Delhi High Court - Orders
And 2 R/W Sec. 151 Of Cpc, 1908) Jindal ... vs Mukesh Dalmia on 1 December, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 595/2019 & I.A. 14922/2019(u/ Order XXXIX Rule 1
and 2 r/w Sec. 151 of CPC, 1908)
JINDAL STAINLESS (HISAR) LTD. ..... Plaintiff
Through: Mr. Saif Khan, Mr. Achuthan
Sreekumar and Mr. Rohil Bansal,
Advocates.
versus
MUKESH DALMIA ..... Defendant
Through: Mr. Kapil Kumar Siri and Mr.
Ayushman Sauba, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 01.12.2022
CCP(O) 58/2022
1. Plaintiff alleges contempt with respect of order dated 24th October, 2019.
2. Issue notice. Mr. Kapil Kumar Siri, Advocate, accepts notice for Defendant/ alleged contemnor. Let reply be filed within a period of two weeks from today. Rejoinder thereto, if any, be filed one week thereafter.
3. List on the date already fixed.
CS(COMM) 595/2019
4. At the joint request of counsel for parties, they are referred to the Delhi High Court Mediation and Conciliation Centre on 12th December, Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:02.12.2022 19:52:42 2022.
5. List before the Court on 25th January, 2023 for reporting of outcome of settlement, if any.
SANJEEV NARULA, J DECEMBER 1, 2022 as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:02.12.2022 19:52:42