Delhi High Court - Orders
Delhi Transport Corporation vs M/S Cmc Ltd & Anr on 30 April, 2026
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO 565/2018 and CM APPL. 53001/2018
DELHI TRANSPORT CORPORATION .....Appellant
Through: Ms.AlizaAlam, Mr.Nitesh Kumar and
Mr.MohnishSehrawat, Advocates
versus
M/S CMC LTD & ANR .....Respondents
Through:Mr.Rishi Ojha, Advocate
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 30.04.2026
1. Ms.Aliza Alam, learned counsel for the appellant, while appearing through V.C., seeks an adjournment on the ground of her indisposition. Learned counsel for the respondents also prays for an adjournment stating that the arguing counsel is indisposed.
2. List on 01.09.2026.
MANOJ KUMAR OHRI, J APRIL 30, 2026 na This is a digitally signed order.
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