Delhi High Court - Orders
Wpil Ltd Consortium vs Delhi Jal Board on 29 August, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 358/2022
WPIL LTD CONSORTIUM ..... Petitioner
Through: Mr. Vinay Kumar Garg, Senior
Advocate with Mr. Akshay
Chandra, Mr. Rahul Choudhary,
Advocates (Mobile No.
9910401230).
versus
DELHI JAL BOARD ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 29.08.2022 I.A. 13639/2022 (for exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of. O.M.P. (COMM) 358/2022 & I.A. 13640/2022 (for condonation of delay)
1. In support of the application for condonation of delay of 56 days in filing of the present petition, Mr. Vinay Kumar Garg, learned Senior Counsel for the petitioner, seeks time to make his submissions inter alia on the following points:-
a. Whether the vakalatnama filed in favour of learned counsel for the petitioner is in order, in light of the defects pointed out by the Signature Not Verified Digitally signed O.M.P. (COMM) 358/2022 Page 1 of 2 By:SHITU NAGPAL Signing Date:30.08.2022 11:41:49 Registry of this Court.
b. Whether the filing is supported by authority in favour of Mr. Sanjeev Kumar Rajora, the signatory of the petitioner on behalf of the petitioner-consortium.
c. Whether non-filing of the statement of truth until 19.08.2022 renders the initial filing non est. d. Whether the statement of truth, as filed, is in order, in light of the fact that the petitioner is a consortium.
2. At Mr. Garg's request, list on 16.09.2022.
PRATEEK JALAN, J AUGUST 29, 2022 'vp'/ Click here to check corrigendum, if any Signature Not Verified Digitally signed O.M.P. (COMM) 358/2022 Page 2 of 2 By:SHITU NAGPAL Signing Date:30.08.2022 11:41:49