Delhi High Court - Orders
M/S Edcil India Ltd vs Sh. Ajit Singh And Anr on 21 February, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7907/2017
M/S EDCIL INDIA LTD. ..... Petitioner
Through: Mr.K.C. Dubey, Advocate
versus
SH. AJIT SINGH AND ANR ..... Respondents
Through: Mr.Sunil Dwivedi, Advocate
Mr.Avnish Singh, SPC with
Ms.Pushplata Singh, Advocate for R-
2
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 21.02.2024 CM APPL. 55338/2023 (Restoration)
1. The present application under Order IX Rule 9 read with Section 151 of the Code of Civil Procedure, 1908, has been filed by the applicant/petitioner seeking restoration of the present petition, i.e., W.P.(C) 7907/2017 to its original stage and number which was dismissed for non- prosecution vide order dated 9th October, 2023.
2. Learned counsel appearing on behalf of respondents has no objection to the same.
3. For the sufficient cause being shown in the instant application as well as no objection on behalf of respondents, the same is allowed and the captioned petition i.e. W.P.(C) 7907/2017 is, thus, restored to its original stage and number.
This is a digitally signed order.
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4. The application stands disposed of.
W.P.(C) 7907/2017 The present petition is taken up today in view of the order of even date in CM APPL. 55338/2023 seeking restoration of the present petition.
List on 6th August, 2024 for final hearing.
In the meantime, learned counsel for the parties are directed to file written submissions alongwith convenience compilation.
Lower Court Record be requisitioned before the next date of hearing.
CHANDRA DHARI SINGH, J FEBRUARY 21, 2024 dy/ryp 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 22/02/2024 at 21:58:49