Delhi High Court - Orders
M/S Indira Gandhi National Centre For ... vs Sh. Chander Mohan Sharma on 8 May, 2023
Author: Rekha Palli
Bench: Rekha Palli
$~43 & 44
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4287/2019 & CM APPL. 19115/2019 -Stay.
+ W.P.(C) 14789/2021 & CM APPL. 46579/2021 -Stay.
M/S INDIRA GANDHI NATIONAL CENTRE FOR ARTS
(IGNCA) ..... Petitioner
Through: Mr. Abinash K. Mishra and Mr.
Gaurav Kr Pandey, Advs.
versus
SH. CHANDER MOHAN SHARMA ..... Respondent
Through: Mr. Jawahar Raja, Ms. L. Gangmei,
Advs.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 08.05.2023 CM APPL.-23154/2023 -Dir. by Res. & CM APPL.-23153/2023 -Dir. by Res.
1. This is an application filed by the respondent seeking to place on record a short note of submissions running into seven pages as against three pages as earlier permitted by this Court.
2. Learned counsel for petitioner does not oppose the application. The application is, accordingly, for the reasons stated therein, allowed and the written note filed alongwith the application (Annexure A-2) is taken on record.
3. Learned counsel for the petitioner prays for and is granted four weeks' time to have it's written note, which is also stated to have been filed, placed on record after removing objections.
4. List on 17.08.2023.
REKHA PALLI, J MAY 8, 2023/acm Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:09.05.2023 17:57:34