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Delhi High Court - Orders

South Delhi Municipal Corporation vs Sweka Power Tech Engineers Pvt. Ltd. & ... on 23 November, 2020

Author: C.Hari Shankar

Bench: C.Hari Shankar

                            $~14
                            *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +     O.M.P. (COMM) 469/2020 and I.A. 10870/2020
                                  SOUTH DELHI MUNICIPAL CORPORATION ..... Petitioner
                                               Through   Mr. Sandeep Bajaj, Standing
                                                        Counsel with Ms. Aakanksha
                                                        Nehra, Ms. Aditi Gupta and Mr.
                                                        Rajeev Narang, Ex. Engineer

                                                     versus

                                  SWEKA POWER TECH ENGINEERS
                                  PVT. LTD. & ORS.                      ..... Respondents
                                                 Through Mr. Gaurav Sarin, Adv.
                                                         Mr. Sunil Goel, Standing
                                                         Counsel     with Mr. Mayank
                                                         Goel, Advs. for Respondent No.
                                                         2
                                                         Ms. Biji Rajesh, Adv. for Mr.
                                                         Gaurang     Kanth,       Standing
                                                         Counsel for Respondent No. 3
                                  CORAM:
                                  HON'BLE MR. JUSTICE C.HARI SHANKAR

                                               ORDER

% 23.11.2020 (Video-Conferencing) I.A. 10870/2020 (for extension of time to deposit amount) in O.M.P. (COMM) 469/2020

1. By this application, the petitioner seeks two weeks further time to deposit the decretal amount with the Registrar General of this Court, as directed on 28th September, 2020.

2. The prayer is allowed. Let the aforesaid deposit be made within Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 469/2020 Page 1 of 2 Signing Date:25.11.2020 10:02:20 a period of four weeks from today.

3. The application stands disposed of.

O.M.P. (COMM) 469/2020

1. Pleadings in this petition are complete.

2. List for hearing and disposal on 5th February, 2021 at the end of the board, subject to part heard matters, if any.

3. Both parties are directed to file short notes, not exceeding four pages, setting out their respective submissions, at least five days in advance of the next date of hearing, after exchanging copies with each other.

C.HARI SHANKAR, J.

NOVEMBER 23, 2020 r.bararia Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 469/2020 Page 2 of 2 Signing Date:25.11.2020 10:02:20