Delhi High Court - Orders
Hindustan Zinc Ltd vs National Research Development ... on 19 July, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 135/2022 & EX.APPLs.(OS) 3203-
3205/2022
HINDUSTAN ZINC LTD ..... Decree Holder
Through: Mr. Uday N. Tiwary and Mr. Gaurav
Ray, Advs.
versus
NATIONAL RESEARCH DEVELOPMENT CORPORATION
..... Judgement Debtor
Through: Mr. J.M. Kalia, Mr. Dhruv Kalia and
Ms. Siddhartha Shukla, Advs.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 19.07.2022 EX.APPL.(OS) 3204/2022 (for exemption) Exemption allowed subject to all just exceptions. Application stands disposed of.
EX.APPL.(OS) 3205/2022 (for delay) This is an application filed by the decree holder seeking condonation of 37 days delay in re-filing the petition.
For the reasons stated in the application, the delay of 37 days in re- filing the petition is condoned and the application is disposed of. OMP (ENF.) (COMM.) 135/2022, EX.APPL.(OS) 3203/2022
1. Issue notice. Mr.J.M. Kalia, Advocate accepts notice for the judgment debtor. He seeks and is allowed four weeks time to file objections. Rejoinder thereto, be filed within two weeks thereafter.
2. List on November 29, 2022.
V. KAMESWAR RAO, J.
JULY 19, 2022/aky Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:22.07.2022 18:21:09