Delhi High Court - Orders
Bharat Aluminium Company Ltd vs Union Of India & Anr on 6 February, 2019
Author: V. Kameswar Rao
Bench: Chief Justice, V. Kameswar Rao
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 748/2018
BHARAT ALUMINIUM COMPANY LTD
..... Petitioner
Through: Mr. Vivek K. Tankha, Sr. Adv.
Mr. P.S. Sudheer and
Ms. Anne Mathur, Advs.
versus
UNION OF INDIA & ANR
..... Respondent
Through: Ms. S. Laxmi, CGSC for UOI with
Mr. Siddharth Singh and Ms. Hina
Bhargava, Advs. for UOI
Mr. Shashi Juneja, SC for State of
Chhattisgarh.
Mr. Prashanto Sen, Sr. Adv. with
Mr. Pallav Mongia, Adv. with
Mr. Abhinav Goyal, Mr. Kaustubh
Singh, Mr. Sarvesh Mishra and
Mr. S. Bhaduri, Advs. for Intervener.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 06.02.2019 CM No. 36580/2018 (for delay) This is an application filed by the respondents seeking condonation of 67 days delay in filing the reply.
For the reasons stated in the application, the delay of 67 days in filing the reply is condoned. Application stands disposed of. W.P.(C) 748/2018CM No. 46556/2018 List for final hearing on April 12, 2019. It is stated on behalf of the petitioner that they do not want to file any rejoinder as only legal question involved in the matter. Copies of four legal questions formulated by the counsel for the petitioner handed over in the Court. The same are taken on record.
CHIEF JUSTICE V. KAMESWAR RAO, J FEBRUARY 06, 2019/aky