Delhi High Court - Orders
Mankind Pharma Ltd vs Chandra Mani Tiwari & Anr on 22 April, 2022
Author: Mukta Gupta
Bench: Mukta Gupta, Neena Bansal Krishna
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 191/2018
CM APPL. 34275/2018 (for stay)
MANKIND PHARMA LTD ..... Appellant
Represented by: Mr.Amit Sibal, Sr.Advocate
with Mr.J.V.Abhay,
Ms.R.Malik, Ms.P.Arora,
Advocates.
versus
CHANDRA MANI TIWARI & ANR ..... Respondent
Represented by: Ms.Sanjana Reddy, Advocate
with Mr.Sanyat Lodha,
Ms.Harshita Singhal, Ms.Hima
Bhardwaj, Advocates.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 22.04.2022
1. Learned counsel for the respondents states that they have been recently engaged and request for a soft copy of the entire paper book.
2. Soft copy of the entire paper book be supplied to the learned counsel for the respondents within two days.
3. List for hearing on 26th July 2022.
Signature Not Verified Digitally Signed By:VANDANA FAO(OS) (COMM) 191/2018 Page 1 of 2 Signing Date:26.04.2022 14:35:474. Order be uploaded on the website of this Court.
MUKTA GUPTA, J NEENA BANSAL KRISHNA, J APRIL 22, 2022/akb Signature Not Verified Digitally Signed By:VANDANA FAO(OS) (COMM) 191/2018 Page 2 of 2 Signing Date:26.04.2022 14:35:47