Delhi High Court - Orders
Chintpurni Overseas Private Limited vs North Delhi Municipal Corporation & Ors on 25 May, 2021
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4120/2021 & CM. APPLS. 12542/2021 & 15144/2021
CHINTPURNI OVERSEAS PRIVATE LIMITED ..... Petitioner
Through Mr. Avadh Bihari Kaushik, Advocate.
versus
NORTH DELHI MUNICIPAL CORPORATION & ORS.
..... Respondent
Through Ms. Mini Pushkarna, Standing
Counsel with Ms. Khushbu Nahar
and Ms. Latika Malhotra, Advocates
for R-1.
Ms. Anusuya Salwan and Mr. Bankim
Garg, Advocates for R-3.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 25.05.2021
1. The hearing was conducted through video conferencing.
2. Learned counsel for the petitioner points out that in paragraph 2 of order dated 26.03.2021, writ petition number has been mentioned as 534/2016, whereas the correct writ petition number is 5340/2016. The error is corrected. Writ petition number in paragraph 2 of the order dated 26.03.2021 shall be read as "W.P. (C) No. 5340/2016, titled Delhi Factory Owners Vs. South Delhi Municipal Corporation".
3. This order shall be uploaded as a corrigendum to the order Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:25.05.2021 21:07:49 W.P.(C) 4120/2021 Signing Date:25.05.2021 1 20:28 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
dated 26.03.2021.
4. Learned counsel appearing for North Delhi Municipal Corporation submits that petitioner had initially given two cheques in the sum of Rs.50 lakhs each on 24.03.2021. However, after the interim protection given by this Court on 26.03.2021, payment of the said two cheques was stopped by the petitioner. She submits that petitioner has already paid a sum of Rs.50 lakhs against one of the cheques, however payment of the other cheque is still due.
5. Learned counsel for the petitioner prays for time to take instructions.
6. At request, re-notify on 31.05.2021.
7. Interim order to continue till the next date of hearing.
8. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.
SANJEEV SACHDEVA, J MAY 25, 2021 NA Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:25.05.2021 21:07:49 W.P.(C) 4120/2021 Signing Date:25.05.2021 2 20:28 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.