Delhi High Court - Orders
M/S Divyam Real Estate Pvt Ltd vs M/S M2K Entertainment Pvt Ltd on 1 June, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 162/2020
M/S DIVYAM REAL ESTATE PVT LTD ..... Petitioner
Through: Mr. Aditya Srinivasan, Mr.
Rishabh Kanojiya, Advocates.
versus
M/S M2K ENTERTAINMENT PVT LTD ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 01.06.2022 I.A. 9042/2022 (for condonation of delay) By way of this application, the petitioner seeks condonation of delay of 50 days in re-filing the application.
For the reasons stated in the application, the delay is condoned. The application stands disposed of. I.A. 9041/2022 (for early hearing) By way of this application, the petitioner seeks expeditious hearing of the petition.
The petition is due to be listed on 03.08.2022. In view of the impending summer vacation of the Court and the board of this Court, it is not possible to accede to the request for early hearing at this stage.
List the application alongwith the petition on 03.08.2022.
PRATEEK JALAN, J JUNE 1, 2022/'Bhupi'/ Click here to check corrigendum, if any Signature Not Verified Digitally signed O.M.P. (COMM) 162/2020 Page 1 of 1 By:SHITU NAGPAL Signing Date:02.06.2022 13:40:49