Delhi High Court - Orders
Tata Sons Limited vs Greenpeace International & Anr on 2 March, 2020
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 44/2017, IA 4893/2013
TATA SONS LIMITED ..... Plaintiff
Through: Mr. Pravin Anand, Mr.A. Sreekumar
and Mr.Akshay Agarwal, Advs.
versus
GREENPEACE INTERNATIONAL & ANR ..... Defendants
Through: Ms. Vrinda Grover, Mr.Soutik
Banerjee, Mr.Shafiq Ahmed and Ms.
Ratna Appnender, Advs. for D1.
Ms.Savni Endlaw and Mr.Sohrab
Singh, Advs. for D2.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 02.03.2020 Request for adjournment is made on behalf of the learned counsel for the defendants on the ground that arguing counsel is out of station.
At request, list on May 20, 2020.
V. KAMESWAR RAO, J.
MARCH 02, 2020/neelam