Delhi High Court - Orders
Jayanta Kumar Ghosh Outdoor Catering ... vs The State Of Maharashtra & Ors on 5 December, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 285/2022
JAYANTA KUMAR GHOSH OUTDOOR CATERING PVT LTD
..... Petitioner
Through: Mr.Kirti Uppal, Sr. Adv. with
Mr.Ashutosh Dubey, Mr.Abhishek
Chauhan, Ms.Rajshri A. Dubey,
Mr.Amit P. Shahi & Mr.Amit Kumar,
Advs.
versus
THE STATE OF MAHARASHTRA & ORS.
..... Respondents
Through: Mr.Shrirang Varma, Mr.Siddharth
Dharmadhikari & Mr.Aaditya Pande,
Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 05.12.2022
1. The learned counsel for the petitioner submits that no relief is being sought against the respondent no.5. He prays for the deletion of the respondent no.5 from the array of parties.
2. Accordingly, the respondent no.5 is deleted from the array of parties. Let an amended Memo of Parties be filed within a period of one week.
3. The learned counsel for the respondents prays for and is granted a further period of two weeks to file reply. Rejoinder thereto, if any, be filed within a period of two weeks thereafter.
4. List on 27th January, 2023.
5. Interim orders to continue.
NAVIN CHAWLA, J DECEMBER 5, 2022/rv Signature Not Verified Digitally Signed By:RENUKA NEGI Signing Date:07.12.2022 19:05:22