Delhi High Court - Orders
South Delhi Municipal Corporation & Ors vs Mep Infrastructure Developer Ltd on 14 August, 2020
Author: Siddharth Mridul
Bench: Siddharth Mridul, Talwant Singh
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 416/2020
SOUTH DELHI MUNICIPAL
CORPORATION & ORS .....Petitioners
Through: Mr. Sanjay Jain, ASG with
Ms. Garima Prashad, Standing
Counsel along with Mr.
Arkarsh Kumar and Mr.
Yuvraj Sharma, Advocates
versus
MEP INFRASTRUCTURE DEVELOPER LTD..... Respondent
Through: Dr. Abhishek Manu Singhvi,
Mr. Mukul Rohtagi and Mr.
Rajiv Nayar, Senior
Advocates with Mr. Rajiv
Dwivedi, Mr. Kartik Nayar
and Mr. Azem Samuel,
Advocates
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 14.08.2020 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic. CM APPL.19066/2020 (Exemption)
1. The present application under Section 151 of the Code of Civil Procedure, 1908 has been filed on behalf of the applicants/petitioners seeking exemption from filing duly attested affidavits in support of the accompanying petition and to pay the requisite court fees.
CONT.CAS(C) 416/2020 Page 1 of 2
2. For the reasons stated in the application and in view of the present prevailing situation, the same is allowed. The applicants/petitioners are allowed to file the duly signed and attested affidavits within a period of one week from the date of resumption of regular functioning of the Court. Further, the applicants/petitioners are allowed to file the requisite court fee within a period of one week from today.
3. With the above directions, the present application is disposed of. CONT.CAS(C) 416/2020
1. Mr. Sanjay Jain, learned Additional Solicitor General, on instructions, seeks leave to withdraw this contempt petition, with liberty to file a fresh contempt petition, if so advised, on the ground of the subsequent developments, that have taken place, since the original filing of the present contempt petition.
2. Leave and liberty granted.
3. The contempt petition is dismissed as withdrawn and disposed of accordingly.
SIDDHARTH MRIDUL, J TALWANT SINGH, J AUGUST 14, 2020/dn/as Click here to check corrigendum, if any CONT.CAS(C) 416/2020 Page 2 of 2