Delhi High Court - Orders
Apex Chamber Of Commerce & Industry Of ... vs South Delhi Municipal Corporation & Ors on 18 April, 2022
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~136
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8251/2016
APEX CHAMBER OF COMMERCE & INDUSTRY OF NCT OF
DELHI ..... Petitioner
Through: Mr. Vivek Kumar Tandon and Ms.
Rinku Tiwary, Advocate.
versus
SOUTH DELHI MUNICIPAL CORPORATION &
ORS. ..... Respondents
Through: Mr. Rajan Tyagi and Mr. Umang
Tyagi, Advocates for respondent
No.2.
Ms. Mini Pushkarna, Standing
Counsel for Nr. DMC with Ms.
Shikha Baisoya and Ms. Khushboo
Nahar, Advocates.
Mr. Rohan Anand and Mr. Vaibhav
Agnihotri, Advocates for DDA.
Mr. Ajjay Arora and Mr. Kapil Dutta,
Advocates for NDMC.
Mr. Chiranjiv Kumar, Advocate for
UOI.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 18.04.2022 CM APPL. 18491/2022 (Early Hearing by R-2)
1. The present application has been filed under Section 151 CPC on behalf of respondent No.2 seeking early hearing of the petition.
2. Considering the heavy board of this Court, it is not possible to Signature Not Verified Digitally Signed By:SANGEETA ANAND Signing Date:20.04.2022 12:28:20 prepone the matter. Accordingly, the application is dismissed.
MANOJ KUMAR OHRI, J APRIL 18, 2022 ga Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:SANGEETA ANAND Signing Date:20.04.2022 12:28:20