Delhi High Court - Orders
South Delhi Municipal Corporation Sdmc ... vs Mep Infrastructure Developers Ltd Ors on 4 September, 2020
Author: Siddharth Mridul
Bench: Siddharth Mridul, Talwant Singh
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 484/2020
SOUTH DELHI MUNICIPAL CORPORATION
SDMC ORS. ..... Petitioners
Through: Ms. Garima Prashad, Standing
Counsel, SDMC
versus
MEP INFRASTRUCTURE DEVELOPERS
LTD ORS. ..... Respondents
Through: Mr. Rajiv S. Dwivedi, Advocate
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 04.09.2020 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic. CM APPL.21591/2020 The present application under Section 151 of the Code of Civil Procedure, 1908 has been instituted on behalf of the applicant/South Delhi Municipal Corporation seeking permission to place on record a Hard Drive in respect of the video surveys, purportedly conducted by them.
Issue notice.
Mr. Rajiv S. Dwivedi, learned counsel accepts notice on behalf of the non-applicant/MEP Infrastructure Developers Limited and fairly does not oppose the limited prayer sought in the present application.
CONT.CAS (C) 484/2020 Page 1 of 2In view of the foregoing and for the reasons stated in the application, which are duly supported by an affidavit, the same is allowed. The applicant/South Delhi Municipal Corporation is permitted to place on record the subject Hard Drive, within a period of one week from today.
Mr. Rajiv S. Dwivedi, learned counsel appearing on behalf of MEP Infrastructure Developers Limited prays for and is granted two weeks' time to file a response to the contents of the purported video surveys, conducted by the South Delhi Municipal Corporation, with advance copy to learned counsel appearing on the other side.
SIDDHARTH MRIDUL, J TALWANT SINGH, J SEPTEMBER 04, 2020/dn Click here to check corrigendum, if any CONT.CAS (C) 484/2020 Page 2 of 2