Delhi High Court - Orders
M/S Parity Infotech Solutions Pvt. Ltd vs Government Of National Capital ... on 17 October, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7017/2022 & CM APPL. 21510/2022
M/S PARITY INFOTECH SOLUTIONS PVT. LTD. ..... Petitioner
Through: Mr Puneet Agarwal, Adv. with Ms
Purvi Sinha, Adv.
versus
GOVERNMENT OF NATIONAL CAPITAL
TERRITORY OF DELHI & ORS. ..... Respondents
Through: Mr Avishkar Singhvi, Adv. with Mr
Naved Ahmed, Mr Vivek Kumar and
Ms Sakshi Bajaj, Advs.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 17.10.2022 [Physical Hearing/Hybrid Hearing (as per request)]
1. It appears that the petitioner has not received a copy of the counter- affidavit.
2. Counsel for respondent nos. 2 and 4 i.e., contesting respondents, will serve a copy of the counter-affidavit, via e-mail, on the counsel for the petitioner, within the next two days. 2.1. Rejoinder thereto, if any, will be filed before the next date of hearing.
3. Accordingly, list the matter on 25.01.2023.
RAJIV SHAKDHER, J TARA VITASTA GANJU, J OCTOBER 17, 2022/SA Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KAUSHAL KUMAR SACHDEVA Signing Date:31.10.2022 15:33:01