Delhi High Court - Orders
Cpc-By Plaintiff), Ankur Mutreja vs Bses Yamuna Power Limited (Bypl) & Anr on 26 February, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 646/2017 &
I.A. 14298/2017 (Exemption),
I.A. 14586/2017 (under Section 151 CPC),
I.A. 5690/2018 (under Section 149 CPC),
I.A. 5691/2018 (Under Order VI Rule 17 CPC r/w Order I Rule 10
CPC-by plaintiff),
I.A. 12667/2018 (under Order XVIII Rule 2(3A) CPC),
I.A. 741/2020 (under Section 151 CPC-additional documents)
ANKUR MUTREJA ..... Plaintiff
Represented by: None
versus
BSES YAMUNA POWER LIMITED (BYPL) & ANR..... Defendants
Represented by: Mr.Deepak K. Vijay and Ms.Neeru
Sharma, Advocates for defendant
No.1/BSES.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 26.02.2020
1. Plaintiff has been appearing in person, however, today the plaintiff is not present. None appears on behalf of the plaintiff.
2. Even on the last date none appeared on behalf of the plaintiff.
3. In the interest of justice, list on 23rd April, 2020.
MUKTA GUPTA, J.
FEBRUARY 26, 2020 'vn'