Delhi High Court - Orders
Cmc Limited vs Gita Rawar And Anr on 4 May, 2022
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~95(Appellate)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1440/2012
CMC LIMITED ..... Petitioner
Through: None
versus
GITA RAWAR AND ANR ..... Respondents
Through: Mr. Shreyansh Rathi, Adv. for R-2
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 04.05.2022
1. Learned Counsel for Respondent 2 submits that, with the passage of time, the petitioner and Respondent 2 have more or less, merged under one management and that there is therefore the possibility of an amicable resolution of the disputes.
2. There is no appearance on behalf of the petitioner or on behalf of Respondent 1. Issue court notice without process fee to learned Counsel for the petitioner and Respondent 1, returnable on 23rd September, 2022.
3. In the meanwhile, the parties may attempt to amicably resolve their disputes.
C.HARI SHANKAR, J MAY 4, 2022/kr Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:06.05.2022 18:20:06