Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Sahakar Global Limited Jv vs Mep Infrastructure Developers Ltd & Ors on 29 June, 2020

Author: Siddharth Mridul

Bench: Siddharth Mridul, Talwant Singh

$~2
*              IN THE HIGH COURT OF DELHI AT NEW DELHI

+      LPA 168/2020

       SAHAKAR GLOBAL LIMITED JV           ..... Appellant
                  Through: Mr. Rakesh Sinha and Mr. Pawan
                           Kumar Bansal, Advocates

                           versus

       MEP INFRASTRUCTURE DEVELOPERS LTD & ORS
                                              ..... Respondents
                   Through: Mr. Rajiv Nayar, Senior Advocate
                            with Mr. Kartik Nayar and Mr. Rajiv
                            S. Dwivedi, Advocates

       CORAM:
       HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
       HON'BLE MR. JUSTICE TALWANT SINGH
                               ORDER

% 29.06.2020 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19.

CM APPL.13537/2020, 13538/2020, 13539/2020 (Exemptions) Exemptions granted subject to all just exceptions. The applications are disposed of accordingly. CM APPL.13540/2020 (Exemption) The present application under Section 151 of the Code of Civil Procedure, 1908 has been filed on behalf of the applicant/appellant seeking exemption from filing original vakalatnama, duly signed and affirmed affidavits, in support of the accompanying appeal, as well as, applications, original authorization and to pay the requisite court fees.

For the reasons stated in the application and in view of the present prevailing situation, the same is allowed. The applicant/appellant is allowed to file original vakalatnama, duly signed and affirmed affidavits and original authorization within a period of one week from the date of resumption of regular functioning of the Court. Further, the applicant/appellant is allowed to file the requisite court fee within a period of 72 hours from the date of resumption of regular functioning of the Court.

With the above directions, the present application is disposed of. LPA 168/2020, CM APPL.13535/2020 & CM APPL. 13536/2020 (Stay) At request of Mr. Rakesh Sinha, learned counsel appearing on behalf of the Sahakar Global Limited JV, the hearing of the matter is adjourned.

List along with LPA 165/2020 titled as 'South Delhi Municipal Corporation vs MEP Infrastructure Developers Ltd.', on 10.07.2020.

SIDDHARTH MRIDUL, J TALWANT SINGH, J JUNE 29, 2020/dn/as LPA 168/2020 Page 2 of 2