Delhi High Court - Orders
Sh. Bimal Kumar Jain vs Director, Enforcement Directorate And ... on 24 February, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7356/2019
SH. BIMAL KUMAR JAIN ..... Petitioner
Through: Mr.Naveen Malhotra and Mr.Nilesh
Malhotra, Advs.
versus
DIRECTOR, ENFORCEMENT DIRECTORATE AND ANR.
..... Respondents
Through: Mr.Amit Mahajan, CGSC, Mr.Chetan
Kr. Shukla, GP and Ms.Mallika
Hiremath, Adv.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 24.02.2020 CM No.7205/2020 (Delay) This is an application seeking condonation of nine days delay in filing of the counter affidavit.
For the reason stated in the application, the delay is condoned and application stands allowed. The counter affidavit is taken on record. W.P.(C)7356/2019 The learned counsel for the petitioner submits that he does not wish to file the rejoinder.
At the request of the learned counsel for the respondents, relist on 4 th March, 2020.
NAVIN CHAWLA, J FEBRUARY 24, 2020/Arya