Delhi High Court - Orders
Kranti Arora vs Digjam Ltd on 12 January, 2023
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait, Neena Bansal Krishna
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA(OS) 7/2011, CM APPL. 43534/2021
KRANTI ARORA ..... Appellant
Through: Mr. Rajiv Dutta, Sr. Advocate along
with Mr. Siddharth Dutta and Ms.
Gunjan Malhotra, Advocates.
versus
DIGJAM LTD ..... Respondent
Through: Learned counsel (appearance not
given).
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 12.01.2023
1. Learned counsel for the respondent seeks adjournment on the ground that he is unwell today.
2. On his request, renotify on 13.02.2023 under the same caption.
SURESH KUMAR KAIT, J NEENA BANSAL KRISHNA, J JANUARY 12, 2023/va Signature Not Verified Digitally Signed By:PRIYANKA ANEJA Signing Date:13.01.2023 15:29:16