Delhi High Court - Orders
Bses Yamuna Power Ltd vs North Delhi Municipal Corporation & Anr on 17 May, 2021
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8180/2020 & CM APPL.16476/2021
BSES YAMUNA POWER LTD ..... Petitioner
Through: Mr. Sudhir Nandrajog, Senior
Advocate with Mr. Anupam Varma,
Mr. Nikhil Sharma and Mr. Aditya
Gupta, Advocates.
versus
NORTH DELHI MUNICIPAL CORPORATION & ANR.
..... Respondents
Through: Mr. Kapil Dutta, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 17.05.2021 CM APPL.16475/2021 (exemption) Exemption is allowed subject to all just exceptions.
CM APPL.16474/20211. The hearing was conducted through video conferencing.
2. Issue notice. Notice is accepted by learned counsel appearing for the respondent Municipal Corporation. Let a digital copy of the application be furnished to learned counsel within two days.
3. Learned counsel appearing for the Municipal Corporation prays for some time to take instructions.
4. At request, renotify on 01.06.2021.
5. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.
SANJEEV SACHDEVA, J
MAY 17, 2021/rk
Signature Not Verified
Digitally Signed
Signature Not Verified By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:17.05.2021
Signing Date:17.05.2021 18:34:19 18:00
This file is digitally signed by PS to HMJ Sanjeev Sachdeva.