Delhi High Court - Orders
M/S Anubhav Gupta vs North Delhi Municipal Corporation on 12 July, 2022
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~110
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12245/2021
M/S ANUBHAV GUPTA ..... Petitioner
Through: Mr. Ramneek Singh and Mr.Vasu
Bhardwaj, Advocates
Versus
NORTH DELHI MUNICIPAL CORPORATION ..... Respondent
Through: Mr. Kunal Vajani, Standing Counsel,
MCD with Mr.Uttkarsh Kulvi,
Mr.Rangon Choudhary and Mr.Arpit
Yadav, Advocates.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 12.07.2022
1. Mr.Kunal Vajani, learned Standing Counsel appearing for the respondent, on instructions from Additional Commissioner, Engineering submits that the petitioner's claim is pending consideration and in this regard meeting(s) are scheduled by the Office of Additional Commissioner, Engineering on 25.07.2022, 27.07.2022 and 01.08.2022 from 3:00 p.m. to 5:00 p.m.
2. Learned counsel for the petitioner submits that respective bills against the work order(s) executed by the petitioner are prepared, verified and passed by the respondent itself and the same are not even disputed by the petitioner. He, on instructions, submits that though considerable delay has occurred, however, the petitioner/its nominee would appear before the Additional Commissioner, Engineering on the aforesaid dates.
3. The Additional Commissioner, Engineering shall keep the aforesaid Signature Not Verified Digitally Signed By:SANGEETA ANAND Signing Date:18.07.2022 10:52:41 aspect in mind at the time the aforesaid meeting(s) are convened.
4. Learned counsel for the respondent assures that, in case, the matter/dispute is not resolved in the aforesaid meeting(s), reply, if any, would be positively filed before the next date of hearing, if not already filed.
5. Re-notify on 22.08.2022.
MANOJ KUMAR OHRI, J JULY 12, 2022/v Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:SANGEETA ANAND Signing Date:18.07.2022 10:52:41