Delhi High Court - Orders
Board Of Control For Cricket In India vs The Competition Commission Of India And ... on 27 February, 2023
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1963/2020 & CM APPL.6868/2020
BOARD OF CONTROL FOR CRICKET IN
INDIA ..... Petitioner
Through: Ms. Bina Madhavan, Mr. Lakshay
Saini, Mr. Shaik Sohil,,Ms. Nikta
Agarwal & Mr. Deepanshu Poddar
Adv. (M: 9999705006)
versus
THE COMPETITION COMMISSION OF INDIA AND
ANR. ..... Respondents
Through: Mr. Vedant Kapur, Advocate for Mr.
Samar Bansal, Advocate for CCI.
Mr. Ranjan Sardana, Advocate.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 27.02.2023
1. This hearing has been done through hybrid mode.
2. Counter affidavit has not been filed. An adjournment is sought on behalf of the Respondents. Last opportunity is granted to file the counter affidavit within 2 weeks, failing which, the right to file the counter affidavit shall automatically be closed. Rejoinder thereto be filed within 6 weeks thereafter.
3. List before the Registrar on 2nd May, 2023 for completion of pleadings.
4. List before the Court on 1st September, 2023.
PRATHIBA M. SINGH, J.
FEBRUARY 27, 2023 dk/rp Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:28.02.2023 15:58:42