Delhi High Court - Orders
Rajeev Mittal vs The Commissioner, North Delhi ... on 18 September, 2023
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~68
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 1507/2023
RAJEEV MITTAL ..... Petitioner
Through: Mr. Sanjay Rathi and Mr. Divyansh
H. Rathi, Advocates
versus
THE COMMISSIONER, NORTH DELHI MUNICIPAL
CORPORATION ..... Respondent
Through: Ms. Latika Malhotra, ASC for MCD
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 18.09.2023 CM APPL. 47983/2023 (for exemption) Allowed, subject to all just exceptions.
Accordingly, the present application stands disposed of. CM(M) 1507/2023
1. Issue notice. Learned counsel for the Respondent accepts notice. She states that the Petitioner be directed to place on record copy of the work orders which forms the subject matter of the reliefs sought in the suit.
2. The Petitioner is directed to place the same on record within a period of one (1) week.
3. The learned counsel for the Respondent states on instruction that the Respondents have no objection to the matter being tried by the District Judge, Commercial Court-01, Central, Tis Hazari Courts, Delhi. The said statement is taken on record.
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 20/09/2023 at 22:27:19
4. List along with CM(M) 416/2022 on 12.10.2023 at 3:30 P.M. MANMEET PRITAM SINGH ARORA, J SEPTEMBER 18, 2023/msh/sk Click here to check corrigendum, if any 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 20/09/2023 at 22:27:19