Delhi High Court - Orders
Wadia Techno-Engineering Services ... vs Director General Of Married ... on 22 March, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~1, 2 & 3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 794/2020
WADIA TECHNO-ENGINEERING SERVICES LIMITED
..... Petitioner
Through: Mr. Shambo Nandy, Advocate.
versus
DIRECTOR GENERAL OF MARRIED ACCOMMODATION
PROJECT & ANR. ..... Respondents
Through: Mr. Vijay Joshi, Advocate.
+ ARB.P. 795/2020
WADIA TECHNO-ENGINEERING SERVICES LIMITED
..... Petitioner
Through: Mr. Shambo Nandy, Advocate.
versus
DIRECTOR GENERAL OF MARRIED ACCOMMODATION
PROJECT & ANR. ..... Respondents
Through: Mr. Satya Ranjan Swain, CGSC with
Mr. Kautilya Birat, Advocate.
+ ARB.P. 796/2020
WADIA TECHNO-ENGINEERING SERVICES LIMITED
..... Petitioner
Through: Mr. Shambo Nandy, Advocate.
versus
DIRECTOR GENERAL OF MARRIED ACCOMMODATION
PROJECT & ANR. ..... Respondents
Through: Mr. Neeraj Garg, CGSC with Mr.
Sahaj, Mr. Vedansh and Mr. Rudra,
Advocates.
Signature Not Verified
Digitally Signed
By:SAPNA SETHI
Signing Date:25.03.2021
13:21
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 22.03.2021
1. Despite directions of this Court, the Respondents have not filed the reply to the present petition.
2. The learned counsel for the Respondent seeks further time to do so. Let the reply be filed positively within two weeks from today. Rejoinder thereto, if any, be filed within one week thereafter.
3. List on 27th April, 2021.
SANJEEV NARULA, J MARCH 22, 2021 v Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:25.03.2021 13:21