Delhi High Court - Orders
Arvind Techno Globe Jv vs Delhi Metro Rail Corporation Ltd on 27 January, 2023
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1309/2022
ARVIND TECHNO GLOBE JV ..... Petitioner
Through: Mr. Rahul Malhotra, Ms. Tripti
Kapoor, Advocates.
versus
DELHI METRO RAIL CORPORATION LTD ..... Respondent
Through: Mr. Deepanjan Dutta, Advocate.
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 27.01.2023 I.A. 1612/2023 (Delay)
1. This is an application under Section 5 of Limitation Act, 1963 read with Section 151 of the Code of Civil Procedure, 1908 for condonation of delay in filing the reply to the captioned petition.
2. For the reason stated in the application, the delay of 50 days in filing the reply to the captioned petition is condoned.
3. The application is disposed of.
ARB.P. 1309/2022Learned counsel appearing on behalf of petitioner prays for some time to file rejoinder. Let the same be filed within a week.
List on 6th March, 2023.
CHANDRA DHARI SINGH, J JANUARY 27, 2023 Dy/ug Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:GAURAV SHARMA Signing Date:30.01.2023 18:56:39