Delhi High Court - Orders
Ansal Properties & Ifrastructure Ltd vs Centre For Development Of Telematics ... on 20 January, 2022
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~13 (Original)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 209/2020
ANSAL PROPERTIES & IFRASTRUCTURE LTD
..... Petitioner
Through: Mr.Vivek Gupta, Adv.
versus
CENTRE FOR DEVELOPMENT OF TELEMATICS (C-DOT) &
ANR ..... Respondents
Through: Mr.Prateek, Adv.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 20.01.2022 (Video-Conferencing)
1. An adjournment is sought by learned Counsel for the respondent on the ground that arguing Counsel has tested positive for Covid. Learned Counsel for the petitioner has no objection.
2. Accordingly, re-notify on 28th February, 2022 at the end of the Board.
C. HARI SHANKAR, J JANUARY 20, 2022 KR Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:24.01.2022 13:12:37