Delhi High Court - Orders
Vijay Kumar Aggarwal vs Mukesh Khurana on 12 March, 2020
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~15, 16 & 22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 902/2018 & CM APPL. 51076/2018, 38658/2019,
39489/2019, 40740-40741/2019, 47155/2019, 9569/2020
VIJAY KUMAR AGGARWAL ..... Petitioner
Through: Mr. Parag Tripathi, Sr. Adv. with
Ms. Mishika Bajpai, Mr. Naman Joshi
and Mr. Deepanshu Choithani,
Advocates along with Petitioner in
person.
versus
MUKESH KHURANA ..... Respondent
Through: Ms. Aakriti Vohra and Mr. Gorangg
Gutpa, Advocates proxy counsels.
+ CONT.CAS(C) 11/2019 & CM APPL. 428/2019, 47150/2019
VIJAY KUMAR AGGARWAL ..... Petitioner
Through: Mr. Parag Tripathi, Sr. Adv. with
Ms. Mishika Bajpai, Mr. Naman Joshi
and Mr. Deepanshu Choithani,
Advocates along with Petitioner in
person.
versus
MUKESH KHURANA ..... Respondent
Through: Ms. Aakriti Vohra and Mr. Gorangg
Gutpa, Advocates proxy counsels.
+ CONT.CAS(C) 869/2019 & CM APPL. 47078/2019
VIJAY KUMAR AGGARWAL ..... Petitioner
Through: Mr. Parag Tripathi, Sr. Adv. with
Ms. Mishika Bajpai, Mr. Naman Joshi
and Mr. Deepanshu Choithani,
Advocates along with Petitioner in
person.
versus
MUKESH KHURANA ..... Respondent
Through: Ms. Aakriti Vohra and Mr. Gorangg
Gutpa, Advocates proxy counsels.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 12.03.2020 Proxy counsel for the respondent requests an adjournment on the ground that Mr. Arun Vohra, the main counsel for the respondent, is indisposed.
At request made on behalf of counsel for the respondent, list on 14.04.2020.
Mr. Parag Tripathi, learned Senior Counsel appearing on behalf of the petitioner states that, in the meantime, let the respondent comply with orders dated 03.09.2019 and 28.01.2020. Let the said orders be complied with.
List on 14.04.2020.
ANUP JAIRAM BHAMBHANI, J MARCH 12, 2020 ssc