Delhi High Court - Orders
Delhi Chemical And Pharmaceutical ... vs Himgiri Realtors Pvt. Ltd. & Anr on 24 May, 2021
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Amit Bansal
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EFA(OS)(COMM)4/2021, CMs No.11905/2021 (for ad-interim ex-parte stay) &
11906/2021 (for condonation of delay of 346 days in filing the appeal)
DELHI CHEMICAL AND PHARMACEUTICAL
WORKS PVT. LTD. & ANR. ..... Appellants
Through: Mr. B.B. Gupta, Sr. Adv. with Mr. Sanjay
Agnihotri, Adv.
Versus
HIMGIRI REALTORS PVT. LTD. & ANR. ...... Respondents
Through: Mr. P. Nagesh, Sr. Adv. with Mr. Shivam
Wadhwa, Adv. for R-2.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 24.05.2021 [VIA VIDEO CONFERENCING]
1. None appears for the respondent no.1, though it is informed that the respondent no.1 has circulated some documents.
2. The senior counsel for the appellants states that in the advance list, this matter is shown as listed for tomorrow i.e. 25th May, 2021.
3. The senior counsel for the respondent no.2 states that a counter affidavit has been filed but has not come on record.
4. The Court Master is directed to have the counter affidavit of the respondent no.2 as well as the documents circulated by the respondent no.1, tagged to the electronic file of this case for tomorrow i.e. 25th May, 2021.
5. List tomorrow i.e. 25th May, 2021.
RAJIV SAHAI ENDLAW, J AMIT BANSAL, J MAY 24, 2021 'gsr'..
EFA(OS)(COMM) No.4/2021 Page 1 of 1