Delhi High Court - Orders
M/S Simpark Infrastructure Pvt.Ltd vs Government Of Nct Of Delhi & Ors on 16 September, 2022
Author: Satish Chandra Sharma
Bench: Chief Justice, Subramonium Prasad
$~17.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6228/2021 & CM APPL. 19723/2021
M/S SIMPARK INFRASTRUCTURE PVT.LTD..... Petitioner
Through: Mr. Aman Raj Singh, Advocate.
versus
GOVERNMENT OF NCT OF DELHI & ORS.
..... Respondent
Through: Mr. Santosh Kr. Tripathi, Standing
Counsel with Mr. Arun Panwar,
Advocate for respondent No.1.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 16.09.2022 Learned Counsel today also prays for time to pay Process Fee. Earlier also the same prayer was made. Therefore, by way of last indulgence, seven days' time is granted to the Petitioner for paying Process Fee, failing which the Writ Petition shall stand dismissed without interference of this Court.
Notices be made returnable on 17.01.2023, in case Process Fee is paid in due time as directed by this Court.
List on 17.01.2023.
SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J SEPTEMBER 16, 2022 aks Signature Not Verified Digitaaly Signed By:BHUPINDER SINGH ROHELLA Signing Date:20.09.2022 18:23:40