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Delhi High Court - Orders

Devas Employees Mauritius Pvt. Ltd vs Antrix Corporation Limited & Ors on 12 October, 2022

Author: Satish Chandra Sharma

Bench: Chief Justice, Subramonium Prasad

                          $~57
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      FAO(OS) (COMM) 289/2022
                                 DEVAS EMPLOYEES MAURITIUS PVT. LTD ..... Appellant
                                                    Through:      Mr. Suhail Dutt, Sr. Advocate with
                                                                  Ms. Anuradha Dutt, Mr. Lynn
                                                                  Pereira, Ms. Ekta Kapil, Ms. Priyanka
                                                                  M. P. Mr. Chaitanya Kaushik, Mr.
                                                                  Amber Bhushan, Ms. Shivangi Sud,
                                                                  Mr. Azhar Alam, Mr. Sankalp
                                                                  Goswami, Ms. Srishti Prakash,
                                                                  Advocates

                                                    versus

                                 ANTRIX CORPORATION LIMITED & ORS.                  ..... Respondents
                                                    Through:      Mr. Ajay Bhargava, Ms. Vamita
                                                                  Bhargava, Mr. Arvind Ray, Mr.
                                                                  Karan Gupta, Mr. Vansha Suneja, Mr.
                                                                  Chandrashekhar, Mr. Ram, Advocates
                                                                  and Mr. Chinmoy Roy, Legal Officer

                                 CORAM:
                                 HON'BLE THE CHIEF JUSTICE
                                 HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
                                               ORDER

% 12.10.2022 CM APPL. 44210/2022 (Exemption) Allowed, subject to all just exceptions. FAO(OS) (COMM) 289/2022, CAV 321/2022, CAV 322/2022 & CM APPLs. 44209/2022 & 44211/2022

1. An adjournment is being sought on behalf of the learned Counsel for the Union of India on the ground that the learned ASG, who is appearing in Signature Not Verified Digitally Signed FAO(OS) (COMM) 289/2022 Page 1 of 2 By:SHAZAAD ZAKIR Signing Date:13.10.2022 12:15:44 the instant matter, is running high fever. He prays that the matter be listed tomorrow.

2. Learned Counsel appearing for the Appellant requests for the matter be listed after Diwali Vacations.

3. List on 23.11.2022.

SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J OCTOBER 12, 2022 Rahul/R Signature Not Verified Digitally Signed FAO(OS) (COMM) 289/2022 Page 2 of 2 By:SHAZAAD ZAKIR Signing Date:13.10.2022 12:15:44