Delhi High Court - Orders
Zakiya Zaidi vs M - Tech Developers Ltd on 5 March, 2020
Author: Jyoti Singh
Bench: Jyoti Singh
$~C-21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 485/2016
ZAKIYA ZAIDI ..... Petitioner
Through Mr. Vishal Verma, Advocate.
versus
M - TECH DEVELOPERS LTD. ..... Respondent
Through
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 05.03.2020 CO. APPL. No. 1051/2017 This is an application for restoration filed by the petitioner. Notice was issued by this Court on 26.05.2017. Mr. Sumit Chander, Advocate had appeared on behalf of the respondent and had sought time to file reply.
Learned counsel for the petitioner points out that no reply has been filed till date. There is no appearance on behalf of the respondent.
In the interest of justice, adverse orders are deferred. List on 30th March, 2020.
Let Court notice be issued to the respondent/M.Tech Developers Ltd. as well as to Mr. Sumit Chander, Advocate for appearance in Court on the next date of hearing.
JYOTI SINGH, J MARCH 05, 2020 rd/