Delhi High Court - Orders
Vijay Malhan vs Uoi & Ors on 14 January, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2903/2003
VIJAY MALHAN ..... Petitioner
Through: Ms. Srishti Agnihotri and Ms. Sanjana
Grace Thomas, Advs.
versus
UOI & ORS. ..... Respondents
Through: Ms. Saroj Bidawat, Adv. for UOI.
Ms. Kittu Bajaj, Adv. for Oriental
Bank of Commerce.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 14.01.2022 [VIA VIDEO CONFERENCING] CM. APPL. 2599/2022 Since the amendments proposed are formal in nature and are not opposed, the application is allowed. The Court takes note of the fact that amended memo of parties already forms the part of the record.
In view of the above, application stands disposed of. W.P.(C) 2903/2003 Acceding to the request of Ms. Bajaj, learned counsel for the respondents who prays for time to reconstruct her record, this matter shall stand adjourned today to be listed again on 25.01.2022 in the category of "End of Board" matters.
YASHWANT VARMA, J.
JANUARY 14, 2022/neha Signature Not Verified Digitally Signed By:BHAWNA Signing Date:17.01.2022 15:25:20