Delhi High Court - Orders
Girish Malhotra vs East Delhi Municipal Corporation & Ors on 26 February, 2019
Author: Anu Malhotra
Bench: Anu Malhotra
$~71
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 350/2019 & CM APPL. 9302/2019
GIRISH MALHOTRA
..... Petitioner
Through: Ms. Manisha, Advocate.
versus
EAST DELHI MUNICIPAL CORPORATION & ORS
..... Respondents
Through: Mr. Gaurav Rohilla, Advocate for R-1
Mr. Kushagra Pandey, Advocate for
R-2.
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 26.02.2019 CM APPL. 9303/2019 (Ex.) Exemption allowed subject to all just exceptions. The application stands disposed of.
CM(M) 350/2019 & CM APPL. 9302/2019 Initial submissions have been made on behalf of the petitioner. Notice of the petition and of the accompanying application CM APPL. 9302/2019 be issued to the respondent nos. 3 & 4 on taking of steps by the petitioner, process returnable on 10.05.2019.
The copies of all order sheets in the suit from the date when the issues were framed till the date of the impugned order be placed on record by the petitioner. Learned counsel for the petitioner seeks to place on record the copies of orders in the appeal against the order in the Appellate Court in a connected matter to contend that there were negotiations going on between the parties which prevented the petitioner from leading evidence, the same be placed on the record before the next date of hearing.
The proceedings before the learned Trial Court would be subject to the outcome of the present petition.
Copy of the order be given Dasti, as prayed.
ANU MALHOTRA, J FEBRUARY 26, 2019/NC