Delhi High Court - Orders
I.P. Kwatra vs Edcil (I) Ltd & Anr on 30 April, 2024
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11418/2009, CM APPL. 2329/2011 & CM APPL.
36639/2021
I.P. KWATRA ..... Petitioner
Through: Mr. Tushar Mahajan and Mr.
Bhaavan Mahajan, Advocates
versus
EDCIL (I) LTD & ANR ..... Respondents
Through: Mr. Kawirangbou Charenamei, proxy
counsel
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 30.04.2024 (The proceeding has been conducted through Hybrid Mode)
1. Mr. Kawirangbou Charenamei, proxy counsel appearing for the respondents submits that counsel for the respondents Ms. Shobha Gupta has been designated as Senior Advocate and as such she would not be able to assist this Court in that capacity. He submits that the respondents need to engage a new counsel for which some time may be granted.
2. In view of the submissions, list the matter on 01.10.2024.
3. It is made clear that on the next date of hearing, the respondents should ensure the presence of a counsel to argue the matter.
TUSHAR RAO GEDELA, J APRIL 30, 2024 Aj This is a digitally signed order.
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