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Delhi High Court - Orders

Pushp Vihar Commercial Complex Welfare ... vs Nbcc India Limited & Ors on 21 August, 2024

Author: Sanjeev Narula

Bench: Sanjeev Narula

                                    $~5
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           W.P.(C) 11720/2022 & CM APPL. 34845/2022
                                                PUSHP VIHAR COMMERCIAL COMPLEX WELFARE
                                                ASSOCIATION                                  .....Petitioner
                                                             Through: Mr. Arun Sri Kumar, Advocate.

                                                                                      versus

                                                NBCC INDIA LIMITED & ORS.                   .....Respondents
                                                              Through: Mr. Kirti Uppal, Senior Advocate
                                                                       with Mr. Debarshi Bhadra and Ms.
                                                                       Riya Gulati, Advocates for R-1.
                                                                       Ms. Abha Malhotra, Sr. CGC with
                                                                       Ms. Amrita Sang, Advocate for R-2
                                                                       & 3.

                                                CORAM:
                                                HON'BLE MR. JUSTICE SANJEEV NARULA
                                                             ORDER

% 21.08.2024

1. Counsel for Petitioner seeks a short accommodation on the ground that he has been recently engaged and needs to inspect the files. The request is not opposed by counsel for Respondents No. 2 and 3.

2. At request, re-notify on 23rd October, 2024.

SANJEEV NARULA, J AUGUST 21, 2024 d.negi

3. At 1:30 PM, Mr. Kirti Uppal, Senior Counsel representing Respondent No. 1, has mentioned that 'no objection' was not taken by the 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 24/08/2024 at 11:13:48 Petitioner's counsel from Respondent No. 1 at the stage of mentioning.

4. Mr. Uppal has been informed about the next date of hearing.

SANJEEV NARULA, J AUGUST 21, 2024 d.negi 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 24/08/2024 at 11:13:48