Delhi High Court - Orders
Rcc Infraventures Limited vs Dmi Finance Private Limited & Anr on 12 October, 2020
Author: Rekha Palli
Bench: Rekha Palli
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 249/2020
RCC INFRAVENTURES LIMITED ..... Petitioner
Through Mr.Mohit Seth, Adv.
versus
DMI FINANCE PRIVATE LIMITED & ANR. ..... Respondents
Through None for R-1.
Mr.Siddharth Khattar, Adv. For R-2
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 12.10.2020
1. An adjournment slip has been moved by the petitioner, even though there is no justification for adjourning the matter any further as similar request was made on the last date of hearing as well.
2. In the interest of justice, adverse orders are deferred.
3. List on 02.11.2020.
REKHA PALLI, J.
OCTOBER 12, 2020 dkb Signature Not Verified DigitallySigned By:MANJU BHATT Signing Date:12.10.2020 21:35:00