Delhi High Court - Orders
Chintel Exports Pvt Ltd vs Govt Of Nct Of Delhi And Ors on 18 December, 2023
Author: Sanjay Kumar Sharma
Bench: Sanjay Kumar Sharma
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10278/2023
CHINTEL EXPORTS PVT LTD .....Petitioner
Through: Mr. Aditya Singh, Adv.
versus
GOVT OF NCT OF DELHI AND ORS. .....Respondents
Through:
Mr. Sunil Kumar Jha, Adv. for
R-1 to 3
Mr. Ashutosh Kaushik with Mr. Nitin
Mishra, Advocates for R-4
CORAM: SH. SANJAY KUMAR SHARMA, REGISTRAR
ORDER
% 18.12.2023 Today's Court proceedings are conducted through physical/hybrid mode.
Counter affidavit filed by respondent no. 4/DDA is reported to be retuned under objection. Let the counsel for respondent No. 4 check with the registry and get it placed on record within two weeks with a copy to the opposite party who may file rejoinder thereto within eight weeks thereafter.
At request of counsel for respondent nos. 1 to 3, eight weeks time is granted to file counter affidavit. Rejoinder, if any, be filed within 12 weeks thereafter.
At request, list on 30.07.2024.
REGISTRAR DECEMBER 18, 2023/pu 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 23/12/2023 at 00:04:51