Delhi High Court - Orders
M/S Rashi Peripherals Pvt. Ltd vs Sachin Narula on 18 July, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 126/2020
M/S RASHI PERIPHERALS PVT. LTD. ..... Petitioner
Through: Appearance not given.
versus
SACHIN NARULA ..... Respondent
Through: Mr. Yadavendra Saxena, Advocate.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 18.07.2022
1. Learned counsel for the respondent has sought some time to place on record the reply on leave to appeal application. Let the same be done and the copy be supplied to the other side within two weeks from today.
2. Rejoinder, if any, be filed in the meantime.
3. List for hearing on 17.10.2022.
TALWANT SINGH, J JULY 18, 2022 pa Click here to check corrigendum, if any Signature Not Verified Signed By:HARIOM Signing Date:22.07.2022 11:02:50