Delhi High Court - Orders
Back Office It Solutions Private ... vs Union Of India, & Ors on 29 January, 2021
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Sanjeev Narula
$~8, 9 & 10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5766/2019 & C.M.No.25101/2019
BACK OFFICE IT SOLUTIONS PRIVATE LIMITED
..... Petitioner
Through: Mr. Sudhir Nandrajog, Senior
Advocate with Mr. Puneet Agrawal,
Mr. Deepak Anand, Ms. Hemlata
Rawat, Mr. Jatin Harjai, Ms. Purvi
Sinha and Mr. Gaurav Gupta,
Advocates.
versus
UNION OF INDIA, & ORS. ..... Respondents
Through: Mr. Apoorv Kumar, Advocate for
respondent No.1.
Mr. Satish Aggarwala, Mr. Gagan
Vaswani and Mr. Jasneet Jolly,
Advocate for respondent Nos. 2, 4
and 5.
Ms. Venus Mehrotra, Advocate for
Ms. Sonu Bhatnagar, Senior Standing
Counsel for respondent No.3.
+ W.P.(C) 12653/2019 & C.M.No.51654/2019
M/S OMAXE NEW CHANDIGARH DEVELOPERS PVT. LTD.
(FORMERLY KNOWN ;AS M/S OMAXE CHANDIGARH
EXTENSION DEVELOPERS PVT. LTD. & ANR. ..... Petitioners
Through: Mr. Sudhir Nandrajog, Senior
Advocate with Mr. Puneet Agrawal,
Mr. Deepak Anand, Ms. Hemlata
Rawat, Mr. Jatin Harjai, Ms. Purvi
Sinha and Mr. Gaurav Gupta,
Advocates.
W.P.(C) 5766/2019, 12653/2019 & 7842/2020 Page 1 of 3
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Apoorv Kumar, Advocate for
respondent No.1.
Mr. Satish Aggarwala, Mr. Gagan
Vaswani and Mr. Jasneet Jolly,
Advocate for respondent Nos.3, 4 and
5.
+ W.P.(C) 7842/2020 & C.M.No.25745/2020
OMAXE LTD & ANR. ..... Petitioners
Through: Mr. Sudhir Nandrajog, Senior
Advocate with Mr. Puneet Agrawal,
Mr. Deepak Anand, Ms. Purvi Sinha
and Mr. Gaurav Gupta, Advocates.
versus
UNION OF INDIA, & ORS. ..... Respondents
Through: Mr. Apoorv Kumar, Advocate for
respondent No.1.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 29.01.2021 [VIA VIDEO CONFERENCING]
1. It was not possible to hear the matter today on account of technical difficulty being faced by Mr. Nandrajog, learned Senior Counsel for the petitioners.
W.P.(C) 5766/2019, 12653/2019 & 7842/2020 Page 2 of 32. Mr. Vaswani, Counsel for respondent nos. 3 to 5 in W.P.(C) 12653/2020, seeks leave of the Court to file sur-rejoinder stating that there are certain issues which have been raised in the rejoinder which are required to be dealt with. Let the sur-rejoinder be filed within a period of two weeks from today. Petitioner is permitted to file a response thereto, if required within a period of one week thereafter. Respondent No.1 is also permitted to file a response to the petition in___________???, if so, required before the next date of hearing.
5. Parties shall complete the pleadings, if not already done, before the next of hearing.
6. List on 5th April, 2021.
RAJIV SAHAI ENDLAW, J SANJEEV NARULA, J JANUARY 29, 2021 v W.P.(C) 5766/2019, 12653/2019 & 7842/2020 Page 3 of 3