Delhi High Court - Orders
G L Sagar vs Edcil India Ltd on 27 March, 2026
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 290/2025 & CM APPL. 26506/2025
G L SAGAR .....Appellant
Through: Mr. S.D. Singh and Mr. Siddharth
Singh, Advocates.
versus
EDCIL INDIA LTD. .....Respondent
Through: Mr. Naresh Kaushik, Senior Advocate
with Mr. Anand Singh, Advocate.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 27.03.2026 CM APPL. 26505/2025
1. This is an Application seeking condonation of delay of 53 days in filing the present Letters Patent Appeal.
2. Having heard the learned Counsel for the Parties and perused the Application seeking condonation of delay, the same is allowed. The delay of 53 days in filing the present Letters Patent Appeal is hereby condoned.
3. The Application stands disposed of.
CM APPL. 19366/20264. This is an Application seeking condonation of delay of 6 days in filing the Rejoinder on behalf of the Appellant.
5. For the reasons stated in the Application, the same is allowed. The delay of 6 days in filing the Rejoinder on behalf of the Appellant is hereby condoned.
6. The Application stands disposed of.
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 30/03/2026 at 21:19:58 LPA 290/2025 & CM APPL. 26506/2025
7. List on 05.05.2026.
DEVENDRA KUMAR UPADHYAYA, CJ TEJAS KARIA, J MARCH 27, 2026/sms 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 30/03/2026 at 21:19:58