Delhi High Court - Orders
I.P. Kwatra vs Edcil (I) Ltd on 22 December, 2022
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11418/2009
I.P. KWATRA ..... Petitioner
Through: Mr. Tushar Mehajan, Mr.
Rohan Yadav, Mr. Bhaavan
Mahajan, Advocates
(M:8802290930)
versus
EDCIL (I) LTD. ..... Respondent
Through: Mr. Chandan Prajapati, proxy
counsel for Ms. Shobha Gupta,
Advocate
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 22.12.2022 [Physical Hearing/ Hybrid Hearing]
1. Ld. counsel appears on behalf of respondent and submits that main counsel is in some personal difficulty.
2. Though counter affidavit is stated to have been filed, the same is not on record. Let the respondent take steps to have the counter affidavit placed on record. Ld. counsel for petitioner submits that he does not wish to file any rejoinder thereto. It is further submitted that petitioner has filed written submissions, however, the same are not on record. Let the counsel take steps to bring on record the written submissions.
3. Liberty is also granted to respondent to file written submissions before the next date of hearing.
Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:29.12.2022 14:31:194. List on 31.01.2023.
MINI PUSHKARNA, J DECEMBER 22, 2022 au Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:29.12.2022 14:31:19