Delhi High Court - Orders
Reacon Engineers (India) Pvt. Ltd vs Airforce Naval Housing Board & Anr on 29 January, 2021
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~15 (Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 28/2021, I.A. 959/2021, 960/2021 &
961/2021
REACON ENGINEERS (INDIA) PVT. LTD. ..... Petitioner
Through: Mr. Jayant Mehta, Adv. With
Ms. Dibyadyuti Banerjee, Advs.
versus
AIRFORCE NAVAL HOUSING BOARD & ANR.
..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 29.01.2021 (Video-Conferencing) O.M.P. (COMM) 28/2021, I.A. 959/2021 (Under Section 5 of Limitation Act, read with Section 151 of CPC), I.A. 960/2021 (Under Section 151 of CPC- for exemption) & I.A. 961/2021(Under Section 151 of CPC- for condonation of delay)
1. The application for stay is stated to have been filed on 27th January, 2021,vide Diary No. 166784, after curing the defects pointed out by the Registry. It is not on record.
2. Learned counsel for the plaintiff is directed to coordinate with the Registry and ensure that the application is placed on record.
Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 28/2021 Page 1 of 2 Signing Date:30.01.2021 19:18:533. The Registry is also directed to place the application on record if there are no further defects in the application.
4. Re-notify on 15th February, 2021.
C.HARI SHANKAR, J JANUARY 29, 2021 ss Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 28/2021 Page 2 of 2 Signing Date:30.01.2021 19:18:53