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Surendra Pal & Anr vs True Zone Buildwell Pvt. Ltd on 1 February, 2019

Author: Navin Chawla

Bench: Navin Chawla

$~3
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     O.M.P. 11/2018
      SURENDRA PAL & ANR.
                                                  ..... Petitioners
                     Through: Mr.Rajiv Nayyar, Sr. Adv. with
                              Mr.Niraj Singh, Mr.Ravi Kishore,
                              Mr.Saurabh Seth & Jyoti Nagpal,
                              Advs.

                         versus

      TRUE ZONE BUILDWELL PVT. LTD
                                                             ..... Respondent
                         Through:      Mr.Akshay     Ringe,        Ms.Aakashi
                                       Lodha,     Ms.Malika         Jain   &
                                       Mr.Siddharth Joshi, Advs.

      CORAM:
      HON'BLE MR. JUSTICE NAVIN CHAWLA
                   ORDER

% 01.02.2019 IA No. 15762/2018 (Exemption) Allowed, subject to all just exceptions. IA No. 15763/2018 (Delay) This is an application seeking condonation of 67 days delay in filing of the reply.

For the reasons stated in the application the delay is condoned and the application stands allowed.

The reply is not on record. The counsel for the respondent shall have the same placed on record after removing office objections, if any. If the objection is one of delay in filing, the same shall not be insisted upon.

The counsel for the petitioner prays for and is granted four weeks' time to file rejoinder.

List on 24th April, 2019.

NAVIN CHAWLA, J FEBRUARY 01, 2019/rv