Delhi High Court - Orders
I.P. Kwatra vs Edcil (I) Ltd on 18 April, 2022
Author: Anu Malhotra
Bench: Anu Malhotra
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11418/2009
I.P. KWATRA ..... Petitioner
Through: Mr.Tushar Mahajan & Mr.Rohan
Yadav, Advocates.
versus
EDCIL (I) LTD. ..... Respondent
Through: Ms.Shobha Gupta, Mr.Nishant,
Mr.Vidit Agarwal, Ms.Prachi Sharma,
Mr.Shubham Jalan & Ms.Sakshi
Tiwari, Advocates for R-1.
None for R-2.
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 18.04.2022 It is informed on behalf of the respondent no.1 that the petitioner has since superannuated in 2016 which is not refuted on behalf of the petitioner.
The counter affidavits of the respondents be filed within a period of three weeks.
Rejoinder thereto, if any, be also filed by the petitioner within a period of two weeks thereafter.
Written synopsis not exceeding three pages along with copies of rulings sought to be relied upon on behalf of either side be filed before the next date of hearing with copies thereof being exchanged inter se.
The matter be re-notified for hearing on 26.08.2022.
ANU MALHOTRA, J APRIL 18, 2022/nc Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:29.04.2022 17:00:47 This file is digitally signed by PS to HMJ ANU MALHOTRA.