Delhi High Court - Orders
M/S Essa Aar Motors & Anr vs M/S Alankit Assignments Limited on 6 December, 2022
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~102
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 51/2018
M/S ESSA AAR MOTORS & ANR ..... Petitioner
Through: None.
versus
M/S ALANKIT ASSIGNMENTS LIMITED ..... Respondent
Through: Mr. J.P. Sengh, Senior Advocate with
Ms. Priya Pathania, Mr. Vaibhav
Sethi, Ms. Roma Bedi, Mr. R.L.
Singha & Ms. Mahista Mehta,
Advocates.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 06.12.2022 CM APPL. 52698/2022 (for exemption) Allowed, subject to just exceptions.
Accordingly, the present application stands disposed of. CM APPL. 52697/2022 (for early hearing)
1. The present application seeking advancement of the date of hearing points out that determination of user charges is pending in CM Appl. No. 23060/2020.
2. Due to the heavy board of the Court, the advancement of date of hearing is not possible. However, the said application for fixation of user charges will be taken up first on the next date of hearing at 2:30 P.M.
3. The Respondent may serve a copy of this order on the Petitioner for Signature Not Verified Digitally Signed By:PRAMOD KUMAR VATS Signing Date:12.12.2022 12:17:13 its information since none appears on behalf of the Petitioner despite advance service.
4. Accordingly, the present application stands disposed of.
MANMEET PRITAM SINGH ARORA, J DECEMBER 06, 2022/msh Signature Not Verified Digitally Signed By:PRAMOD KUMAR VATS Signing Date:12.12.2022 12:17:13