Delhi High Court - Orders
Rajendra Prasad Jain vs N.D.M.C. & Anr on 6 April, 2022
Author: Anu Malhotra
Bench: Anu Malhotra
$~A-1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9651/2007 & CM Appl. No.9167/2010, 7837/2019,
21722/2020, 21723/2020 and 14374/2021
RAJENDRA PRASAD JAIN ..... Petitioner
Through: Mr.Bahar U. Barqui, Advocate
versus
N.D.M.C. & ANR. ..... Respondents
Through: Mr.Yoginder Handoo, ASC with
Mr.Garvit Solanki and Mr.Ashwin
Kataria, Advocates
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 06.04.2022 Qua the directions dated 17.3.2021 whereby the petitioner was directed to submit the bank guarantee in terms of order dated 24.12.2007 within a period of four weeks from the said date with it having been directed that interim protection as directed vide order dated 24.12.2007 would stand automatically vacated in the event of failure of the petitioner in submitting the bank guarantee.
It has been submitted on behalf of the petitioner by the learned counsel for the petitioner that CM Appl. No. 14374/2021 has been filed by the petitioner seeking extension of 16 weeks for compliance of the said direction and in the alternative to submit a surety for the same.
Notice of the application is issued to the respondents and a copy thereof be also supplied. The learned counsel for the petitioner also seeks time to seek instructions. Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:07.04.2022 14:35:20 This file is digitally signed by PS to HMJ ANU MALHOTRA.
Renotify on 26.5.2022.
In the interest of justice, as prayed, records of the present petition in the e form be supplied to the learned counsel for the respondent by the Registry.
ANU MALHOTRA, J APRIL 6, 2022/sv Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:07.04.2022 14:35:20 This file is digitally signed by PS to HMJ ANU MALHOTRA.