Delhi High Court - Orders
Cpc) Aiwa Co. Ltd vs Vishal Bharatkumar Parwani on 13 December, 2022
Author: Amit Bansal
Bench: Amit Bansal
$~13 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(COMM) 588/2022 & I.A. 13559/2022(O-XXXIX R-1 & 2 of CPC) AIWA CO. LTD ..... Plaintiff Through: Ms. Anuradha Sathotra and Mr.Sumit Wadhwa, Advocates versus VISHAL BHARATKUMAR PARWANI ..... Defendant Through: Mr. Anil Dutt and Mr.Tenzen Tashi Negi, Advocates CORAM: HON'BLE MR. JUSTICE AMIT BANSAL ORDER
% 13.12.2022
1. Counsel for the defendant submits that the defendant wishes to settle the present matter with the plaintiff.
2. At request of the counsel for the parties, list on 19th December, 2022.
3. Interim order to continue.
AMIT BANSAL, J.
DECEMBER 13, 2022 dk Signature Not Verified Digitally Signed By:AMIT BANSAL Signing Date:13.12.2022 18:41:08