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Mbl Infrastructures Limited vs Delhi Metro Rail Corporation on 30 November, 2022

Author: Chandra Dhari Singh

Bench: Chandra Dhari Singh

                  $~31
                  *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +       O.M.P. (COMM) 311/2021
                          MBL INFRASTRUCTURES LIMITED                               ..... Petitioner
                                             Through:       Appearance not given

                                             versus

                          DELHI METRO RAIL CORPORATION                             ..... Respondent
                                             Through:       Mr. Ankur Chhiber, Mr. Nikunj
                                                            Arora and Mr. Parv Garg, Advocates

                          CORAM:
                          HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
                                             ORDER

                  %                          30.11.2022
                  I.A. 13235/2021

Subject to the plaintiff filing the clear, original and legible/typed copies of any dim documents on which the plaintiff may seek to place reliance, within four weeks from today, exemption is granted for the present.

The application is disposed of.

I.A. 5670/2022 (Delay)

1. This is an application under Section 5 of Limitation Act, 1963 read with Section 151 of the Code of Civil Procedure, 1908 for condonation of delay in filing the written submissions on behalf of the respondent.

2. For the reason stated in the application, the delay of 57 days in filing the written submissions on behalf of respondent is condoned.

3. The application is disposed of.

O.M.P. (COMM) 311/2021 Learned Arbitral Tribunal is directed to place the record before this Court.

List on 21st March 2023.

CHANDRA DHARI SINGH, J NOVEMBER 30, 2022 Pkb/mg Signature Not Verified Digitally Signed By:DAMINI YADAV Signing Date:01.12.2022 18:22:00