Delhi High Court - Orders
Dsiidc vs Kiran Singh & Anr on 21 February, 2024
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 805/2018, CM APPL. 28357/2018--stay
DSIIDC ..... Petitioner
Through: Ms. Fridouse Qutb Wani, Addl.
Standing Counsel with MD. Zaryab
Jamal Rizvi, Adv. along with Mr.
Raja Chaudhary, LA, DSIIDC.
versus
KIRAN SINGH & ANR ..... Respondents
Through: Mr. Abhimanyu and Mr. Aaditya
Chopra, Advs.
CORAM:
HON'BLE MS. JUSTICE SHALINDER KAUR
ORDER
% 21.02.2024 CM APPL. 16484/2019--103 days in filing reply
1. The present application under Section 5 of Limitation Act has been filed on behalf of the respondent seeking condonation of delay of 103 days in filing the reply.
2. In view of grounds mentioned the application is allowed and the delay of 103 days in filing the reply is condoned. CM APPL. 22832/2022--by R-1 for release of the appealable amount against security to the satisfaction of this Court
3. Submissions heard on behalf of the petitioner.
4. Learned counsel submits that as on date he is not pressing the present application.
5. Re-notify on 03.04.2024 at 02:30 P.M. SHALINDER KAUR, J.
FEBRUARY 21, 2024/SDS 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 26/02/2024 at 21:17:15