Delhi High Court - Orders
Delhi Transport Corporation vs Rajpal Singh on 18 January, 2019
Author: Rekha Palli
Bench: Rekha Palli
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6788/2016 & CM No.27888/2016 (for stay)
DELHI TRANSPORT CORPORATION ..... Petitioner
Through Mr.S.K. Tripathi, Adv. with
Mr.Rishabh Ostwal, Adv.
versus
RAJPAL SINGH ..... Respondent
Through Mr.Deepak Aggarwal, Adv.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 18.01.2019 On 17th January, 2018, learned counsel for the respondent had stated that he did not propose to file any counter affidavit and would argue the matter on the basis of the pleadings already on record.
Today, learned counsel for the respondent states that since the matter is being adjourned at the request of learned counsel for the petitioner, the respondent may also be granted two weeks' time to file the counter affidavit to bring on record the facts which may not be evident from the pleadings already on record. The request is not opposed by the learned counsel for the petitioner.
In the interest of justice, the respondent is granted two weeks' time to file the counter affidavit. Rejoinder thereto, if any, be filed within six weeks thereafter.
List on 13th May, 2019.
REKHA PALLI, J JANUARY 18, 2019/aa