Delhi High Court - Orders
Vishal Retail Ltd vs Suraj Kumar Gupta on 13 February, 2019
Author: Rekha Palli
Bench: Rekha Palli
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8064/2012
VISHAL RETAIL LTD ..... Petitioner
Through Mr.Roshan Santhalia, Adv. with
Mr.Harsh Agarwal, Adv.
versus
SURAJ KUMAR GUPTA ..... Respondent
Through Mr.Devendra Verma, Adv.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 13.02.2019 Learned counsel for the petitioner states that the affidavit in terms of the order dated 11th October, 2018 could be filed only on 12th February, 2019. The same is not on record. He prays and is granted one week‟s time to check up with the Registry and have the same placed on record.
The written submissions of the respondent are already on record. Learned counsel for the petitioner also prays for and is granted two weeks‟ time to file written submissions.
At request, adjourned to 30th July, 2019.
REKHA PALLI, J FEBRUARY 13, 2019/aa