Delhi High Court - Orders
Amita Gandoak vs State & Ors on 17 May, 2023
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ TEST.CAS. 42/2014 & I.A. No. 9079/2019
AMITA GANDOAK
.....Petitioner
Through: Mr. Ved Prakash Sharma, Ms.
Amrit Kaur Oberoi & Mr. Manish
Saryal, Advs.
versus
STATE & ORS
.....Respondent
Through: None for R-1.
Mr. Rajat Asija, Adv. for R-2.
CORAM:
JOINT REGISTRAR (JUDICIAL) SH. DEVENDER
KUMAR GARG (DHJS)
ORDER
% 17.05.2023 TEST.CAS. 42/2014
1. It is submitted that the matter is coming up for hearing before the undersigned on 13.07.2023.
I.A. No.6642/2023 (by respondent no.2 u/S 151 CPC r/w Section 5 of Limitation Act for condonation of delay of 23 days in filing list of witnesses)
1. Today the captioned IA is listed for consideration.
2. Ld. Counsel for petitioner already submitted that he has no objection if captioned IA is allowed without prejudice to his rights and contentions to file objections against unduly long list of witnesses filed on behalf of petitioner at appropriate stage.
5. Heard. For the reasons stated in application and in view of the above submissions, delay in filing list of witnesses 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 24/09/2023 at 12:18:27 on behalf of the respondent no.2 is condoned and the same is taken on record.
3. The captioned IA stands disposed off accordingly.
DEVENDER KUMAR GARG (DHJS) JOINT REGISTRAR (JUDICIAL) MAY 17, 2023/v 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 24/09/2023 at 12:18:27