Delhi High Court - Orders
Sharp Business Systems (India) Private ... vs Union Of India & Ors on 28 July, 2021
Author: Jyoti Singh
Bench: Chief Justice, Jyoti Singh
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6716/2021
SHARP BUSINESS SYSTEMS (INDIA) PRIVATE
LIMITED ..... Petitioner
Through: Ms. Kavita Jha and Mr. Vishal Kumar,
Advocates
versus
UNION OF INDIA & ORS. ..... Respondent
Through: Mr. Vijay Joshi and Mr. Sahaj Garg,
Advocates for R-1
Mr. Harpreet Singh, Senior Standing Counsel with
Mr. Arunesh Sharma and Ms. Suhani Mathur,
Advocates for R-2
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 28.07.2021 Proceedings have been conducted through video conferencing. CM No.21121/2021 (Exemption) Allowed, subject to just exceptions. Application stands disposed of. W.P.(C) 6716/2021 Issue notice.
Mr. Vijay Joshi, Advocate accepts notice on behalf of Respondent No.1.
Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:30.07.2021 17:00:06Mr. Harpreet Singh, Senior Standing Counsel accepts notice on behalf of Respondent No.2.
Learned counsels appearing for Respondents No.1 and 2 seek time to file counter affidavits.
Time as prayed for is granted. Counter affidavits be filed before the next date of hearing. Issue Notice to Respondents No.3 and 4, through ordinary process, returnable on 06.09.2021.
CHIEF JUSTICE JYOTI SINGH, J JULY 28, 2021 yg Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:30.07.2021 17:00:06