Delhi High Court - Orders
M/S Schenck Process Solutions India ... vs Gail India Limited & Anr on 31 May, 2023
Author: Satish Chandra Sharma
Bench: Chief Justice, Talwant Singh
$~1.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7921/2023 & C.M. Nos. 30569/2023, C.M. No. 30570/2023
M/S SCHENCK PROCESS SOLUTIONS INDIA PRIVATE
LIMITED ..... Petitioner
Through: Mr. Arvind Nayar, Sr. Advocate with
Mr. Parveen Arora, Ms. Aishwarya
Kaushiq, Mr. Pranav Wahi, Mr.
Akshay Joshi and Mr. Shubham
Pandey, Advocates.
versus
GAIL INDIA LIMITED & ANR. ..... Respondent
Through: Mr. Ajit Pudussery, Mr. Vijay,
Advocates for R-1.
Mr. Sandeep Kr. Mahapatra, Mr.
Sugam Kumar Jha and Ms. Osheen
Verma, Advocates for R-2.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 31.05.2023 Issue notice. Learned Counsel for the Respondent accepts notice. Let a reply be filed within 6 weeks. List on 22.08.2023.
SATISH CHANDRA SHARMA, CJ TALWANT SINGH, J MAY 31, 2023 N.Khanna This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 08/10/2023 at 05:37:11