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Grand Reality Pvt.Ltd vs Nanak Mehta on 17 November, 2020

Author: C. Hari Shankar

Bench: C. Hari Shankar

                            $~9 (original side)
                            *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +      O.M.P.(I) (COMM.) 309/2018 & I.A. 9483/2020
                                   GRAND REALITY PVT.LTD.              ..... Petitioner
                                                Through: Mr. Akshay Makhija, Adv.

                                                         versus

                                   NANAK MEHTA                                      ..... Respondent
                                                         Through:   Mr. N.P. Singh, Adv.

                                   CORAM:
                                   HON'BLE MR. JUSTICE C. HARI SHANKAR

                                                ORDER

% 17.11.2020 (Video-Conferencing) I.A. 9483/2020 in O.M.P.(I) (COMM.) 309/2018

1. Mr. N.P. Singh, learned counsel for the respondent/non- applicant, submits that the reply to this application was filed on 11th November, 2020.

2. The office record is to the effect that the reply, so filed, was returned under office objections.

3. Learned counsel undertakes to remove the objections and re-file the reply within ten days.

4. Mr. Makhija, learned counsel submits that he does not wish to file a rejoinder to the reply.

5. Renotify the application for hearing and disposal on 21st January, 2021.

C. HARI SHANKAR, J.

NOVEMBER 17, 2020/aa Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P.(I) (COMM.) 309/2018 Page 2 of 2 Signing Date:20.11.2020 13:48:46