Delhi High Court - Orders
I.P. Kwatra vs Edcil (I) Ltd. & Anr on 3 October, 2023
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11418/2009
I.P. KWATRA ..... Petitioner
Through: Mr. Tushar Mahajan and Mr.Bhaavan
Mahajan, Advocates.
versus
EDCIL (I) LTD. & ANR ..... Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 03.10.2023 Though counter-affidavit is stated to have been filed by the respondents on 25.08.2022, the same is not on record.
Let counter-affidavit be taken on record regardless of the delay in filing the same, if filed/re-filed within the next 02 weeks.
Mr. Tushar Mahajan, learned counsel appearing for the petitioner submits that no rejoinder is required to be filed.
Let the respondents also file written synopsis, as directed vide order dated 13.07.2023 before the next date; with copy to the opposing counsel.
Re-notify on 11th January 2024.
ANUP JAIRAM BHAMBHANI, J OCTOBER 3, 2023/uj This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/10/2023 at 22:27:24