Delhi High Court - Orders
M/S Cms Computers Ltd And Anr vs Union Of India And Anr on 20 December, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6809/2016
M/S CMS COMPUTERS LTD AND ANR ..... Petitioner
Through: Mr.Vikas Mehta, Advs.
versus
UNION OF INDIA AND ANR ..... Respondent
Through: Mr.Ankit Dwivedi, Adv for R-2.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 20.12.2022
1. A request for adjournment is made on behalf of the proxy counsel for the respondent no.2 on the ground of the arguing counsel being indisposed.
2. At this stage, learned proxy counsel for the respondent no.2 prays that the parties are willing to explore the possibility of an amicable settlement. Learned counsel for the petitioners has no objection to the said request.
3. Accordingly, at joint request of the parties, the matter is referred to the Delhi High Court Mediation and Conciliation Centre. The parties/their authorised representatives will appear before the mediation centre on 10.01.2023
4. List before Court on 05.04.2023.
5. In the meanwhile, the respondents are also granted further six weeks time to file written submission in terms of the earlier orders.
REKHA PALLI, J DECEMBER 20, 2022 sr Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:21.12.2022 14:54:31