Delhi High Court - Orders
Nhpc Limited vs Bgs-Sgs-Soma Jv on 25 February, 2020
Author: Jyoti Singh
Bench: Jyoti Singh
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 23/2020, I.A. Nos. 613/2020, 1672/2020
NHPC LIMITED ..... Petitioner
Through Mr. Maninder Acharya, ASG with
Mr. Puneet Taneja, Mr. Manmohan
Singh Narula and Mr. Viplav
Acharya, Advocates.
versus
BGS-SGS-SOMA JV ..... Respondent
Through Mr. Rajiv Nayar, Sr. Advocate with
Mr. Arunabh Chowdhary, Mr.
Vaibhav Tomar, Ms. Shruti
Choudhary and Mr. Abhishek Roy,
Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 25.02.2020 Mr. Nayar, learned Senior counsel for the respondent submits that when the petition was filed on 08.01.2020, certain defects were marked by the Registry such as the petition being filed without the vakalatnama and Statement of Truth. He further submits that petition was unsigned and advance copy was not served on the respondent.
Ms. Acharya, learned ASG appearing on behalf of the petitioner, however, refutes this contention. She submits that the said objections have been wrongly raised by the Registry, since at the time of filing, vakalatnama and Statement of Truth were filed along with the main petition and advance copy of the same was also served on the respondent.
In these circumstances, Registrar concerned is directed to send the entire data of the initial filing and re-filing of the petition in a pen drive on the next date of hearing.
Copy of the order be sent to the Registrar concerned. List on 02.03.2020.
Dasti JYOTI SINGH, J FEBRUARY 25, 2020 yo/