Delhi High Court - Orders
Rajasthani Bhawan Nirman Group Housing ... vs Pio/Ar, Rcs Delhi & Anr on 11 September, 2023
Author: Sanjay Kumar Sharma
Bench: Sanjay Kumar Sharma
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5956/2020, CM APPL. 21520/2020
RAJASTHANI BHAWAN NIRMAN GROUP HOUSING SEHKARI
SAMITI LTD. .....Petitioner
Through: Mr. Narender Kumar, Adv.
versus
PIO/AR, RCS DELHI & ANR. .....Respondents
Through: Ms. Harshita Nathrani, Adv. for Mr.
Sameer Vashisht, ASC, Civil,
GNCTD for R-1.
CORAM: SH. SANJAY KUMAR SHARMA, REGISTRAR
ORDER
% 11.09.2023 Today's Court proceedings are conducted through physical/hybrid mode.
Counsel for respondent no. 1 states that counter affidavit on its behalf has been filed on 09.09.2023 vide diary no. 1647302/2023. But the same is not on record. Let counsel check with the Registry and get the same placed on record within a week with advance copy to counsel for the petitioner, who may file rejoinder thereto, if any, within four weeks thereafter.
Neither there is any appearance on behalf of respondent no. 2 nor any counter affidavit has been filed. Accordingly, right of respondent no. 2 to file counter affidavit is hereby closed.
List on 06.02.2024.
REGISTRAR SEPTEMBER 11, 2023/akc This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 18:23:38