Delhi High Court - Orders
Hitesh Taneja vs The Director General, Crpf & Ors on 12 October, 2023
Author: Sanjay Kumar Sharma
Bench: Sanjay Kumar Sharma
$~119
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 15210/2022
HITESH TANEJA .....Petitioner
Through: Mr.J.S.Arya, Advocate for applicant
versus
THE DIRECTOR GENERAL, CRPF & ORS. .....Respondents
Through: Mr.Nishant Kumar, proxy counsel for
Ms.Nidhi Banga, SPC
CORAM: SH. SANJAY KUMAR SHARMA, REGISTRAR
ORDER
% 12.10.2023 Today's Court proceedings are conducted through physical/hybrid mode. CM APPL. 53122/2023 (condonation of delay) This is an application filed by petitioner under section 151 CPC for condonation of delay of 173 days in filing the rejoinder to the counter affidavit of respondents.
Notice.
Counsel for the respondents accepts notice and states that he has no objection to the application being allowed.
Accordingly, in the absence of any opposition, the application is allowed and the delay is condoned. Rejoinder filed by the petitioner be taken on record, if in order.
Application stands disposed of.
W.P.(C) 15210/2022 Pleadings in the matter are complete.
List the matter before the Hon'ble Court on 28.11.2023 for further directions.
The date of 26.02.2024 is hereby cancelled.
REGISTRAR OCTOBER 12, 2023/sk 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 17/10/2023 at 21:31:52