Delhi High Court - Orders
Smt. Kavita Arora vs Leptons Designtek Pvt Ltd. & Ors on 14 March, 2022
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~32 & 33 (Company)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.A(SB) 4/2016
SMT. KAVITA ARORA ..... Appellant
Through Mr. Anurag Mehta & Ms. Kavita
Arora, Advs.
versus
LEPTONS DESIGNTEK PVT LTD. & ORS. ..... Respondents
Through
+ CO.A(SB) 5/2016
SMT. KAVITA ARORA ..... Appellant
Through Mr. Anurag Mehta & Ms. Kavita
Arora, Advs.
versus
LEPTONS EXIM PVT.LTD. & ORS. ..... Respondents
Through
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 14.03.2022
1. A request for an adjournment is made on behalf of the learned counsel for the appellant. It is stated that the counsel, who has to argue the matter, is indisposed.
2. At his request, list on 20.05.2022.
VIBHU BAKHRU, J MARCH 14, 2022 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:16.03.2022