Delhi High Court - Orders
Ntpc Ltd vs Driplex Water Engineering Pvt. Ltd on 5 April, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 19/2021
NTPC LTD ..... Petitioner
Through: None.
versus
DRIPLEX WATER ENGINEERING PVT. LTD ..... Respondent
Through: Mr. Vikram Nandrajog, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 05.04.2021 I.A. 4802/2021(Application to file a reply to the petition on behalf of respondent)
1. By view of this application, the Respondent seeks permission to place on record the reply to the petition as well as to the I.A. 664/2021.
2. The Counsel for the Applicant/Respondent states that the replies have been filed, however the same has been put under objection by the Registry owing to the fact that this Court vide order dated 15th January, 2021 had directed the Respondent to file the reply within six days, but the Respondent did not do so.
3. The Court has perused the order dated 15th January, 2021 and in view of the facts stated in the present application, it is evident that an inadvertent error has crept into the order as six weeks has been recorded as six days, which is the reason for the Registry's objection.
4. Accordingly, the application is allowed. The replies which have been Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:08.04.2021 15:10 returned under objection be re-filed within a period of one week from today. The Registry is directed to check the same as and when filed and place the same on record before the next date of hearing. O.M.P. (COMM) 19/2021
5. List on the date already fixed i.e., 19th May, 2021.
SANJEEV NARULA, J APRIL 5, 2021/neha Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:08.04.2021 15:10