Delhi High Court - Orders
Kaushal Jain & Ors vs Delhi Cantonment Board And Ors on 22 January, 2019
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~44
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) No.7879/2017
KAUSHAL JAIN & ORS. ..... Petitioners
Through : Mr. Yash Prakash, Adv.
versus
DELHI CANTONMENT BOARD AND ORS. ..... Respondents
Through : Mr. Tarveen Singh Nanda, Adv.
for R-1
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 22.01.2019 CM No. 3130/2019(for condonation of delay in filing the counter-affidavit) By this application, respondent No.1 seeks condonation of delay of 74 days in filing its counter-affidavit. The application is not opposed by the petitioner.
Accordingly, the application is allowed and counter-affidavit dated 11.01.2019 is taken on record. Counsel for the petitioner seeks four weeks' time to file rejoinder to the counter-affidavit of respondent No.1. Let rejoinder be filed within four weeks from today. W.P.(C) No. 7879/2017 & CM No. 32558/2017 Renotify on 24th April, 2019.
The date of 23rd January, 2019 fixed earlier in the matter is cancelled. Interim orders to continue.
ANUP JAIRAM BHAMBHANI, J JANUARY 22, 2019/sr