Delhi High Court - Orders
Shri Ajay Kalra vs Delhi Developement Authority on 18 July, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~26 & 27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 249/2017 & CC(COMM) 130/2017
SHRI AJAY KALRA ..... Plaintiff
Through: Mr. Puneet Taneja, Ms. Laxmi
Kumari & Mr. Manmohan Singh
Narula, Advocates.
versus
DELHI DEVELOPEMENT AUTHORITY ..... Defendant
Through: Ms. Beenashaw N.Soni, Additional
Standing Counsel with Ms. Mansi
Bhatia & Mr. Bhupesh Pandotra,
Advocates for DDA.
+ CS(COMM) 250/2017 & CC(COMM) 129/2017, I.A. 15849/2021
SHRI AJAY KALRA ..... Plaintiff
Through: Mr. Puneet Taneja, Ms. Laxmi
Kumari & Mr. Manmohan Singh
Narula, Advocates.
versus
DELHI DEVELOPMENT AUTHORITY ..... Defendant
Through: Ms. Beenashaw N.Soni, Additional
Standing Counsel with Ms. Mansi
Bhatia & Mr. Bhupesh Pandotra,
Advocates for DDA.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 18.07.2022
1. Arguments on behalf of the plaintiffs have been concluded.
2. Proxy counsel on behalf of the defendants seeks a little more time for Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:20.07.2022 11:11:41 addressing arguments as they have been engaged recently.
3. List on 27th July, 2022 at the end of the board.
NEENA BANSAL KRISHNA, J JULY 18, 2022 S.Sharma Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:20.07.2022 11:11:41