Delhi High Court - Orders
Imran Ahmed vs Tata Power Delhi Distribution Limited on 30 May, 2023
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7692/2023
IMRAN AHMED ..... Petitioner
Through: Mr. Kshitiz Mahipal, Ms. Khairun Nisha
and Mr. Gaurav Gupta, Advocates
versus
TATA POWER DELHI DISTRIBUTION LIMITED..... Respondent
Through: Mr. Manish Kr. Srivastava, Advocate
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 30.05.2023 CM APPL. 29749/2023 (exemption)
1. Allowed, subject to all just exceptions.
2. The application stands disposed of. W.P.(C) 7692/2023
1. Issue notice.
2. Learned counsel for the respondent accepts notice and seeks some time to file the reply. Let the needful be done.
3. List on 14.08.2023.
MANOJ KUMAR OHRI, J MAY 30, 2023 na This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 08/10/2023 at 04:01:19