Delhi High Court - Orders
M/S Luminous Power Technologies Pvt. ... vs Delhi State Industrial Development ... on 14 May, 2025
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9532/2019
M/S LUMINOUS POWER TECHNOLOGIES PVT. LTD.
.....Petitioner
Through: Mr.Aruj Dhingra, Advocate
versus
DELHI STATE INDUSTRIAL DEVELOPMENT CORPORATION
LTD. .....Respondent
Through: Mr.Anuj Chaturvedi, Ms.Richa Dhawan
and Ms.Harshita Maheshwari, Advocates
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 14.05.2025
1. Learned counsel for the petitioner, who has joined the proceedings through V.C., submits that he has been recently engaged in the present matter and prays for an adjournment to go through the records and prepare the case.
2. Learned counsel for the respondent submits that the present case is squarely covered by a decision rendered by the Supreme Court in M/s. Jaiprakash Industries Ltd. (Presently known as M/s. Jaiprakash Associates Ltd.) v. Delhi Development Authority reported as (2024) 6 SCC 252.
3. List on 09.09.2025.
MANOJ KUMAR OHRI, J MAY 14, 2025 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 30/06/2025 at 02:16:23