Delhi High Court - Orders
Gaurav Chhibber vs M/S Qatar Airways on 15 May, 2026
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 1957/2024 & CM APPL. 11146/2024
GAURAV CHHIBBER .....Petitioner
Through: Ms. Shubhi Singh and Mr. Vishesh
Singh, Advocates.
versus
M/S QATAR AIRWAYS .....Respondent
Through: Mr. Swetab Kumar, Advocate.
CORAM:
HON'BLE MR. JUSTICE RAJNEESH KUMAR GUPTA
ORDER
% 15.05.2026
1. This hearing has been conducted through hybrid mode.
2. Learned counsel for the respondent submitted that the reply has been filed. However, as per report the same has not come on record.
3. Learned counsel for the petitioner submits that he has already received an advance copy of the reply filed on behalf of the respondent.
4. Upon appropriate steps being taken by the respondent, let the reply be taken on record after removal of necessary objections, before the next date of hearing.
5. List on 15th October, 2026.
RAJNEESH KUMAR GUPTA, J MAY 15, 2026/nd/isk This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 18/05/2026 at 22:57:17