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Delhi High Court - Orders

New Okhla Industrial Development ... vs Krishna Gopal Vashistha on 18 October, 2023

Author: Rekha Palli

Bench: Rekha Palli

                                          $~38
                                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                          +    O.M.P. (COMM) 438/2023 & I.A. 20715/2023 -Delay 30 days.
                                               NEW OKHLA INDUSTRIAL DEVELOPMENT AUTHORITY &
                                               ORS.                                           ..... Petitioner
                                                              Through: Mr. Sandeep Bajaj, Mr. Soayib
                                                              Qureshi, Ms. Aparna Singh, Mr. Rishabh Dua, Mr.
                                                              Harikesh Anirudhan, Advs.

                                                                                         versus

                                                       KRISHNA GOPAL VASHISTHA                                             ..... Respondent
                                                                   Through:

                                                      CORAM:
                                                      HON'BLE MS. JUSTICE REKHA PALLI
                                                                    ORDER

% 18.10.2023 I.A. 20716/2023 -Ex. & I.A. 20717/2023 -LLOD.

1. Exemptions allowed subject to all just exceptions.

2. The applications stand disposed of.

I.A. 20718/2023 -Delay 1 day (RF).

3. This is an application filed by the petitioner seeking condonation of 1 day delay in re-filing the petition.

4. The application is, for the reasons stated therein, allowed and the delay of 1 day in re-filing the petition stands condoned.

5. The application stands disposed of.

O.M.P. (COMM) 438/2023 & I.A. 20714/2023 -Stay.

6. Despite passover, learned counsel for the petitioner is not available.

Hearing is, therefore, deferred at the request of proxy counsel for the petitioner.

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 19/10/2023 at 23:18:49

7. List on 14.12.2023.

REKHA PALLI, J OCTOBER 18, 2023/al 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 19/10/2023 at 23:18:49