Delhi High Court - Orders
Ambient Land Holding Ltd vs Splendor Landbase Ltd & Anr on 22 March, 2024
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 263/2021
AMBIENT LAND HOLDING LTD. ..... Petitioner
Through: Mr. Avinash Lakhanpal, Advocate.
versus
SPLENDOR LANDBASE LTD & ANR. ..... Respondents
Through: Mr. Gaurav Suri, Advocate via video-
conferencing.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 22.03.2024 I.A. 6863/2024 By way of the present application filed on the principles of section 151 of the Code of Civil Procedure, 1908 the petitioner seeks to change of the next date of hearing in the matter i.e. 15.04.2024. Counsel submits that he is in some personal difficulty on that date.
Issue Notice.
Mr. Gaurav Puri, learned counsel appearing for the respondents on advance copy; accepts notice and submits that he has no objection to the prayer made in the application.
Accordingly, the present application is allowed, thereby changing the next date of hearing in the matter to 03.05.2024.
The application is disposed-of.
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 05/04/2024 at 23:24:01 O.M.P. (COMM) 263/2021 In view of the above, re-notify on 03rd May 2024. The date of 15.04.2024 given earlier, stands cancelled.
ANUP JAIRAM BHAMBHANI, J MARCH 22, 2024/V.Rawat 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 05/04/2024 at 23:24:01