Delhi High Court - Orders
Metcon India Realty And Infrastructure ... vs Delhi Metro Rail Corporation Ltd on 30 November, 2022
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1140/2022
METCON INDIA REALTY AND INFRASTRUCTURE PVT.
LTD. ..... Petitioner
Through: Mr. Ankur Sood and Ms. Bheeni `
Goyal, Advocates
versus
DELHI METRO RAIL CORPORATION LTD. ..... Respondent
Through: Mr. V.S.R. Krihsna and Mr. V.
Shashank Kumar, Advocates.
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 30.11.2022
I.A. 16262/2022-Ex.
Subject to the plaintiff filing the clear, original and legible/typed copies of any dim documents on which the plaintiff may seek to place reliance, within four weeks from today, exemption is granted for the present.
The application is disposed of.
ARB.P. 1140/2022Learned counsel appearing on behalf of the respondent prays further time to file the reply. Counsel for the petitioner does not oppose the same.
In the interest of justice, further three days time is given to the respondent to file the reply. Let the same be filed within three days from today.
List on 16th December, 2022.
CHANDRA DHARI SINGH, J NOVEMBER 30, 2022/rhc Signature Not Verified Digitally Signed By:DAMINI YADAV Signing Date:01.12.2022 18:22:00