Delhi High Court - Orders
Mep Infrastructure Developers Ltd vs Pankaj Singh Sisodia And Anr on 16 November, 2021
Author: Najmi Waziri
Bench: Najmi Waziri
$~33 (1) & 12 (2)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 570/2020
MEP INFRASTRUCTURE DEVELOPERS LTD. ..... Petitioner
Through: Mr. Salman Khurshid, Sr. Adv. with
Mr. Rajiv Shankar Dvivedi, Mr.
Rishabh Jain and Mr. Sushant Kumar
Sarkar, Advs.
versus
PANKAJ SINGH SISODIA AND ANR. ..... Respondents
Through: Ms. Garima Prashad, Sr. Adv. for
SDMC with Mr. Sanjay Vashishtha,
ASC and Mr. Akshay Chowdhury,
Advs.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
ORDER
% 16.11.2021 The hearing has been conducted through video conferencing. CM APPL. 40611/2021 (exemption)
1. Allowed, subject to all just exceptions.
2. The application stands disposed-off. CM APPL. 40610/2021 (fresh by SDMC for condonation of delay of 20 days in filing the reply)
3. The learned Senior Advocate for the respondents submits that a counter affidavit has been filed, albeit beyond the time permitted by the court. She says that she will pursue with the Registry to have it brought on record.
Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:17.11.2021 15:40:074. For the reasons mentioned in the application, the delay is condoned.
5. The application stands disposed-off. CONT.CAS(C) 570/2020
6. Rejoinder, if any, be filed before the next date.
7. List on 20.04.2022.
8. The order be uploaded on the website forthwith.
NAJMI WAZIRI, J NOVEMBER 16, 2021 AB Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:17.11.2021 15:40:07