Delhi High Court - Orders
Ansal Properties & Infrastructure Ltd vs Centre For Development Of Telematics on 2 March, 2022
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~24 and 25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 397/2019
ANSAL PROPERTIES &
INFRASTRUCTURE LTD ..... Petitioner
Through Mr. Vikas Goel, Mr Ritesh
Sharma and Mr. Vivek Gupta, Advocates
versus
CENTRE FOR DEVELOPMENT
OF TELEMATICS ..... Respondent
Through Mr. Prateek, Advocate
+ O.M.P. (COMM) 209/2020
ANSAL PROPERTIES
& IFRASTRUCTURE LTD ..... Petitioner
Through Mr. Vikas Goel, Mr Ritesh
Sharma and Mr. Vivek Gupta, Advocates
versus
CENTRE FOR DEVELOPMENT
OF TELEMATICS (C-DOT) & ANR ..... Respondents
Through Mr. Prateek, Advocate
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 02.03.2022
1. An adjournment is sought on behalf of learned Counsel for the respondents on the ground that he is indisposed.
2. Renotify for disposal at the end of the board on 7th April, 2022.
C.HARI SHANKAR, J MARCH 2, 2022/r.bararia Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:04.03.2022 16:19