Delhi High Court - Orders
Patel Engineering Limited & Anr vs Union Of India And Anr on 18 April, 2022
Author: Vipin Sanghi
Bench: Navin Chawla, Vipin Sanghi
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3333/2022 & CM APPL. 9699/2022
PATEL ENGINEERING LIMITED & ANR.
..... Petitioners
Through: Mr.Sandeep Sethi, Sr. Adv. &
Mr.Dayan Krishnan, Sr. Adv. with
Mr.Rishi Agrawala, Mr.Sanjeevi
Seshadri, Mr.Sukrit Seth, Ms.Shruti
Arora & Mr.Akshit Mago, Advs.
versus
UNION OF INDIA AND ANR.
..... Respondents
Through: Mr.Rajesh Gogna, CGSC for UOI
with Ms.Priya Singh & Mr.Pranjal
Soni, Advs.
Mr.Tarkeshwar Nath, Mr.Harshit
Singh & Mr.Lalit Mohan, Advs. for
R-2.
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 18.04.2022 The learned counsels for the respondents seek time to file their counter affidavits. Let the same be filed within a period of four weeks. Rejoinder affidavit, if any, be filed before the next date of hearing.
List on 24th November, 2022.
VIPIN SANGHI, ACJ NAVIN CHAWLA, J APRIL 18, 2022/rv Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:19.04.2022 18:32:00