Delhi High Court - Orders
M/S Ircon International Limited vs Union Of India Railway Coach Factory on 27 September, 2019
Author: J.R. Midha
Bench: J.R. Midha
$~O-16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 362/2019
M/S IRCON INTERNATIONAL LIMITED ..... Petitioner
Through: Mr. (appearance not given),
Advocate.
versus
UNION OF INDIA RAILWAY COACH FACTORY..... Respondent
Through: Mr. Rajan Sabharwal and Ms. Dipti
Jain and Ms. Bhavya, Advocates for
R4.
CORAM:
HON'BLE MR. JUSTICE J.R. MIDHA
ORDER
% 27.09.2019 Further time is sought to file the reply. Let the same be filed within three weeks. Rejoinder within three weeks thereafter.
List on 03rd December, 2019.
J.R. MIDHA, J.
SEPTEMBER 27, 2019 ak