Delhi High Court - Orders
Bmw India Pvt.Ltd vs Directorate General Of Foreign Trade & ... on 9 October, 2023
Author: Sanjay Kumar Sharma
Bench: Sanjay Kumar Sharma
$~70
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5066/2023
BMW INDIA PVT.LTD.
.....Petitioner
Through: Mr.Archit Gupta, Advocate
versus
DIRECTORATE GENERAL OF FOREIGN TRADE & ANR.
.....Respondent
Through: Mr. Govind Sharma, proxy counsel for
Ms.Shiva Lakshmi, CGSC with
Mr.Sidhant Gupta, G.P.
CORAM: SH. SANJAY KUMAR SHARMA, REGISTRAR
ORDER
% 09.10.2023 Today's Court proceedings are conducted through physical/hybrid mode.
CM APPL.52060/2023 (condonation of delay) This is an application filed by respondents under section 151 CPC for condonation of delay of 39 days in filing the counter affidavit.
Notice.
Counsel for the petitioner accepts notice and states that he has no objection to the application being allowed.
Accordingly, in the absence of any opposition, the application is allowed and the delay is condoned. Counter affidavit filed by respondents be taken on record, if in order.
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 14/10/2023 at 13:45:17 W.P.(C) 5066/2023 Counter affidavit stands filed on behalf of the respondents, which is taken on record today. Rejoinder thereto has already been filed.
Therefore, pleadings in the matter are complete. List the matter before the Hon'ble Court on 17.10.2023, the date already fixed, for further directions.
REGISTRAR OCTOBER 9, 2023/sk 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 14/10/2023 at 13:45:17