Delhi High Court - Orders
Days In Refiling Appeal) M/S Divya ... vs Union Of India And Anr on 21 October, 2021
Author: Amit Bansal
Bench: Amit Bansal
$~25, 1, 6 to 9, 11 to 16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LA.APP. 88/2021& CM 36379/2021 (for condonation of delay of 250
days in refiling appeal)
M/S DIVYA AUTOMATS ..... Appellant
Through: Mr. S.K.Rout with Ms. Sukhda
Dhamija, Advocates.
versus
UNION OF INDIA AND ANR ..... Respondents
Through: none.
+ LA.APP. 80/2021
RAJINDER KUMAR GUPTA ..... Appellant
Through: Mr. S.K.Rout with Mr. Aman
Mehrotra & Mr. Vinay Kumar,
Advocates.
versus
UNION OF INDIA AND ANR ..... Respondents
Through: Ms. Namrata Mukim, Standing
Counsel with Ms. Garima Jindal,
Advocate for North DMC.
+ LA.APP. 44/2021 & CM No. 26276/2021 (for stay)
NORTH DELHI MUNICIPAL CORPORATION ..... Appellant
Through: Ms. Namrata Mukim, Standing
Counsel with Ms. Garima Jindal,
Advocate for North DMC.
versus
RAJINDER KUMAR GUPTA & ANR. ..... Respondents
Through:
+ LA.APP. 55/2021 & CM No. 27696/2021 (for stay)
LA.APP. 88/2021 & connected matters Page 1 of 5
NORTH DELHI MUNICIPAL CORPORATION ..... Appellant
Through: Ms. Namrata Mukim, Standing
Counsel with Ms. Garima Jindal,
Advocate for North DMC.
versus
M/S. ESVEE POLYMERS MANUFACTURING COMPANY &
ANR. ..... Respondents
Through: Mr. S.K.Rout with Mr. Aman
Mehrotra & Mr. Vinay Kumar,
Advocates.
+ LA.APP. 59/2021 & CM No. 27739/2021 (for stay)
NORTH DELHI MUNICIPAL CORPORATION ..... Appellant
Through: Ms. Namrata Mukim, Standing
Counsel with Ms. Garima Jindal,
Advocate for North DMC.
versus
M/S DIVYA AUTOMATES & ANR. ..... Respondents
Through: Mr. S.K.Rout with Mr. Aman
Mehrotra & Mr. Vinay Kumar,
Advocates.
+ LA.APP. 84/2021
M/S ESVEE POLYMERS MFG.COMPANY AND ORS
..... Appellants
Through: Mr. S.K.Rout with Mr. Aman
Mehrotra & Mr. Vinay Kumar,
Advocates.
versus
UNION OF INDIA AND ANR. ..... Respondents
Through: Ms. Namrata Mukim, Standing
LA.APP. 88/2021 & connected matters Page 2 of 5
Counsel with Ms. Garima Jindal,
Advocate for North DMC.
+ LA.APP. 60/2019, CMs No. 19878/2019 & 4088/2020 (both for stay),
CM No. 4087/2020 (for permission to deposit decretal amount) & CM
No. 7948/2020 (for taking up CMs No. 4087-4089/2020 urgently)
NORTH DELHI MUNICIPAL CORPORATION ..... Appellant
Through: Ms. Mini Pushkarna, Standing
Counsel.
versus
M/S POPULAR RUBBERS INDUSTRIES & ANR..... Respondents
Through: Mr. Sanjay Kumar Pathak with Mrs.
K.K. Kiran Pathak, Mr. Sunil Kumar
Jha & Mr. M.S. Akhtar, Advocates
for R-1.
+ LA.APP. 62/2019 & CM No. 19891/2019 (for stay)
NORTH DELHI MUNICIPAL CORPORATION ..... Appellant
Through: Ms. Mini Pushkarna, Standing
Counsel.
versus
DIVYA JAIN & ANR ..... Respondents
Through: Mr. Sanjay Kumar Pathak with Mrs.
K.K. Kiran Pathak, Mr. Sunil Kumar
Jha & Mr. M.S. Akhtar, Advocates
for R-1.
+ LA.APP. 63/2019 & CM No. 19959/2019 (for stay)
NORTH DELHI MUNICIPAL CORPORATION..... Appellant
Through: Ms. Mini Pushkarna, Standing
Counsel.
versus
LA.APP. 88/2021 & connected matters Page 3 of 5
M/S PREMIER RUBBER INDUSTRIES & ANR..... Respondents
Through: Mr. Sanjay Kumar Pathak with Mrs.
K.K. Kiran Pathak, Mr. Sunil Kumar
Jha & Mr. M.S. Akhtar, Advocates
for R-1.
+ LA.APP. 157/2019
NORTH DELHI MUNICIPAL CORPORATION ..... Appellant
Through: Ms. Mini Pushkarna, Standing
Counsel.
versus
M/S GOEL BROS & ANR ..... Respondents
Through: Mr. Sanjay Kumar Pathak with Mrs.
K.K. Kiran Pathak, Mr. Sunil Kumar
Jha & Mr. M.S. Akhtar, Advocates
for R-1.
+ LA.APP. 165/2019
POONAM VIRMANI ..... Appellant
Through: None.
versus
UNION OF INDIA & ANR ..... Respondents
Through: Mr. Sanjay Kumar Pathak with Mrs.
K.K. Kiran Pathak, Mr. Sunil Kumar
Jha & Mr. M.S. Akhtar, Advocates
for R-1.
+ LA.APP. 181/2019, CM No. 55957/2019 (for stay) & CM No.
55959/2019 (for condonation of delay of 12 days in filing appeal)
NORTH DELHI MUNICIPAL CORPORATION..... Appellant
Through: Ms. Mini Pushkarna, Standing
Counsel.
LA.APP. 88/2021 & connected matters Page 4 of 5
versus
POONAM VIRMANI & ANR ..... Respondents
Through: Mr. Sanjay Kumar Pathak with Mrs.
K.K. Kiran Pathak, Mr. Sunil Kumar
Jha & Mr. M.S. Akhtar, Advocates
for R-1.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 21.10.2021
1. It is informed by the counsel for the parties that the present appeals are connected with LA Appeal No.452/2009.
2. List all these appeals along with LA Appeal No.452/2009.
3. Let the record of the Reference Court in LA Appeal No.84/2021 be requisitioned in digital format.
AMIT BANSAL, J OCTOBER 21, 2021 ak LA.APP. 88/2021 & connected matters Page 5 of 5