Delhi High Court - Orders
M/S Mso Infrastructure Pvt Ltd vs State Of Nct Delhi on 10 February, 2022
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1495/2021 & CRL.M.A. 10378/2021
M/S MSO INFRASTRUCTURE PVT LTD ..... Petitioner
Through Mr. Nikhil Malhotra, Advocate.
versus
STATE OF NCT DELHI ..... Respondent
Through Mr. Amit Chadha, APP for the State
with SI D. K. Yadav, PS Uttam
Nagar.
Mr. Mahendra Pratap and Mr.
Shekhar Gupta, Advocates for R-2.
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 10.02.2022 HEARD THROUGH VIDEO CONFERENCING
1. A suggestion has been put to Mr. Nikhil Malhotra, learned counsel for the petitioner and Mr. Mahendra Pratap, learned counsel for respondent No.2 as to whether the parties would be inclined to make an attempt to settle the matter amicably before the Mediation Centre.
2. The learned counsels for the parties state that they have to take instructions from their clients.
3. List on 17.02.2022.
SUBRAMONIUM PRASAD, J FEBRUARY 10, 2022 S. Zakir Signature Not Verified Digitally Signed By:HARIOM SINGH KIRMOLIYA Signing Date:12.02.2022 13:56