Delhi High Court - Orders
(3) (4) (5) (11) Municipal Corporation ... vs M/S Almass India on 10 March, 2025
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~2 to 5 & 11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
(2)
+ EFA(COMM) 13/2024 CM APPL. 69627/2024 CM APPL.
69629/2024 CM APPL. 69630/2024
(3)
+ EFA(COMM) 14/2024 CM APPL. 69631/2024 CM APPL.
69633/2024 CM APPL. 69634/2024
(4)
+ EFA(COMM) 15/2024 CM APPL. 69636/2024 CM APPL.
69638/2024 CM APPL. 69639/2024
(5)
+ EFA(COMM) 16/2024 CM APPL. 69642/2024 CM APPL.
69644/2024 CM APPL. 69645/2024
(11)
+ EFA(COMM) 12/2024 CM APPL. 66669/2024
MUNICIPAL CORPORATION OF DELHI .....APPELLANT
versus
M/S ALMASS INDIA .....RESPONDENT
Present: Mr Vikram Saini, Advocate for the appellant.
Mr G.C.Pandey, Advocate for respondent
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 10.03.2025
1. Once again, the request for an adjournment is made by the learned counsel for the appellant. It is stated that there is medical emergency in the family of the learned arguing counsel for the appellant.
2. We reluctantly adjourn these proceedings given the reasons for seeking the adjournment. However, it is clarified that no further adjournment shall be granted to the appellant.
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 22/03/2025 at 00:01:31
3. List on 20.03.2025.
VIBHU BAKHRU, J TEJAS KARIA, J MARCH 10, 2025 M Click here to check corrigendum, if any 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 22/03/2025 at 00:01:31