Delhi High Court - Orders
Dda vs Derc And Ors on 12 October, 2022
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7292/2009
DDA ..... Petitioner
Through: Mr. Vaibhav Agnihotri, Mr. Shaurya
Punj.
versus
DERC AND ORS. ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 12.10.2022 CM APPL. 41976/2022 (for condonation of delay)
1. For the reasons stated in the application, the same is allowed. CM APPL. 41975/2022 (for restoration)
2. This is application seeking recall of the order dated 24.05.2022 whereby the present petition was dismissed in default.
3. Learned counsel appearing for the appellant states he was not aware that the regular matters will be taken up and the said matter had not been taken up for past two years.
4. In the interest of justice, the application is allowed.
5. The petition is restored to the position as obtaining on 24.05.2022.
VIBHU BAKHRU, J AMIT MAHAJAN, J OCTOBER 12, 2022/HP Signature Not Verified Digitally Signed By:KAMALDEEP KAUR Signing Date:14.10.2022 13:13:37