Delhi High Court - Orders
M/S Ram Chand And Sons vs Union Of India Represented By Its ... on 13 September, 2021
Bench: Chief Justice, Amit Bansal
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7141/2020 & CM APPL. 24231/2020 (stay)
M/S RAM CHAND AND SONS ..... Petitioner
Through: None.
versus
UNION OF INDIA REPRESENTED BY ITS SECRETARY,
MINISTRY OF FINANCE & ANR ..... Respondents
Through: Mr. Vikram Jetly, Central
Government Standing Counsel for Respondent
No.1/Union of India.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 13.09.2021 Proceedings have been conducted through video conferencing. Notice could not be issued to Respondent No.2 due to Covid lockdown.
On Petitioner taking requisite steps, issue fresh notice to Respondent No.2, through ordinary process, returnable on 11.11.2021.
Counter affidavit has been filed by Respondent No.1. Learned counsel appearing for the Petitioner seeks time to file rejoinder.
Let rejoinder be filed before the next date of hearing. List on 11.11.2021.
CHIEF JUSTICE SEPTEMBER 13, 2021/kks AMIT BANSAL, J Signature Not Verified Digitally Signed By:AMIT NARAYAN BHARTHUAR Signing Date:15.09.2021 16:49:03