Delhi High Court - Orders
Dsiidc vs Hr Builders on 29 January, 2019
Author: Navin Chawla
Bench: Navin Chawla
$~8 & 9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 312/2018 & I.A. No.9696/2018 (Stay)
DSIIDC ..... Petitioner
Through Ms.Ishita Nagpaul, Adv.
versus
HR BUILDERS ..... Respondent
Through Mr.Avinash Trivedi and Mr.Umesh
Kashyap, Advs.
+ O.M.P. (COMM) 324/2018
H.R. BUILDERS ..... Petitioner
Through Mr.Avinash Trivedi and Mr.Umesh
Kashyap, Advs.
versus
DELHI STATE INDUSTRIAL & INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD. ..... Respondent
Through Ms.Ishita Nagpaul, Adv.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 29.01.2019 A request for adjournment is made on behalf of the counsel for DSIIDC on the ground that the daughter of the counsel is unwell.
At his request, relist on 27th February, 2019.
NAVIN CHAWLA, J JANUARY 29, 2019/Arya