Delhi High Court - Orders
Barahi Construction vs North Delhi Municipal Corporation & Ors on 21 May, 2021
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 492/2021
BARAHI CONSTRUCTION ..... Petitioner
Through Mr. Manish Kumar Srivastava,
Mr. Akhil Hasija and Mr. Rijul
Taneja, Advocates.
versus
NORTH DELHI MUNICIPAL CORPORATION & ORS.
......Respondents
Through Mr. Siddhant Nath, Additional
Standing Counsel for North DMC
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 21.05.2021
1. The hearing was conducted through video conferencing.
2. Learned counsel appearing for the respondents submits that in view of the prevailing situation, the records could not be verified to ascertain the admitted amount, which would be payable to the petitioner, if any. He prays for an adjournment.
3. At request, re-notify on 08.07.2021. In the meantime, in case the amount as claimed by the petitioner is verified and admitted to be payable, the respondents shall endeavour to clear the same before the next date of hearing.
Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:21.05.2021 18:42:52 W.P.(C) 492/2021 Signing Date:21.05.2021 1 17:24 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
4. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.
SANJEEV SACHDEVA, J MAY 21, 2021 NA Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:21.05.2021 18:42:52 W.P.(C) 492/2021 Signing Date:21.05.2021 2 17:24 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.