Delhi High Court - Orders
Rajesh Arora & Ors vs Kamaljeet Singh Ahluwalia & Ors on 5 February, 2021
Author: Talwant Singh
Bench: Talwant Singh
$~A-5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1218/2018& OA 17/2020, IA 16671/2019,
18271/2019
RAJESH ARORA & ORS. ..... Plaintiffs
Through: None.
versus
KAMALJEET SINGH AHLUWALIA & ORS...... Defendant
Through: Mr. Sameer Chaudhary, Mr.
Preetpal Singh & Mr. Aaryan
Sharma, Advs.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 05.02.2021 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic.
Learned counsel for defendant submits that the evidence in this matter is over and the matter is ripe for final arguments.
Both the parties may file brief note of submissions not exceeding two to three pages with proper font size and margins, along with copies of the relevant citations and extract of the documents duly paginated, highlighted and flagged, on which they wish to rely upon, after exchanging the same with each other, within four weeks from today.
CS(COMM) 1218/2018 Page 1 of 1List this matter for arguments on 30th April, 2021.
The date of 24th March, 2021, stands cancelled.
TALWANT SINGH, J FEBRUARY 05, 2021/nk Click here to check corrigendum, if any CS(COMM) 1218/2018 Page 2 of 2