Delhi High Court - Orders
Municipal Corporation Of Delhi vs M/S Landmark Outdoor Media Services Pvt ... on 2 April, 2026
$~38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 747/2025
MUNICIPAL CORPORATION OF DELHI .....Plaintiff
Through: Mr. Manu Chaturvedi, Standing
Counsel with Mr. Ahmed Jamal Siddiqui,
Advocate.
versus
M/S LANDMARK OUTDOOR MEDIA SERVICES PVT LTD &
ORS. .....Defendants
Through: Mr. Siddharth, Mr. Harshit Manwani,
Ms. H imansi Grover and Mr. Deepansh Grover,
Advocates for D1 and D2.
Mr Sahil Goel, Advocate for D4.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 02.04.2026 I.A. 8907/2026(under Section 5 of the Limitation Act read with Section 151 CPC by defendant nos. 1 and 2 seeking condonation of delay of 41 days in filing rejoinder to plaintiff's reply to IA No. 30324/2024)
1. For the reasons mentioned in the application, same is allowed.
2. The delay in filing the rejoinder is condoned.
3. Application stands disposed of.
I.A. 29904/2025 (under Order VII Rule 11 CPC on behalf of defendant nos. 1 and 2)
4. Reply to the application is stated to have been filed by the plaintiff/non-applicant.
5. Let rejoinder be filed before the next date of hearing.
6. Re-notify on 02.09.2026.
<< VIKAS MAHAJAN, J APRIL 2, 2026/jg This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 03/04/2026 at 21:43:47