Delhi High Court - Orders
Municipal Corporation Of Delhi vs Sanjeev Malhotra & Anr on 11 September, 2023
Author: Satish Chandra Sharma
Bench: Chief Justice, Sanjeev Narula
$~9(08.09.2023)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 591/2023 & CM APPLs. 42578-42579/2023
MUNICIPAL CORPORATION OF DELHI ..... Appellant
Through: Mr. Sanjay Poddar, Senior Advocate
with Mr. Mukesh Gupta, Mr. Govind
Kumar and Mr. Pratish Goel,
Advocates.
versus
SANJEEV MALHOTRA & ANR. ..... Respondents
Through: Mr. Sandeep Aggarwal, Senior
Advocate with Mr. Ayush Gupta,
Advocate.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 11.09.2023 The matter has been taken up today as 8th September, 2023 was declared as a holiday of the Court pursuant to Notification bearing No. 82/G-4/Genl.-I/DHC dated 1st September, 2023.
1. Learned counsel for Respondent prays for time to file additional documents/ judgments. He is permitted to do so within a period of two weeks from today.
2. At the request of learned counsel for Appellant, we permit the Appellant to file brief note of submissions exceeding the page limit set in previous order dated 18th August, 2023 within the above timeline.
3. Re-notify on 16th October, 2023.
SATISH CHANDRA SHARMA, CJ SANJEEV NARULA, J SEPTEMBER 11, 2023/d.negi 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 16/09/2023 at 15:14:29