Delhi High Court - Orders
M/S Kolmet Enterprises vs New Delhi Municipal Council on 24 February, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~50
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3379/2022
M/S KOLMET ENTERPRISES ..... Petitioner
Through: Ms. Aditi Tuteja and Mr. Akhil
Hasija, Advocates (through VC).
versus
NEW DELHI MUNICIPAL COUNCIL ..... Respondent
Through: Mr. Vaibhav Agnihotri, Mr. Vikrant
Pachnanda and Mr. Mukul Katyal,
Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 24.02.2022 CM APPL.9875/2022 (exemption) Exemption is allowed subject to all just exceptions.
W.P(C) 3379/2022
1. Issue notice. Notice is accepted by learned counsel appearing for the respondent who prays for time to take instructions.
2. At request, renotify on 09.03.2022.
SANJEEV SACHDEVA, J FEBRUARY 24, 2022 rk Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:24.02.2022 Signing Date:24.02.2022 22:22:46 20:09 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.