Delhi High Court - Orders
Rahul Sharma vs Progressive Constructions Ltd & Ors on 18 August, 2022
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~72(Appellate)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 815/2022 & CM APPL.35742/2022, CM
APPL.35743/2022, CM APPL. 35744/2022
RAHUL SHARMA ..... Petitioner
Through: Mr. Rajesh Kumar Singla, Adv.
versus
PROGRESSIVE CONSTRUCTIONS LTD & ORS.
..... Respondents
Through: Ms. Preety Kumari, Ms. Neha
Singh, Advs. for R-2 & 4
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 18.08.2022
1. The order under challenge in this petition, preferred under Article 227 of the Constitution of India, is dated 11th October 2019.
2. The record reveals that this petition was filed in January 2020. There is no material forthcoming on the record to explain why a petition which was filed in January 2020 is coming up for preliminary hearing before the Court today i.e. in August 2022. If the petitioner has not been serious about removing objections and having his petition listed for over 2½ years, there is no reason why this Court should at this stage interfere with an order passed in 2019.
3. In order for the petitioner to explain why the petition is being listed Signature Not Verified Digitally Signed CM(M) 815/2022 Page 1 of 2 By:SUNIL SINGH NEGI Signing Date:22.08.2022 12:16:11 at this late point of time, despite having been filed in January 2020, by moving an appropriate affidavit, re-notify on 8th September 2022 for preliminary hearing.
4. Learned Counsel for the petitioner is directed to e-mail an advance copy of the affidavit alongwith annexures thereto, as he may choose to file, to the e-mail of learned Counsel for the respondent before filing in the Registry.
C.HARI SHANKAR, J AUGUST 18, 2022/kr Signature Not Verified Digitally Signed CM(M) 815/2022 Page 2 of 2 By:SUNIL SINGH NEGI Signing Date:22.08.2022 12:16:11