Delhi High Court - Orders
M/S Huawei Telecommunications (India) ... vs Union Of India & Anr on 14 January, 2019
Author: V. Kameswar Rao
Bench: Chief Justice, V. Kameswar Rao
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2640/2017, CM No. 11458/2017
M/S HUAWEI TELECOMMUNICATIONS (INDIA) CO. PVT.
LTD.
..... Petitioner
Through: Mr. Gunjan Kumar, Adv.
versus
UNION OF INDIA & ANR
..... Respondent
Through: Mr. Aditya Madaan, Adv. for
Mr. Jasmeet Singh, CGSC for UOI
Mr. Keshav Mohan, Adv. with
Mr. Piyush Chaudhury, Adv. for R-2
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 14.01.2019 A request for adjournment is made on behalf of Mr. Jasmeet Singh. As prayed, list on 19th February, 2019.
In the meanwhile, parties are at liberty to file their additional pleadings before the next date of hearing.
CHIEF JUSTICE V. KAMESWAR RAO, J JANUARY 14, 2019/ak