Delhi High Court - Orders
Govind Singh vs M/S Satya Group Pvt Ltd And Anr on 24 November, 2022
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO (COMM) 136/2022 & CM APPL. 41441/2022, CM
APPL. 41443/2022
GOVIND SINGH ..... Appellant
Through: Mr. Abhinav Sharma,
Adv.
versus
M/S SATYA GROUP PVT LTD
AND ANR ..... Respondents
Through: Mr. Sonu Kumar, Adv.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 24.11.2022
1. A request for an adjournment is made on behalf of the learned counsel for the respondent. It is stated that she is unwell.
2. This petition was partly heard yesterday and the learned counsel for the respondent had taken time to respond to the contention.
3. In view of the said request, list on 07.12.2022.
4. The petition be treated as partly heard.
VIBHU BAKHRU, J AMIT MAHAJAN, J NOVEMBER 24, 2022 'KDK' Signature Not Verified Digitally Signed By:HARMINDER KAUR Signing Date:28.11.2022 17:21:38