Delhi High Court - Orders
M/S Mso Infrastructure Pvt Ltd vs State Of Nct Delhi on 6 May, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1495/2021 & CRL.M.A. 10378/2021
M/S MSO INFRASTRUCTURE PVT LTD ..... Petitioner
Through: Mr. proxy counsel (appearance not
given).
versus
STATE OF NCT DELHI ..... Respondent
Through: Mr. Amit Chadha, APP for the State
with SI Kartar Singh Rawat, PS,
Uttam Nagar.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 06.05.2022
1. Learned proxy counsel appearing on behalf of the petitioner submits that the family of the arguing counsel is suffering from COVID-19 symptoms and he prays for an adjournment.
2. Learned counsel for the respondent submits that on account of the personal ground, he is not opposing the request for adjournment and a request is made for a shorter date.
3. At request, renotify on 31st May, 2022.
4. Interim orders to continue.
NEENA BANSAL KRISHNA, J MAY 6, 2022 S.Sharma Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:10.05.2022 12:48:20