Delhi High Court - Orders
Brompton Lifestyle Brands Pvt Ltd vs Riveria Commercial Developers Ltd on 9 February, 2023
Author: Najmi Waziri
Bench: Najmi Waziri, Sudhir Kumar Jain
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA(OS)(COMM) 1/2023
BROMPTON LIFESTYLE BRANDS PVT LTD ..... Appellant
Through: Mr Gaurav Gupta, Mr Nikhil Kolhi,
Mr Akshya Ganpath, Mr Kushank
Garg and Ms Anjali Sharma,
Advocates.
versus
RIVERIA COMMERCIAL DEVELOPERS LTD..... Respondent
Through: Mr Rajiv Nayyar and Mr B.B. Gupta,
Senior Advocates with Ms Meghna
Mishra, Mr Tarun Sharma, Ms
Aishwarya Chaturvedi and Ms
Yashodhara Gupta, Advocates.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 09.02.2023 The hearing has been conducted through hybrid mode (physical and virtual hearing).
CAV 83/20231. Since the learned counsel for the respondent puts in appearance, the caveat stands disposed-off.
RFA(OS)(COMM) 1/2023 & CM APPLs. 6485-6490/2023
2. After some arguments, the case was passed over, for the learned counsel for the parties to obtain instructions. Having done so, they state, upon instructions, that an amicable settlement of the lis shall be Signature Not Verified Digitally Signed By:KAMLESH KUMAR Signing Date:13.02.2023 18:08:07 attempted by the parties.
3. In view of the above, at the appellant‟s request, renotify on 16.02.2023.
NAJMI WAZIRI, J SUDHIR KUMAR JAIN, J FEBRUARY 9, 2023/rd Signature Not Verified Digitally Signed By:KAMLESH KUMAR Signing Date:13.02.2023 18:08:07