Delhi High Court - Orders
Delhi State Industrial Infrastructure ... vs M/S Bawana Infra Development Pvt. Ltd on 9 March, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~16 & 17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 6/2019 & I.A. 179/2019
DELHI STATE INDUSTRIAL INFRASTRUCTURE
DEVELOPMENT AND CORPORATION LTD.
..... Petitioner
Through: Mr. Abhishek Pundir, Advocate.
versus
M/S BAWANA INFRA DEVELOPMENT PVT. LTD.
..... Respondent
Through: Mr. Siddharth Pandey, Advocate.
+ O.M.P. (COMM) 24/2019
BAWANA INFRA DEVELOPMENT PVT. LTD.
..... Petitioner
Through: Mr. Siddharth Pandey, Advocate.
versus
DELHI STATE INDUSTRIAL & INFRASTRUCTURE
DEVELOPMENT CORPORATION LIMITED ("DSIIDC")
..... Respondent
Through: Mr. Abhishek Pundir, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 09.03.2021
1. In terms of the order dated 18th December, 2020, the present petitions were directed to be listed for disposal on 26th March, 2021. However, it transpires that the matter got listed on 14th January, 2021 and on the said date, since no one appeared on behalf of the parties, the matter was directed to be listed for today i.e., 9th March, 2021.
Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:15.03.2021 12:152. Counsels for the parties state that they did not have prior intimation of the listing on 14th January, 2021.
3. Accordingly, at their request, the matter be relisted on 26th March, 2021.
SANJEEV NARULA, J MARCH 9, 2021 nd Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:15.03.2021 12:15