Reliance Infrastructure Ltd vs Madhyanchal Vidyut Vitran Nigam ... on 24 July, 2020

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Delhi High Court - Orders

Reliance Infrastructure Ltd vs Madhyanchal Vidyut Vitran Nigam ... on 24 July, 2020

Bench: C. Hari Shankar

$~1 (Original)
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+     O.M.P. (MISC) (COMM.) 161/2020

      RELIANCE INFRASTRUCTURE LTD            ... Petitioner
                   Through: Mr. Nikhil Chawla, Mr. Hasan
                            Murtaza, Ms. Gayatri Misra
                            Advs.

                           versus

      MADHYANCHAL VIDYUT VITRAN NIGAM LIMITED
                                       ... Respondent
                 Through: Mr. T.K. Ganju, Sr. Adv. with
                          Mr. Luv Kumar Agrawal and
                          Ms. Usha Garg, Advs.

      CORAM:
      HON'BLE MR. JUSTICE C. HARI SHANKAR

                          ORDER

% 24.07.2020 (video conferencing) O.M.P. (MISC) (COMM.) 161/2020

1. Mr. T.K. Ganju, learned Senior Counsel for the respondent, appears and seeks time to file a reply to this petition.

2. Issue notice. Notice is accepted by Mr. Luv Kumar Agrawal. Let a reply be filed within a period of one week with advance copy to the petitioner who may file rejoinder thereto, if any, within one week thereof.

3. Renotify on 18th August, 2020.

O.M.P.(MISC) (COMM.) 161/2020 Page 1 of 2

4. It is made clear that the reply and the rejoinder, if any, have to be filed within the time specified hereinabove, and no extension of time would be granted for the said purpose.

C. HARI SHANKAR, J.

JULY 24, 2020/kr O.M.P.(MISC) (COMM.) 161/2020 Page 2 of 2

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Delhi High Court - Orders