Delhi High Court - Orders
Dy. Ce/C/ Jalandhar City vs M/S Spacechem Enterprises Through ... on 11 July, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 459/2019, I.A. 15022/2019, I.A. 16001/2021
DY. CE/C/ JALANDHAR CITY
..... Petitioner
Through: Mr. Avnish Singh, Advocate.
versus
M/S SPACECHEM ENTERPRISES THROUGH PROPRIETOR
..... Respondent
Through: Mr. Gaurav Puri, Mr. Sarthak Gupta
and Ms. Yashika Verma, Advocates.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 11.07.2022
1. Learned counsel for the petitioner submits that on going through the file he has realized that some documents are not available and seeks time to obtain the certified copies of the documents from Registry and has sought adjournment.
2. The perusal of the record shows that an early hearing application that was filed by the respondent, was dismissed on 20th May, 2022. Thereafter, another application was filed for early hearing which was allowed vide order dated 27th May, 2022.
3. Learned counsel for the petitioner was present on both the dates and no objection whatsoever was taken to the preponement. This conduct of conceding to the preponement and thereafter not being prepared is not Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:12.07.2022 18:37:33 appreciated. The responsibility of smooth functioning of the Court is on all the stakeholders of the court and this kind of taking the case back and forth in the Court cannot be permitted.
4. One final opportunity is given for arguments to both the parties and no further opportunity shall be given.
5. The matter be listed on 27th September, 2022.
NEENA BANSAL KRISHNA, J JULY 11, 2022 va Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:12.07.2022 18:37:33