Delhi High Court - Orders
Cement Corporation Of India vs Ashok Parwanda on 9 April, 2024
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~192 and 193
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 5/2011, CM APPL. 14684/2021, CM APPL. 22535/2022
and CM APPL. 41163/2022
CEMENT CORPORATION OF INDIA ..... Appellant
Through: Mr. Kartikeya Tripathi and Ms.
Khushi Sharma, Advs.
versus
ASHOK PARWANDA ..... Respondent
Through: Mr. Arihant Jain, Adv. for Ms.
Shantha Devi Raman, Adv.
+ RFA 164/2022, CM APPL. 19453/2022, CM APPL.
19455/2022 and CM APPL. 19457/2022
SH. ASHOK KUMAR PARWANDA
(DECEASETD) THROUGH LRS ..... Appellant
Through: Mr. Arihant Jain, Adv. for Ms.
Shantha Devi Raman, Adv.
versus
M/S CEMENT CORPORATION OF INDIA ... Respondent
Through: Mr. Kartikeya Tripathi and Ms.
Khushi Sharma, Advs.
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 09.04.2024
1. An adjournment is sought on the ground of non-availability of learned Counsel, who has to appear on behalf of the CCI.
2. List for hearing and disposal on 29 August 2024.
RFA 5/2011,& cont. matters Page 1 of 2This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/04/2024 at 02:29:57
3. Both sides are directed to place on record short notes of their respective submissions not exceeding five pages each, after exchanging copies with each other at least a week in advance of the next date of hearing.
C.HARI SHANKAR, J APRIL 9, 2024 rb Click here to check corrigendum, if any RFA 5/2011,& cont. matters Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/04/2024 at 02:29:57