Delhi High Court - Orders
M/S Rashi Peripherals Pvt. Ltd vs Sachin Narula on 17 October, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 126/2020
M/S RASHI PERIPHERALS PVT. LTD. ..... Petitioner
Through: Mr. Sanjeev Kumar Gupta, Advocate.
versus
SACHIN NARULA ..... Respondent
Through: Mr. Yadavendra Saxena, Advocate.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 17.10.2022
1. Reply of the respondent is on record.
2. Rejoinder, if any, be filed within four weeks from today with a copy to the other side.
3. Both the parties may file brief synopsis of not more than two pages each at least one week before the next date of hearing.
4. List this matter for hearing on 13.02.2023.
TALWANT SINGH, J OCTOBER 17, 2022 pa Click here to check corrigendum, if any Signature Not Verified Signed By:HARIOM Signing Date:03.11.2022 16:25:05