Delhi High Court - Orders
Diocese Of Delhi-Cni vs Mr. Deepak Martin Caleb on 22 September, 2022
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.R.P. 46/2022 & CM APPL. 16754/2022
DIOCESE OF DELHI-CNI ..... Petitioner
Through: Mr. Romy Chacko with Mr. Rupendra
Kumar Karn, Advocates.
versus
MR. DEEPAK MARTIN CALEB ..... Respondent
Through: Mr. Haresh Raichura with Mr. Kalp
Raichura and Mr. Rajat Vats,
Advocates with respondent in person.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 22.09.2022 Learned counsel for the petitioner, who appears through video conferencing, submits that he has received a copy of the counter affidavit, however, the same has not been brought on record.
Learned counsel for the respondent submits that since there was a delay in filing the counter affidavit, the Registry has returned the same under objections.
The delay in filing the counter affidavit is condoned. Let counter affidavit be brought on record.
Learned counsel for the petitioner seeks time to file rejoinder. Let the same be filed positively within four weeks with advance copy to the learned counsel for the respondent.
List on 21st February, 2023.
Interim order to continue.
DINESH KUMAR SHARMA, J SEPTEMBER 22, 2022/st Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:23.09.2022 17:26:09