Delhi High Court - Orders
Swati Gulati vs Fiitjee Ltd. & Anr on 31 July, 2020
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(T) 4/2020, I.A. 4062/2020
SWATI GULATI
..... Petitioner
Through: Mr. Divyakant Lahoti and Mr. Rahul
Maheshwari, Advs.
versus
FIITJEE LTD. & ANR.
..... Respondents
Through: Mr. Raaj Malhotra, Mr. Rahul Goyal
and Mr. Tanuj Chopra, Advs. for R-1
Mr. Parikshit Ahuja, Adv. for R-2
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 31.07.2020 This matter is being heard through video-conferencing. Reply is stated to have been filed. The same is not on record. It appears that the reply is lying under objections. Mr. Malhotra to remove the objections and to get the reply placed on record.
Rejoinder thereto, if any, be filed within four weeks. List on October 16, 2020.
Interim order(s) to continue.
V. KAMESWAR RAO, J JULY 31, 2020/aky