Delhi High Court - Orders
Union Of India vs M/S Wishwa Mittar Bajaj & Sons & Anr on 18 April, 2022
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. 448/2005
UNION OF INDIA ..... Petitioner
Through: Mr. Vivek Goyal, Advocate with
Mr.Brij Pal Singh Tomar, A.G.E.
(Contract) MES.
versus
M/S WISHWA MITTAR BAJAJ & SONS & ANR. ..... Respondents
Through: Mr. Shreyas Mehrotra & Mr. A.
Aditya, Advocates.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 18.04.2022 I.A.2993/2021 It is already 4:36 p.m. No time left.
Re-notify on 20th July 2022.
ANUP JAIRAM BHAMBHANI, J. APRIL 18, 2022/uj Signature Not Verified Digitally Signed By:SUNITA RAWAT Signing Date:19.04.2022 17:05:34