Delhi High Court - Orders
Cement Corporation Of India vs Ashok Parwanda on 29 November, 2023
Author: Prateek Jalan
Bench: Prateek Jalan
$~6 & 7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 5/2011, CM APPL. 14684/2021, 22535/2022 & 41163/2022
CEMENT CORPORATION OF INDIA ..... Appellant
Through: Ms. Tanu Priya Gupta, Advocate.
versus
ASHOK PARWANDA ..... Respondent
Through: Mr. Arihant Jain, Advocate for Mr.
Ms. Shantha Devi Raman,
Advocate.
+ RFA 164/2022, CM APPL. 19453/2022, 19455/2022 &
19457/2022
SH. ASHOK KUMAR PARWANDA (DECEASED) THROUGH
LRS ..... Appellant
Through: Mr. Arihant Jain, Advocate for Mr.
Ms. Shantha Devi Raman,
Advocate.
versus
M/S CEMENT CORPORATION OF INDIA ..... Respondent
Through: Ms. Tanu Priya Gupta, Advocate.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 29.11.2023 The parties were referred to mediation by order dated 07.08.2023. I am informed that they have, unfortunately, been unable to settle their disputes.
RFA 5/2011 & RFA 164/2022 Page 1 of 2This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2023 at 22:02:19 At the request of learned counsel for the appellant in RFA 164/2022, list on 09.04.2024.
PRATEEK JALAN, J NOVEMBER 29, 2023 SS/ RFA 5/2011 & RFA 164/2022 Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2023 at 22:02:19