Delhi High Court - Orders
M/S Indraprastha Gas Limited vs Ambrish Kumar on 23 September, 2022
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3743/2013, CM APPL. 36638/2019
M/S INDRAPRASTHA GAS LIMITED ..... Petitioner
Through: Mr. Raj Birbal, Sr. Advocate with
Ms. Raavi Birbal, Advocate.
versus
AMBRISH KUMAR ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 23.09.2022 Learned senior counsel for the petitioner appearing for the petitioner submits that the respondent is intentionally not appearing as they are enjoying benefits under Section 17-B of the ID Act. It has been submitted that even it was even brought to the notice of the court that the impugned order is liable to be set aside in view of the decision of the coordinate bench of this Court in W.P.(C) 6657/2021. This time, the court is deferring an adverse order. However, if the respondents fails to appear on the next date, the petition shall be disposed of on merits of the case.
List on 10.02.2023.
DINESH KUMAR SHARMA, J SEPTEMBER 23, 2022/rb Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:01.10.2022 17:11:09