Delhi High Court - Orders
Nagam Janardhan Reddy vs Bharat Heavy Electicals Limited And Anr on 16 July, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 16603/2022
NAGAM JANARDHAN REDDY .....Petitioner
Through: Ms. Neha Rathi, Mr. Pranav
Sachdeva and Mr. Jatin Bhardwaj,
Advocates.
versus
BHARAT HEAVY ELECTICALS LIMITED AND ANR
.....Respondents
Through: Mr. Rohan S. Nandy, Advocate for R-
1.
Mr. Purvesh Bhuttan and Mr. Prateek
Narwar, Advocates for proposed
impleader.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 16.07.2024 CM APPL. 6078/ 2024 (seeking condonation of delay of 41 days in filing rejoinder affidavit) and CM APPL. 6079/2024 (seeking condonation of delay of 256 days in refiling if the accompanying application for delay of 41 days in filing the rejoinder affidavit)
1. For the grounds and reasons stated therein, the delay of 41 days in filing rejoinder affidavit and delay of 256 days in refiling of the application for delay of 41 days in filing the rejoinder affidavit is condoned and the rejoinder is taken on record.
2. The applications stand disposed of.
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 17/07/2024 at 21:31:40 CM APPL. 10284/2023 (for impleadment of the company Megha Engineering Infrastructure Limited as a party Respondent)
3. Through this application, Respondent No. 1 seeks impleadment of Megha Engineering Infrastructure Ltd.1 as a party Respondent to the present proceedings. It is contended that the information sought by the non- Applicant/ Petitioner, is treated by MEIL as confidential under Section 11 of the Right to Information Act, 2005, and, therefore, MEIL would be a necessary and proper party to the present petition.
4. Counsel for Petitioner has no objection to the prayer made in the application and, in fact, supports the said impleadment. Counsel for proposed Respondent/ MEIL opposes the request urging that they are not a necessary party.
5. However, in the opinion of the Court, since, the impleadment sought would affect the rights of MEIL, their presence is necessary.
6. In light of the above, the application is allowed and disposed of. Amended memo of parties be filed within a period of one week from today. W.P.(C) 16603/2022
7. Let counter affidavit on behalf of newly impleaded Respondent/ Respondent No. 3 be filed within four weeks from today. Rejoinder thereto, if any, be filed within two weeks thereafter.
8. Re-notify on 14th November, 2024.
SANJEEV NARULA, J JULY 16, 2024 as/ d.negi 1 "MEIL"
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 17/07/2024 at 21:31:40