36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 400/2019
VASUDEV JEWELLERS (P) LTD. ..... Appellant
Through: Mr.Kartik Lahoti and Ms.Madhur
Jhavar, Advocates.
versus
KASHISH RASTOGI ..... Respondent
Through: Mr.Kuldeep Kumar and Mr.Varun
Goswami, Advocates.
+ CRL.A. 401/2019
VASUDEVA JEWELLERS (P) LTD. ..... Appellant
Through: Mr.Kartik Lahoti and Ms.Madhur
Jhavar, Advocates.
versus
KASHISH RASTOGI & ORS. ..... Respondents
Through: Mr.Kuldeep Kumar and Mr.Varun
Goswami, Advocates.
+ CRL.A. 402/2019
VASUDEVA JEWELLERS (P) LTD. ..... Appellant
Through: Mr.Kartik Lahoti and Ms.Madhur
Jhavar, Advocates.
versus
KAMLESH RASTOGI ..... Respondent
Through: Mr.Kuldeep Kumar and Mr.Varun
Goswami, Advocates.
+ CRL.A. 403/2019
VASUDEVA JEWELLERS (P) LTD. ..... Appellant
Through: Mr.Kartik Lahoti and Ms.Madhur
Jhavar, Advocates.
versus
KASHISH RASTOGI ..... Respondent
Through: Mr.Kuldeep Kumar and Mr.Varun
Goswami, Advocates.
+ CRL.A. 404/2019
VASUDEVA JEWELLERS (P) LTD. ..... Appellant
Through: Mr.Kartik Lahoti and Ms.Madhur
Jhavar, Advocates.
Signature Not Verified
Digitally Signed
By:DINESH CHANDRA
Signing Date:13.04.2022
01:02:04
versus
KASHISH RASTOGI ..... Respondent
Through: Mr.Kuldeep Kumar and Mr.Varun
Goswami, Advocates.
CORAM:
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 12.04.2022 Learned counsel for the petitioner submits that steps have been taken for filing of vakalatnama on record in aforesaid connected matters.
It is further informed that the earlier authorized representative of the appellant has expired and necessary steps in this regard are also being taken.
At request of learned counsel for the petitioner, list on 12.09.2022.
ANOOP KUMAR MENDIRATTA, J APRIL 12, 2022/R Signature Not Verified Digitally Signed By:DINESH CHANDRA Signing Date:13.04.2022 01:02:04