|
IN THE HIGH COURT OF DELHI AT NEW DELHI CS(OS) 1704/2012 and IA No.10898/2012 (under Order 39 Rule 1and2 CPC) and IA No.15015/2012 (under Order 39 Rule 4 CPC) ISSAR PHARMACEUTICALS PVT LTD (ISSAR) ..... Plaintiff Through: Mr. Kunal Agarwal, Adv. versus VINOD DUA and ANOTHER ..... Defendant Through: Mr. Praveen Singh, Adv. CORAM: HON'BLE MR. JUSTICE V.K. JAIN O R D E R 18.12.2012 The learned counsel for the defendants wants that this matter be taken up on 9.1.2013, which was the date given on 13.12.2012. There is no opposition to the request. Hence, list for hearing of the IAs on 9.1.2013. It is made clear that this matter will not be treated as part-heard. V.K. JAIN, J DECEMBER 18, 2012/rd $ 14
|
|