Delhi High Court - Orders
Ms Sudipti Hajela vs Equestrian Federation Of India Through ... on 15 February, 2023
$~73.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1804/2023
MS SUDIPTI HAJELA ..... Petitioner
Through: Mr. A.K. Singla, Senior Advocate
with Ms. Kritika Gupta and Mr.Rahul
Sapra, Advocates.
versus
EQUESTRIAN FEDERATION OF INDIA THROUGH ITS
SECRATARY GENERAL & ANR. ..... Respondents
Through: Mr. Kirtiman Singh and Mr. Prateek
Dhanda, Advocates for R-1.
Mr. Shubham Prasad for Mr. Vineet
Dhanda, CGSC for R-2.
CORAM:
HON'BLE MR. JUSTICE GAURANG KANTH
ORDER
% 15.02.2023 The hearing has been conducted through hybrid mode (physical and virtual hearing).
CM APPL. 6898/2023 (Exemption) Application is allowed, subject to all just exceptions. The application stands disposed of.
CM APPL. 6946/2023This is an application filed by the petitioner seeking extension of time to file the duly signed and attested affidavit of the petitioner.
Learned counsel for the petitioner states that the petitioner is currently Signature Not Verified Digitally Signed By:KOMAL DHAWAN Signing Date:17.02.2023 17:09:22 based out of France and is seeking two weeks' extension for filing the duly signed and attested affidavit.
For the reasons stated in the application, the same is allowed. Let the duly signed and attested affidavit be filed by the petitioner within a period of two weeks' from today.
Application stands disposed of.
W.P.(C) 1804/2023 Issue notice.
Mr. Kirtiman Singh, Advocate accepts notice on behalf of respondent No.1.
Mr. Shubham Prasad, Advocate for Mr. Vineet Dhanda, CGSC accepts notice on behalf of respondent No.2.
Learned counsel for the respondents seek and are granted two weeks' time to file reply. Rejoinder thereto, if any, be filed before the next date of hearing.
List on 14.03.2023.
GAURANG KANTH, J FEBRUARY 15, 2023 N3 Signature Not Verified Digitally Signed By:KOMAL DHAWAN Signing Date:17.02.2023 17:09:22