Delhi High Court - Orders
I.P. Kwatra vs Edcil (I) Ltd & Anr on 11 January, 2024
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11418/2009
I.P. KWATRA ..... Petitioner
Through: Mr. Tushar Mahajan, Advocate
versus
EDCIL (I) LTD & ANR ..... Respondent
Through: Mr. Kawirangbou, Advocate
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 11.01.2024 (The proceeding has been conducted through Hybrid Mode)
1. Mr. Kawirangbou appears for Ms. Shobha Gupta, learned counsel for respondent no.1 and submits that Ms. Gupta is under the weather and will not be able to assist the Court today and seeks a short accommodation on this ground.
2. Mr. Tushar Mahajan, learned counsel appearing for the petitioner has not objection except to submit that the matter is old and may be taken up at the earliest.
3. Written submissions on behalf of the petitioner have been filed and are on record. No written submissions have been filed on behalf of the respondents.
4. Respondents may file the written synopsis not exceeding two pages within three days from today, failing which the right to file written synopsis shall stand closed.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/01/2024 at 07:55:18
5. List for hearing on 30.04.2024 in first ten matters.
TUSHAR RAO GEDELA, J JANUARY 11, 2024 Aj This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/01/2024 at 07:55:18