Delhi High Court - Orders
Cement Corporation Of India vs Ashok Parwanda on 11 March, 2026
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~6 & 7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
RFA 5/2011, CM APPL. 14684/2021, CM APPL. 22535/2022 & CM
APPL. 41163/2022
CEMENT CORPORATION OF INDIA .....Appellant
Through: Ms. Tanu Priya Gupta and
Ms. Khushi Sharma, Advocates
versus
ASHOK PARWANDA .....Respondent
Through: Mr. Arihant Jain and Mr. Ananyo
Roy, Advocates
7
+ RFA 164/2022, CM APPL. 19453/2022, CM APPL. 19455/2022 &
CM APPL. 19457/2022
SH. ASHOK KUMAR PARWANDA
(DECEASETD) THROUGH LRS .....Appellant
Through: Mr. Arihant Jain and Mr. Ananyo
Roy, Advocates
versus
M/S CEMENT CORPORATION OF INDIA .....Respondent
Through: Ms. Tanu Priya Gupta and
Ms. Khushi Sharma, Advocates
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 11.03.2026
1. Learned Counsel for Ashok Parwanda has moved an adjournment application on the ground that the arguing Counsel is not available today.
2. List on 13.10.2026.
NEENA BANSAL KRISHNA, J MARCH 11, 2026/N This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/03/2026 at 21:29:42