Delhi High Court - Orders
Manmohan Singh Wadhwa Construction Pvt ... vs Municipal Corporation Of Delhi on 6 October, 2022
Author: Satish Chandra Sharma
Bench: Chief Justice, Subramonium Prasad
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14179/2022
MANMOHAN SINGH WADHWA CONSTRUCTION PVT LTD
..... Petitioner
Through: Mr. Dhruv Mohan, Mr. Sarthak
Katyal, Advocates
versus
MUNICIPAL CORPORATION OF DELHI ..... Respondent
Through: Mr. Manu Chaturvedi, Standing
Counsel for MCD with Mr. Malhar
Desai, Advocate
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 06.10.2022 CM APPL. 43349/2022 (Exemption) Allowed, subject to all just exceptions. W.P.(C) 14179/2022 & CM APPL. 43348/2022
1. Mr. Manu Chaturvedi, learned Standing Counsel, accepts notice on behalf of the Respondent. He is granted two weeks' time to file a counter affidavit.
2. List on 31.10.2022.
SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J OCTOBER 06, 2022/hsk Signature Not Verified Digitally Signed By:SHAZAAD ZAKIR Signing Date:10.10.2022 11:38:16