Delhi High Court - Orders
M/S Splendor Landbase Limited vs State (Nct Of Delhi) & Anr on 18 February, 2019
Author: Chander Shekhar
Bench: Chander Shekhar
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 517/2018
M/S SPLENDOR LANDBASE LIMITED ..... Petitioner
Through: Mr. Aman Sareen, Advocate
versus
STATE (NCT OF DELHI) & ANR. ..... Respondents
Through: Mr. Ashish Dutta, APP
Ms. Aarushi Singh, Advocate
for respondent Nos.2 to 4
CORAM:
HON'BLE MR. JUSTICE CHANDER SHEKHAR
ORDER
% 18.02.2019
1. Reply is stated to have been filed on behalf of respondent Nos.2 to 4, however, the same is not on record. Learned counsel for respondent Nos. 2 to 4 seeks time to check-up with the Registry and get the reply placed on record, immediately after removal of the objections. Rejoinder be filed within two weeks thereafter.
2. Renotify on 8.4.2019.
CHANDER SHEKHAR, J FEBRUARY 18, 2019 tp