Delhi High Court - Orders
Kmp Expressways Ltd vs Idbi Bank Limited on 22 April, 2024
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(MISC.)(COMM.) 553/2023
KMP EXPRESSWAYS LTD ..... Petitioner
Through: Mr. Vineet Tayal, Adv.
versus
IDBI BANK LIMITED ..... Respondent
Through: Mr. Raunak Shillon, Ms. Madhavi
Khanna, Ms. Isha Malik, Advs.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 22.04.2024
I.A. 8611/2024-SEEKING RECTIFICATION OF ORDER DT.
20.03.2024
1. This is an application seeking correction of paragraph 17 of the order dated 20.03.2024 for replacing "11.12.2022" with "11.12.2023", although the prayer in the main petition only sought extension of time upto 25.09.2024 with effect from 11.12.2022.
2. Issue notice. Ms. Malik, learned counsel accepts notice on behalf of the respondent and has no objection with the application being allowed.
3. For the said reasons, the application is allowed.
4. The time for publishing the award is extended upto 31.12.2024.
Paragraph 17 of the order dated 20.03.2024 is modified accordingly.
5. The application is disposed of.
JASMEET SINGH, J APRIL 22, 2024 / (MS) Click here to check corrigendum, if any This is a digitally signed order.
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