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M/S. Taneja Developers & ... vs M/S. Delhi Automobiles Ltd on 21 July, 2025

Author: Purushaindra Kumar Kaurav

Bench: Purushaindra Kumar Kaurav

                          $~O-53
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CS(OS) 2182/2006
                                    M/S. TANEJA DEVELOPERS & INFRASTRUCTURE LTD.
                                                                             .....Plaintiff
                                                  Through:
                                                                  versus

                                    M/S. DELHI AUTOMOBILES LTD.                                                     .....Defendant
                                                                  Through:            Mr.Anil Mishra, Advocate.

                          CORAM:
                          HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
                                                                  ORDER

% 21.07.2025 I.A. 17063/2025 (Condonation of delay)

1. Having heard learned counsel appearing on behalf of the applicant/ defendant and for the reasons stated in the application, the same stands allowed. The delay of 16 days in filing the review petition stands condoned.

2. The application stands disposed of.

1. Learned counsel appearing on behalf of the review petitioner/ defendant submits that the Court has not considered the prayer in right perspective on 30.04.2025 while passing the order in I.A. No.2104/2025. He also submits that the Court has incorrectly appreciated the facts and circumstances; and therefore, the same requiring recall of the review of the said order.

2. Having heard learned counsel for the review petitioner/ defendant and This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/07/2025 at 21:42:32 taking into consideration the entirety of the facts and circumstances of the instant case, the Court does not find any apparent error on the face of the record.

3. Accordingly, the instant Review Pet.384/2025 stands dismissed.

PURUSHAINDRA KUMAR KAURAV, J JULY 21, 2025 Nc/sph This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/07/2025 at 21:42:32