Delhi High Court - Orders
Bata India Limited vs Smt. Sarla Sharma (Since Deceased) ... on 9 December, 2020
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 558/2020
BATA INDIA LIMITED ..... Petitioner
Through: Mr.Sanjeev Sindhwani, Sr.Advocate
with Mr.T.K.Ganjoo, Advocate.
versus
SMT. SARLA SHARMA (SINCE DECEASED) THROUGH LRS
AND ORS ..... Respondents
Through: Mr.Praveen Suri, Advocate for R-1, 2,
6 to 8.
Respondent No.3(a) and respondent
No.5 connected through video
conference.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 09.12.2020 CM APPL.28638/2020 (exemption) Exemption is allowed subject to all just exceptions. CM(M) 558/2020 & CM APPL.28639/2020
1. The hearing was conducted through video conferencing.
2. Issue notice. Notice is accepted by learned counsel appearing for respondent Nos.1, 2, 6 to 8. Respondent No.3(a) and respondent No.5 are also connected and accept notice.
3. Notice shall issue to respondent No.4, returnable on 06.01.2021.
4. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.
SANJEEV SACHDEVA, J DECEMBER 9, 2020/rk Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:09.12.2020 22:23:27 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.