Delhi High Court - Orders
Indus Towers Ltd vs North Delhi Municipal Corporation on 12 November, 2021
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11831/2021 & CM APPL. 36584/2021
INDUS TOWERS LTD ..... Petitioner
Through Mr. Rohit Jain, Advocate (through
VC)
versus
NORTH DELHI MUNICIPAL CORPORATION ..... Respondent
Through Mr. Anand Prakash, Standing
Counsel with Ms. Varsha Arya,
Advocate for North DMC (through
VC)
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 12.11.2021 CM APPL. 36582-83/2021 (Exemption) Allowed, subject to all just exceptions. W.P.(C) 11831/2021
1. Issue notice. Notice is accepted by learned counsel appearing for respondent-Corporation who prays for time to take instructions.
2. At request, renotify on 03.12.2021.
3. Digital copy of the paper book be furnished to learned counsel for respondent during the course of the day.
SANJEEV SACHDEVA, J NOVEMBER 12, 2021 'rs' Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:12.11.2021 Signing Date:13.11.2021 08:30:40 19:58 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.