Delhi High Court - Orders
Sunil Kumar vs Larsen And Toubro Ltd on 2 March, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
$~7&8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 538/2017
SUNIL KUMAR ..... Plaintiff
Represented by: Ms. Kritika Srivastava, Mr. Archit,
Advs.
versus
LARSEN AND TOUBRO LTD. ..... Defendant
Represented by: Mr. Abhishek Chandra Mishra, Ms.
Divya Srivastava, Advs.
+ CS(COMM) 540/2017
UJJVAL CONSTRUCTIONS ..... Plaintiff
Represented by: Ms. Kritika Srivastava, Mr. Archit,
Advs.
versus
LARSEN AND TOUBRO LTD. ..... Defendant
Represented by: Mr. Abhishek Chandra Mishra, Ms.
Divya Srivastava, Advs.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 02.03.2020 I.A. 15537/2018 in CS(COMM) 538/2017 I.A. 15538/2019 in CS(COMM) 540/2017
1. By these application the defendants has sought enlargement of time to comply with the order dated 15th October, 2018 whereby written submissions were directed to be filed in respect of O.A. 106/2018 and O.A. 105/2018.
2. The said two appeals have already been disposed of.
3. Hence the present applications are disposed of as infructuous. CS(COMM) 538/2017 & CS(COMM) 540/2017 page 1 of 2 CS(COMM) 538/2017 & CS(COMM) 540/2017
1. Written statement by the defendant is not on record.
2. Learned counsel for the defendant seeks to paginate the same.
3. At request renotify on 16th April, 2020.
MUKTA GUPTA, J.
MARCH 02, 2020 'ga' CS(COMM) 538/2017 & CS(COMM) 540/2017 page 2 of 2