Delhi High Court - Orders
Tulsyan Rice Mill Pvt. Ltd vs R.R. Enterprises & Ors on 16 January, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 520/2019 & I.A. 13048/2019
TULSYAN RICE MILL PVT. LTD. ..... Plaintiff
Through: Mr. B. Venkatraman, Advocate.
versus
R.R. ENTERPRISES & ORS. ..... Defendants
Through: Ms. Aisha, Advocate for D-1 & 2.
Ms. Kirti Mewar, Advocates for D-3
& 4.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 16.01.2024 I.A. 288/2020(seeking leave to deliver interrogatories to Defendants No. 1 and 2)
1. Since 20th January, 2023, the application is not being argued by Plaintiff. Today, Mr. B. Venkatraman, counsel for Plaintiff, requests for an adjournment on the ground that he has received instructions from his senior counsel to appear today and therefore, due to paucity of time, he could not prepare to address arguments.
2. Request for adjournment is allowed, subject to payment of costs of INR 5,000/ to be paid to Delhi State Legal Services Authority.
3. At request, re-notify on 08th April, 2024.
SANJEEV NARULA, J JANUARY 16, 2024/d.negi This is a digitally signed order.
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