Delhi High Court - Orders
Twitter Inc vs Tata Sia Arilines Limited & Ors on 3 June, 2022
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 154/2022 & CM APPL. 28050/2022, CM APPL.
28051/2022, CM APPL. 28052/2022, CM APPL. 28053/2022, CM
APPL. 28054/2022
TWITTER INC ..... Appellant
Through: Mr. Ravi Gupta, Sr. Adv. with
Ms. Shloke Narayanar and Mr. Ankit
Agarwal, Advs.
versus
TATA SIA ARILINES LIMITED & ORS ..... Respondents
Through: Mr. Achuthan Sree Kumar &
Mr. Apoorv Bansal, Advs. for R-1 &
2.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 03.06.2022
1. Issue notice.
2. Learned counsel appearing for the respondents accepts notice.
3. He states that the parties are endeavouring to resolve the disputes amicably.
4. List on 12.07.2022.
5. It is clarified that the appellant is also at liberty to approach the learned Single Judge as one of his principal grievance is that it is not a party to the proceeding and was not heard.
VIBHU BAKHRU, J AMIT MAHAJAN, J JUNE 3, 2022/KDK Signature Not Verified Digitally Signed By:HARMINDER KAUR Signing Date:04.06.2022 19:46:43