Delhi High Court - Orders
Tdi Infrastructure Ltd vs Pradeep Garg on 2 May, 2022
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~10 and 11 (Appellate)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 216/2022 and CM APPL. 12156/2022 (stay)
TDI INFRASTRUCTURE LTD ..... Petitioner
Through: Ms. Kanika Agnihotri and Ms.
Yashodhara Gupta, Advs.
versus
PRADEEP GARG ..... Respondent
Through: Mr. Shailender Dahia, Adv.
with respondent in person
+ CM(M) 217/2022 and CM APPL. 12199/2022
TDI INFRASTRUCTURE LTD ..... Petitioner
Through: Ms. Kanika Agnihotri and Ms.
Yashodhara Gupta, Advs.
versus
PRADEEP GARG ..... Respondent
Through: Mr. Shailender Dahia, Adv.
with respondent in person
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 02.05.2022
1. Ms. Kanika Agnihotri, learned Counsel for the petitioner, submits that the Trial Court record along with complete order-sheets of the Trial Court have been placed on record as directed in para 2 of the order dated 10th March, 2022.
2. It is not forthcoming on the record. Ms. Agnihotri is directed to coordinate with the Registry and have the same placed on record before the next date of hearing.
Signature Not Verified Digitally Signed CM(M) 216/2022 & contd. matter Page 1 of 2 By:SUNIL SINGH NEGI Signing Date:06.05.2022 15:14:333. Mr. Shailender Dahia, learned Counsel for the respondent, submits that he does not seek to file any reply to this petition and the petition may be argued on the basis of material placed on record.
4. List for disposal on 19th July, 2022.
C. HARI SHANKAR, J.
MAY 2, 2022 r.bararia Signature Not Verified Digitally Signed CM(M) 216/2022 & contd. matter Page 2 of 2 By:SUNIL SINGH NEGI Signing Date:06.05.2022 15:14:33